Companies Act, 2013

Chapter XX

Winding Up

270. Modes of winding up.

1.      The winding up of a company may be either—

a.      by the Tribunal; or

b.     voluntary.

2.      Notwithstanding anything contained in any other Act, the provisions of this Act with respect to winding up shall apply to the winding up of a company in any of the modes specified under sub-section (1 ).