(6)A person ordered to be examined under this section-(a)shall, before his examination, be furnished at his own cost with a copy of the Official Liquidator's report; and(b)may at his own cost employ, any [chartered accountants or company secretaries or cost accountants or legal practitioners entitled to appear before the Tribunal under section 10-GD] [ Substituted by Act 11 of 2003, Section 78, for " advocate, attorney or pleader entitled to appear before the Court" .], who shall be at liberty to put to him such questions as the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] may deem just for the purpose of enabling him to explain or qualify any answers given by him.
