(6)If a company, or any member or creditor thereof, feels aggrieved by the company having been struck off the register, the [Tribunal] [ Substituted by Act 11 of 2003, Section 114, for " Court" .], on an application made by the company, member or creditor before the expiry of twenty years from the publication in the Official Gazette of the notice aforesaid, may, if satisfied that the company was, at the time of the striking off, carrying on business or in operation or otherwise that it is just that the company be restored to the register, order the name of the company to be restored to the register; and the [Tribunal] [ Substituted by Act 11 of 2003, Section 114, for " Court" .] may, by the order, give such directions and make such provisions as seem just for placing the company and all other persons in the same position as nearly as may be as if the name of the company had not been struck off.
