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The Joint-stock Companies Act, 1857 [Act No. 19 of 1857] [10th July 1857.] An Act for the incorporation and regulation of Joint-Stock Companies and other Associations, either with or without limited liability of the Members thereof. Preamble. WHEREAS it is expedient that the law relating to the incorporation and regulation of Joint-Stock Companies and other Associations should be amended, and that the members of Joint-Stock Companies and other Associations should be enabled to limit their liability for the debts and engagements thereof: It is enacted as follows:-    |
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