The ¹[Tribunal] may, at any time after making a winding up order, require any contributory for the time being on the list of contributories, and any trustee, receiver, banker, agent, ²[officer or other employee] of the company, to pay, deliver, surrender or transfer forthwith or within such time as the ¹[Tribunal] directs, to the liquidator, any money, property or books and papers ³[in his custody or under his control] to which the company is prima facie entitled.