Form A | Joint-Stock Companies Act, 1857 | Bare Acts | Law Library

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The Joint-stock Companies Act, 1857

Schedule

Form A

Memorandum of Association of "The Company Limited."

1. The name of the Company is "The Company, Limited."

2. The registered Office of the Company is to be established in

3. The objects for which the Company is established are "the ; and the doing all such other things as are incidental or conducive to the attainment of the above object."

4. The liability of the shareholder is "Limited."

5. The nominal capital of the Company is Rupees divided into shares of Rupees each.

We, the several persons whose names and addresses 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:-

Names and addresses of Subscribers.								Number of shares taken by each subscriber.
1.	A.	B.	..	..	..	..	..
2.	B.	C.	..	..	..	..	..
3.	C.	D.	..	..	..	..	..
4.	E.	F.	..	..	..	..	..
5.	G.	H.	..	..	..	..	..
6.	I.	J.	..	..	..	..	..
7.	K.	L.	..	..	..	..	..

Dated the day of
Witness to the above Signatures
A. B.

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