The [Tribunal] [Inserted by Act 11 of 2003, Section 67. ] may, by order, provide that the Liquidator may exercise any of the powers referred to in sub-section (1) of section 457 without the sanction or intervention of the [Tribunal] [ Substituted by Act 11 of 2003, Section 68, for " Court" .]:Provided always that the exercise by the Liquidator of such powers shall be subject to the control of the [Tribunal] [ Substituted by Act 11 of 2003, Section 68, for " Court" .].
