Section 11 in The Punjab Non-Trading Companies Rules, 1963
11. Certificate of incorporation.
(1)The Certificate of Incorporation granted to a company in pursuance of section 34 of the principal Act shall be in the form specified in Annexure IV.(2)The Registrar shall cause a copy of such certificate to be entered on the Memorandum of Association of the company, and where the copy cannot be conveniently so entered, he shall cause a copy to be attached to the Memorandum of Association, a note regarding such attachment being made on the Memorandum of Association and signed by the Registrar.
