Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 30] [Entire Act] Union of India - Subsection Section 30(1) in Indian Companies Act, 1913 (1)The subscribers of the memorandum of "member." a company shall be deemed to have agreed to become members of the company, and on its registration shall be entered as members in its register of members.
