- Upon the hearing of the application the Tribunal may after hearing the Company Liquidator and any other person to whom notice may have been ordered by the Tribunal upon perusing the account as audited make such orders as it may think fit as to the dissolution of the company the application subject to the provisions of the Act of the balance in the hands of the Company Liquidator or the payment thereof into the Company Liquidation Dividend and Undistributed Assets Account and the disposal of the books and papers of the company and of the liquidator.
