(1)Subject to the provisions of this Act, a company may, by special resolution, alter the provisions of its memorandum so as to change the place of the registered office from one province to another, or with respect to the objects of the company, so far as may be required to enable it:-(a)to carry on its business more economically or more efficiently; or(b)to attain its main purpose by new or improved means; or(c)to enlarge or change the local area of its operations; or(d)to carry on some business which under existing circumstances may conveniently or advantageously he combined with the business of the company; or(e)to restrict or abandon any of the objects specified in the memorandum.
