(1)Subject to the provisions of this section, a petition to the Tribunal for the winding up of a company shall be presented by—(a)the company;(b)any creditor or creditors, including any contingent or prospective creditor or creditors;(c)any contributory or contributories;(d)all or any of the persons specified in clauses (a), (b) and (c) together;(e)the Registrar;(f)any person authorised by the Central Government in that behalf; or(g)in a case falling under clause (c) of sub-section (1) of section 271, by the Central Government or a State Government.
