(2)In the case of a winding up by [the Tribunal], any disposition of the property (including actionable claims) of the company, and any transfer of shares in the company or alteration in the status of its members, made after the commencement of the winding up, shall, [unless the Tribunal] [ Substituted by Act 11 of 2003, Section 96, for " unless the Court" .] otherwise orders, be void.
