511A. [Application of section 454 to voluntary winding up
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 [Tribunal][except that references to-(a)the [Tribunal][shall be omitted; [ Substituted by Act 53 of 2000, Section 202, for " five hundred rupees" (w.e.f. 13.12.2000).](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.]
