The provisions of section 454 shall, so far as may be, apply to every voluntary winding up as they apply to the winding up by the ²[Tribunal] except that references to-

(a) the ²[Tribunal] shall be omitted;

(b) the Official Liquidator or the provisional liquidator shall be construed as references to the liquidator; and

(c) the "relevant date" shall be construed as references to the date of commencement of the winding up.]