(4)Within two weeks after the meeting, the Company Liquidator shall—(a)send to the Registrar—(i)a copy of the final winding up accounts of the company and shall make a return in respect of each meeting and of the date thereof; and(ii)copies of the resolutions passed in the meetings; and(b)file an application along with his report under sub-section (1) in such manner as may be prescribed along with the books and papers of the company relating to the winding up, before the Tribunal for passing an order of dissolution of the company.
