425. Modes of winding up.

(1) The winding up of a company may be either-


(a) by the ¹[Tribunal]; or

(b) voluntary; ²[* **]

³[* * *].

(2) The provisions of this Act with respect to winding up apply, unless the contrary appears, to the winding up of a company in any of those modes.

1. Substituted by Act 11 of 2003, sec. 48, for "Court".

2. The words "or" omitted by Act 11 of 2003, sec. 48.

3. Clause (c) omitted by Act 11 of 2003, sec. 48.