71. Special resolution of limited company making liability of directors unlimited.
(1)A limited company, if so Authorised by its articles, may, by special resolution, alter its meinorandum so us to render unlimited the liability of its directions of any director.(2)Upon the confirmation of any such special resolution, the provisions thereof shall be as valid as if they had been originally contained in the memorandum, and a copy thereof shall be embodied in or annexed to every copy of the memorandum issued after the confirmation of the resolution.(3)a company makes default in complying with the requirements of this section, it shall be liable to a fine not exceeding ten rupees for each copy in respect of which default is made; and every officer of the company who knowingly and willfully authorises or permits the default shall be liable to the like penalty.
