(3)Except in the case where the meeting of the contributories accepts the decision of the creditors' meeting in its entirety, it shall be the duty of the Liquidator to apply to the [Tribunal] [Substituted by Act 11 of 2003, Section 70, for " Court" . ] for directions as to [* * *] [ The words " whether there shall be a committee of inspection; and, if so," omitted by Act 65 of 1960, Section 173 (w.e.f. 28.12.1960).] what the composition of the committee shall be, and who shall be members thereof.
