- The winding up of a company shall for purposes of section 302 be deemed to be concluded at the date on which the order dissolving the company has been reported by the Company Liquidator to the Registrar of Companies unless any fund or assets of the company remaining unclaimed or undistributed in the hands or under the control of the Company Liquidator have been distributed or paid into the Company Liquidation Dividend and Undistributed Assets Account as provided in section 352.
