Companies Act, 1956

TABLE E 

MEMORANDUM AND ARTICLES OF ASSOCIATION 

OF AN UNLIMITED COMPANY 

Memorandum of Association 

1st. - The name of the company is "The Patent Stereotype Company".

2nd. - The registered office of the company will be situate in the State of West Bengal.

3rd. - (a) The main objects to be pursued by the company on its incorporation are "the working of a patent method of founding and casting stereotype plates of which method P.Q. of Bombay, is the sole patentee".

(b) The objects incidental or ancillary to the attainment of the above main objects are "purchasing, taking on lease or license or concession or otherwise, lands, buildings, works and any rights and privileges or interest therein for establishing the necessary workshop/factories and the doing of such other things as are conducive to the attainment of the foregoing main objects."

(c) The other objects for which the company is established are "conducting research in any field pertaining to the science of metallurgy and turning to account the results of the same".

We, the several persons whose names are subscribed, are desirous of being formed into a company in pursuance of this memorandum of association, and we respectively agree to take the number of shares in the capital of the company set opposite our respective names.

1. A.B. of .............................., Merchant  ...................................  3

2. C.D. of ..............................., Merchant ...................................  2

3. E.F. of ..............................., Merchant           ..................................  1

4. G.H. of ..............................., Merchant ..................................   2

5. I.J. of ..............................., Merchant  ..................................   2

6. K.L. of ..............................., Merchant ..................................   1

7. M.N. of ..............................., Merchant..................................   1

                                                               Total shares taken         12

Dated the .......... day of ...... 200...        Witness to the above signatures

                                                                           X.Y. of.........................              

ARTICLES OF ASSOCIATION OF AN UNLIMITED COMPANY

1. The number of members with which the company proposes to be registered is 20, but the Board may from time to time register an increase of members.

2. The share capital of the company is twenty thousand rupees, divided into twenty shares of one thousand rupees each.

3. The company may by special resolution :-

(a) increase the share capital by such sum to be divided into shares of such amount as the resolution may prescribe ;

(b) consolidate its shares into shares of a larger amount than its existing shares ;

(c) sub-divide its shares into shares of a smaller amount than its existing shares ;

(d) cancel any shares which at the date of the passing of the resolution have not been taken or agreed to be taken by any person ;

(e) reduce its share capital in any way.

4. All the articles of Table A in Schedule I to the Companies Act, 1956, except articles (36, 37, 38, 39, 44, 45 and 46) shall be deemed to be incorporated with these articles and to apply to the company.

1. A.B.         of ............................................................................,  Merchant.

2. C.D.        of .............................................................................,  Merchant.

3. E.F.         of .............................................................................,  Merchant.

4. G.H.        of .............................................................................,  Merchant.

5. I.J.           of .............................................................................,  Merchant

6. K.L.        of .............................................................................., Merchant.

7. M.N.       of .............................................................................., Merchant.

Dated the .......... day of ....... 20....         Witness to the above signatures

                               X.Y.of .............................................

Back

Index

Next