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Union of India - Section
Section 6th in The Companies Act, 1956
6th. -The share capital of the company shall consist of five hundred thousand rupees, divided into five thousand shares of one hundred rupees each.
We, the several persons whose names and addresses are subscribed, are desirous of being formed into a company in pursuance of this memorandum of association, and we respectively agree to take the number of shares in the capital of the company set opposite our respective names.| Names, addresses, descriptions and occupations of subscribers | Number of shares taken by each subscriber | |
| 1. A.B. of ........................................... | Merchant | 200 |
| 2. C.D. of ........................................... | Merchant | 25 |
| 3. ER of ............................................. | Merchant | 30 |
| 4. G.H. of ........................................... | Merchant | 40 |
| 5. I.J. of .............................................. | Merchant | 15 |
| 6. K.L. of ............................................ | Merchant | 5 |
| 7. M.N. of ........................................... | Merchant | 10 |
| Total shares taken | 325 |