| Contents |
| Title |
Joint-stock Companies Act, 1857 |
| Sections |
Particulars |
| Part I |
Constitution and Incorporation of Companies and Associations |
| I. |
Company formed by Memorandum of Association and registration |
| II. |
Penalty on partnerships exceeding a certain number |
| III. |
Matters required to be prescribed by Memorandum of Association |
| IV. |
Prohibition against identity of names in registered Companies |
| V. |
Form of Memorandum of Association |
| VI. |
Shares to be taken by subscribers of Memorandum of Association |
| VII. |
Special regulations may be prescribed by Articles of Association |
| VIII. |
Form and effect of Articles of Association |
| IX. |
Use of printed copies of Memorandum or Articles |
| X. |
Registration of Memorandum of Association and Articles of Association |
| XI. |
Effect of registration |
| XII. |
Directors to be liable for debts if dividend be paid contrary to the provisions of the Act, or when the Company is known by them to be insolvent |
| XIII. |
Issue of shares by Company |
| XIV. |
Register of shareholders |
| XV. |
Annual list of shareholders on Register |
| XVI. |
Penal ty on Company not keeping a proper Register |
| XVII. |
Restrictive definition of shareholder |
| XVIII. |
Transfer of shares |
| XIX. |
Certificate of shares |
| XX. |
Calls a debt to Company |
| XXI. |
Inspection of Register and annual list of shareholders |
| XXII. |
Power to close Register |
| XXIII. |
Remedy for improper entry, or omission of entry in Register |
| XXIV. |
Register to be evidence |
| XXV. |
Copies of Memorandum and Articles of Association to be forwarded to shareholders |
| Part II |
Management and Administration of Companies |
| XXVI. |
Registered Office of Company |
| XXVII. |
Notice of situation of registered Office |
| XXVIII. |
Publication of name by a limited Company |
| XXIX. |
Penalties on non-publication of name |
| XXX. |
General Meeting of Company |
| XXXI. |
What accounts to be kept |
| XXXII. |
Balance-sheet to be made out annually and filed with the Registrar |
| XXXIII. |
Balance-sheet to be signed and certified by the Directors |
| XXXIV. |
No dividend payable except out of profits |
| XXXV |
Audit |
| XXXVI. |
Inspection of balance-sheet and of report of Auditors thereon |
| XXXVII. |
Appointment of Auditors |
| XXXVIII. |
Power of Company to alter regulations by special resolution |
| XXXIX. |
Definition of special resolution |
| XL. |
Registry of special resolution |
| XLI. |
Copies of special resolutions |
| XLII. |
Notice to Registrar of increase of capital |
| XLIII. |
Prohibition against carrying on business with less than seven shareholders |
| XLIV. |
Evidence of proceedings at Meetings |
| XLV. |
Contracts how made |
| XLVI. |
Execution of deeds |
| XLVII. |
Promissory Notes, Bills of Exchange, and Hoondees |
| XLVIII. |
Examination of affairs of Company by Inspectors appointed by the local Government |
| XLIX. |
Power of Inspectors |
| L. |
Result of examination how dealt with |
| LI. |
Power of Company to appoint Inspectors |
| LII. |
Report of Inspectors to be evidence |
| LIII. |
Services of notices on Company |
| LIV. |
Rules as to notices by letter |
| LV. |
Authentication of notices of Company |
| LVI. |
Adjudication of offences and recovery of penalties |
| LVII. |
Governor General of India in Council may alter Forms in Schedule |
| Part III |
Winding-Up |
| LVIII. |
Application of Part III of Act |
| LIX. |
Meaning of the Expression the Court as used in Part III of the Act |
| LX. |
Liability of present shareholders in respect of debts |
| LXI. |
Liability of former shareholders in Company other than a limited Company with respect to debts |
| LXII. |
Liability of former shareholders in a limited Company with respect to debts and liabilities |
| LXIII. |
Commencement of winding-up of Company defined |
| LXIV. |
Definition of "contributory," and legal character of his liability |
| LXV. |
Rights of contributories between themselves |
| LXVI. |
Circumstances under which Company may be wound-up by Court |
| LXVII. |
Company when deemed unable to pay its debts |
| LXVIII. |
Application for winding-up to be by petition |
| LXIX. |
Course to be pursued by Court on petition of a creditor |
| LXX. |
Order for winding-up Company on creditor's petition |
| LXXI. |
Course to be pursued by Court on petition of contributory |
| LXXII. |
Effect of the order for winding-up Company |
| LXXIII. |
Collection and application of assets |
| LXXIV. |
Fraudulent preference |
| LXXV. |
Power of Court to summon person suspected of having property of Company |
| LXXVI. |
Penalty on falsification of books |
| LXXVII. |
Executions upon certain judgments within three months of petition to be void |
| LXXVIII. |
Books of Company to be evidence |
| LXXIX. |
Power of Court to make calls |
| LXXX. |
Recovery of calls |
| LXXXI. |
Calls may be made upon former shareholders in respect of shares |
| LXXXII. |
Payment of money into Court |
| LXXXIII. |
Power of Court to grant injunction |
| LXXXIV. |
Power of Court to stay proceedings |
| LXXXV. |
Power of Court to adjust rights of contributories |
| LXXXVI. |
Power of Court to order costs |
| LXXXVII. |
Appointment of Official Liquidators |
| LXXXVIII. |
Style and duties of Official Liquidators |
| LXXXIX. |
Power of Official Liquidators |
| XC. |
Remuneration of Official Liquidators |
| XCI. |
Dissolution of Company |
| XCII. |
Registrar to make minute of dissolution of Company |
| XCIII. |
Circumstances under which Company may be wound-up voluntarily |
| XCIV. |
Notice of resolution to wind-up voluntarily |
| XCV. |
Consequences of voluntary wind-up |
| XCVI. |
Saving of rights of creditors |
| Part IV |
Registration |
| XCVII. |
Registration |
| Part V |
Repeal of Former Act and Temporary Provisions |
| XCVIII. |
Repeal of Act XLIII of 1850 |
| XCIX. |
Registration of existing Companies |
| C. |
Requisitions for registration by existing Companies |
| CI. |
Authentication of statements of existing Companies |
| CII. |
Certificate of registration of existing Companies |
| CIII. |
Power of Company to change name |
| CIV. |
Certificate to be evidence of compliance with Act |
| CV. |
Saving rights to creditors |
| Schedule |
Form A |
| Table B |
Regulations for Management of The Company |
|
Form C |
| Table D |
Table of Fees |
