(5)[ The [Tribunal] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ][may, by order at any time, vary or rescind any order made by it under sub-section (1) or sub-section (3) or sub-section (4).[* * *] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ][* * *] [ Sub-Sections (6) and (7) omitted by Act 31 of 1988, Section 43 (w.e.f. 31.5.1991).]
