(1A)Notwithstanding anything contained in sub-section (1), in the case of a [winding up by the Tribunal] [ Inserted by Act 65 of 1960, Section 188 (w.e.f. 28.12.1960).],[the Supreme Court may make rules under section 643 providing that the Liquidator may, under such circumstances, if any, and subject to such conditions, restrictions and limitations, if any, as may be specified in the rules, exercise any of the powers referred to in sub-clause (ii) or sub-clause (iii) of sub-section (1) without the [sanction of the Tribunal] [ Inserted by Act 65 of 1960, Section 188 (w.e.f. 28.12.1960).].]
