(1)(a)The [Tribunal] [may, at the time of making an order for the winding up of a company or at any time thereafter, direct that there shall be appointed a committee of inspection to act with the Liquidator.(b)Where a direction is given by the [Tribunal][as aforesaid, the Liquidator shall, within two months from the date of such direction, convene a meeting of the creditors of the company (as ascertained from its books and documents) for the purpose of determining who are to be members of the committee.] [Substituted by Act 65 of 1960, Section 173, for sub-Section (1) (w.e.f. 28.12.1960). ]
