(2)So long as any shares are directed to be subject to the restrictions imposed by this sub-section-(a)any transfer of those shares shall be void;(b)where those shares are to be issued, they shall not be issued; and any issue thereof or any transfer of the right to be issued therewith, shall be void;(c)no voting right shall be exercisable in respect of those shares;(d)no further shares shall be issued in right of those shares or in pursuance of any offer made to the holder thereof; and any issue of such shares or any transfer of the right to be issued therewith, shall be void; and(e)except in a liquidation, no payment shall be made of any sums due from the company on those shares, whether in respect of dividend, capital or otherwise.
