(7)(a)If any such person applies to the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] to be exculpated from any charges made or suggested against him, it shall be the duty of the Official Liquidator to appear on the hearing of the application and call the attention of the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] to any matters which appear to the Official Liquidator to be relevant.(b)If the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .], after hearing any evidence given or witnesses called by the Official Liquidator, grants the application, the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] may allow the applicant such costs as it may think fit.
