(1)The winding up of a company may be either -(a)by the [Tribunal] [ Substituted by Act 11 of 2003, Section 48, for " Court" .] ; or(b)voluntary ; [*] [ The words " or" omitted by Act 11 of 2003, Section 48.](c)[* * *] [ Clause (c) omitted by Act 11 of 2003, Section 48.](2)The provisions of this Act with respect to winding up apply, unless the contrary appears, to the winding up of a company in any of those modes.
