In the case of a company limited by shares:-(1)the memorandum shall state:-(i)the name of the company with “Limited” as the last word in its name;(ii)the province in which the registered office of the company is to be situate;(iii)the objects of the company;(iv)that the liability of the members is limited;(v)the amount of share capital with which the company proposes to be registered, and the division thereof into shares of a fixed amount:(2)no subscriber of the memorandum shall take less than one share :(3)each subscriber shall write opposite to his name the number of shares he takes.
