(5)On the hearing of any application for an order under this section by the Official Liquidator or the Liquidator, or of any application for leave under this section by a person against whom an order has been made on the application of the Official Liquidator or Liquidator, the Official Liquidator or Liquidator shall appear and call the [attention of the Court or the Tribunal, as the case may be,] [ Substituted by Act 11 of 2003, Section 26, for " attention of the Court" .] to any matters which seem to him to be relevant, and may himself give evidence or call witnesses.
