557. Meetings to ascertain wishes of creditors or contributories .-
(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" .].(2)When ascertaining the wishes of creditors, regard shall be had to the value of each creditor's debt.(3)When ascertaining the wishes of contributories, regard shall be had to the number of votes which may be cast by each contributory.
