(1)In all matters relating to the winding up of a company, the [Tribunal] may-(a)have regard to the wishes of creditors or contributories of the company, as proved to it by any sufficient evidence;(b)if it thinks fit for the purpose of ascertaining those wishes, direct meetings of the creditors or contributories to be called, held and conduct in such manner as the [Tribunal] [ Substituted by Act 11 of 2003, Section 112, for " Court" .] directs; and(c)appoint a person to act as chairman of any such meeting and to report the result thereof to the [Tribunal] [ Substituted by Act 11 of 2003, Section 112, for " Court" .].
