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The Joint-stock Companies Act, 1857 Part I Constitution and Incorporation of Companies and Associations Registry I. Company formed by Memorandum of Association and registration.- Seven or more persons, associated for any lawful purpose, may, by subscribing their names to a Memorandum of Association, and otherwise complying with the requisitions of this Act in respect of registration, form themselves into an incorporated Company, with or without limited liability. Banking or Insurance Company not to be formed with limited liability.- Provided that nothing in this Act shall authorise any persons to form themselves into a Joint-Stock Company or Association, with limited liability, for the purpose of Banking or Insurance.    |
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