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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Indian Companies Act, 1913

(2)if the company has a share capital:-
(i)the memorandum shall also state the amount of share capital with which the company Proposes to be registered and the division thereof into shares of a fixed amount;
(ii)no subscriber of the memorandum shall take less than one share;
(iii)each subscriber shall -write opposite to his