(1)An application to the [Tribunal] for the winding up of a company shall be by petition presented, subject to the provisions of this section,-(a)by the company; or(b)by any creditor or creditors, including any contingent or prospective creditor or creditors; or(c)by any contributory or contributories; or(d)by all or any of the parties specified in clauses (a), (b) and (c), whether together or separately; or(e)by the Registrar; or(f)in a case falling under section 243, by any person authorised by the Central Government in that behalf;(g)[ in a case falling under clause (h) of section 433, by the Central Government or a State Government.] [ Inserted by Act 11 of 2003, Section 54.]
