(3)Where two-thirds in value of creditors of the company are of the opinion that—(a)it is in the interest of all parties that the company be wound up voluntarily, the company shall be wound up voluntarily; or(b)the company may not be able to pay for its debts in full from the proceeds of assets sold in voluntary winding up and pass a resolution that it shall be in the interest of all parties if the company is wound up by the Tribunal in accordance with the provisions of Part I of this Chapter, the company shall within fourteen days thereafter file an application before the Tribunal.
