(5)A special resolution shall not be invalid for the purposes of this section by reason only that it is passed before or concurrently with a resolution for voluntary winding up or for appointing Liquidators, but if an order is made within a year for winding up the company by [the Tribunal], the special resolution shall not be valid unless it is [sanctioned by the Tribunal] [ Substituted by Act 11 of 2003, Section 84, for " sanctioned by the Court" .].
