1. Societies formed by memorandum of association and registration.
- Any seven or more persons associated for any literary, scientific or charitable purpose or for any such purpose as is described in section 20 of this Act, may, by subscribing their names to a memorandum of association, and filing the same with the Registrar [to be appointed by the State Government, by notification in the Official Gazette, for carrying out the purposes of this Act] [Substituted for the words 'of Joint Stock Companies' by Punjab Act 31 of 1957.] [-] [The words and figures 'under Act 19 of 1857' repealed by Act 16 of 1874, section 1 and Schedule, Part I, see now the Companies Act, 1956 (1 of 1956).] form themselves into a society under this Act.
