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 5] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in Indian Companies Act, 1913 (2)if the company has a share capital:-(i)no subscriber of the memorandum shall take less than one share;(ii)each subscriber shall "write opposite to his name the number of shares he takes.
