(1)Where a company has been dissolved, whether in pursuance of this Part or of section 394 or otherwise, the [Tribunal] [ Substituted by Act 11 of 2003, Section 114, for " Court" .] may at any time within two years of the date of the dissolution, on application by the Liquidator of the company or by any other person who appears to the [Tribunal] [ Substituted by Act 11 of 2003, Section 114, for " Court" .] to be interested, make an order, upon such terms as the [Tribunal] [ Substituted by Act 11 of 2003, Section 114, for " Court" .] thinks fit, declaring the dissolution to have been void; and thereupon such proceedings may be taken as might have been taken if the company had not been dissolved.
