(4)An application for the making of an order under this section by the [Court or the Tribunal having jurisdiction to wind up a company] [ Substituted by Act 11 of 2003, Section 26, for " Court having jurisdiction to wind up a company" .] may be made by the Official Liquidator, or by the Liquidator of the company, or by any person who is or has been a member or creditor of the company.
