Section 11 in Sikkim Registration of Companies Act, 1961
11. (i) There shall be presented for registration to the Government of Sikkim the memorandum of the company;
(a)its articles, if any(b)the agreement, if any, which the company proposes to enter into with any individual, firm or body corporate to be appointed as its managing agent or with any firm or body corporate to be appointed as its secretaries and treasurers.
