(2)If any company or other body corporate is liable to be wound up under this Act and it appears to the Central Government from any such report made under section 223 that it is expedient so to do by reason of any such circumstances as are referred to in section 213, the Central Government may, unless the company or body corporate is already being wound up by the Tribunal, cause to be presented to the Tribunal by any person authorised by the Central Government in this behalf—(a)a petition for the winding up of the company or body corporate on the ground that it is just and equitable that it should be wound up;(b)an application under section 241; or(c)both.
