(1)Subject to the provisions of this section, any company registered as unlimited may register of under This act as limited, or any company already registered as a limited company may re-register under this Act, but the registration of an unlimited company as a limited company shall not affect any debts, liabilities, obligations or contracts incurred or entered into by, to, with or on behalf of, the company before the registration, and those debts, liabilities, obligations and contracts may be enforced in manner provided by Tart VIII of this Act in the case of a company registered in pursuance of that Part.(2)On registration in pursuance of this section, the registrar shall close the former registration of the 47 the company, and may dispense with the delivery to him of copies of any documents with copies of which he was furnished on the occasion of the original registration of the company; but, save as aforesaid, the registration shall take place in the same manner and shall have effect as if it were the first registration of the company under this Act.
