(4)[ Where the [Tribunal] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ][has reasonable ground to believe that a transfer of shares in a company is likely to take place whereby a change in the composition of the Board of Directors of the company is likely to take place and the [Tribunal] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ] [is of the opinion that any such change would be prejudicial to the public interest, the [Tribunal] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ][may, by order, direct that any transfer of shares in the company during such period not exceeding three years as may be specified in the order, shall be void.] [Substituted by Act 65 of 1960, Section 80, for Section 250 (w.e.f. 28.12.1960). ]
