(5)If it appears to the [Tribunal] [ Substituted by Act 11 of 2003, Section 102, for " Court" .] in the course of a voluntary winding up that any past or present officer, or any member, of the company has been guilty as aforesaid, and that no report with respect to the matter has been made by the Liquidator to the Registrar under sub-section (2), the [Tribunal] [ Substituted by Act 11 of 2003, Section 102, for " Court" .] may, on the application of any person interested in the winding up or of its own motion, direct the Liquidator to make such a report, and on a report being made accordingly, the provisions of this section shall have effect as though the report had been made in pursuance of the provisions of sub-section (2).
