(3)The Liquidator-(a)may summon general meetings of the creditors or contributories, whenever he thinks fit, for the purpose of ascertaining their wishes;(b)shall summon such meetings at such times, as the creditors or contributories, as the case may be, may, by resolution, direct, or whenever requested in writing to do so by not less than one-tenth in value of the creditors or contributories, as the case may be.
