(2D)The Liquidator may, from time to time, call any person for recording any statement for the purpose of investigating the affairs of the company which is being wound up and it shall be the duty of every such person to attend to the Liquidator at such time and place as the Liquidator may appoint and give the Liquidator all information which he may require and answer all such questions relating to winding up of company as may be put to him by the Liquidator.
