39. Company Liquidator and members of advisory committee dealing with company's assets.
- Neither the Company Liquidator nor any member of the advisory committee shall while acting as such liquidator or member of such committee in any winding up either directly or indirectly by himself or through his employer partner clerk agent servant or relative become purchaser of any part of the company's assets except by leave of the Tribunal and any such purchase made contrary to the provisions of this rule may be set aside by the Tribunal on the application of the said liquidator or of a creditor or contributory as the case may be and the Tribunal may make such order as to costs as it may think fit.
