(2)In particular, and without prejudice to the generality of the foregoing powers, the order referred to in sub-section (1) may provide for all or any of the following matters, namely:-(a)the transfer or vesting of property, rights, liabilities or obligations;(b)the adjustment of contracts either by discharge or reduction of any liability or obligation or otherwise;(c)the creation, allotment, surrender or cancellation of any shares, stocks or securities;[* * *](e)the formation or winding up of an enterprise or the amendment of the memorandum of association or articles of association or any other instruments regulating the business of any enterprise;(f)the extent to which, and the circumstances in which, provisions of the order affecting an enterprise may be altered by the enterprise and the registration thereof;(g)any other matter which may be necessary to give effect to the division of the enterprise.
