The Joint-stock Companies Act, 1857

C. Requisitions for registration by existing companies.-

Previously to the registration under this Act of any existing Company, there shall be delivered to the Registrar of Joint-Stock Companies the following documents; (that is to say)

(1) In the case of a Company registered under the said Act, if such Company is not intended to be registered as a limited Company, a list showing the names, addresses, and occupations, of all persons who on the day of registration are holders of shares in the Company, with the addition of the shares held by such persons respectively, distinguishing each share by its number:

(2) If such Company is intended to be registered as a limited Company under the provisions of this Act, the above list shall be accompanied with a statement specifying the following particulars:-

The nominal Capital of the Company, and the number of shares into which it is divided;

The number of shares taken, and the amount paid on each share; and The name of such Company, with the addition of the word "Limited" as the last word thereof:

(3) In the case of any other Company duly constituted by law previously to the passing of this Act, and consisting of seven or more shareholders, if it is not intended to be registered as a limited Company, there shall be delivered to the Registrar of Joint-Stock Companies such list of shareholders as is hereinbefore mentioned, and also a copy of any Law, Royal Charter, Letters Patent, Deed of Settlement, or other instrument constituting or regulating the Company:

(4) If any such Company as last aforesaid is intended to be registered as a limited Company, the above list and copy shall be accompanied by a statement specifying the following particulars ; (that is to say)

The nominal capital of the Company, and the number of shares into which it is divided;

The number of shares taken, and the amount paid on each share; and

The name of the Company, with the addition of the word "Limited" as the last word thereof.

Back

Index

Next