(1)The [Tribunal] may, at any time after the appointment of a provisional Liquidator or the making of a winding up order, summon before it any officer of the company or person known or suspected to have in his possession any property or books or papers, of the company, or known or suspected to be indebted to the company, or any person whom the [Tribunal] [ Substituted by Act 11 of 2003, Section 77, for " Court" .] deems capable of giving information concerning the promotion, formation, trade, dealings, property, books or papers, or affairs of the company.
