(4)The Registrar shall be entitled to present a petition for winding up under subsection (1) on any of the grounds specified in sub-section (1) of section 271, except on the grounds specified in clause (b), clause (d) or clause (g) of that sub-section:Provided that the Registrar shall not present a petition on the ground that the company is unable to pay its debts unless it appears to him either from the financial condition of the company as disclosed in its balance sheet or from the report of an inspector appointed under section 210 that the company is unable to pay its debts:Provided further that the Registrar shall obtain the previous sanction of the Central Government to the presentation of a petition:Provided also that the Central Government shall not accord its sanction unless the company has been given a reasonable opportunity of making representations.
