The [Tribunal] may, at any time after making a winding up order, require any contributory for the time being on the list of contributories, and any trustee, receiver, banker, agent, [officer or other employee] [ Substituted by Act 65 of 1960, Section 175, for " or officer" (w.e.f. 28.12.1960).] of the company, to pay, deliver, surrender or transfer forthwith, or within such time as the [Tribunal] [ Substituted by Act 11 of 2003, Section 73, for " Court" .] directs, to the Liquidator, any money, property or books and papers [in his custody or under his control] [ Substituted by Act 65 of 1960, Section 175, for " in his hands" (w.e.f. 28.12.1960).] to which the company is prima facie entitled.
