Any seven or more persons (or, where the company to be formed will be a private company, any two or more persons) associated for any purpose may, by subscribing their names to a memo- random of association and otherwise complying with The requirements of this Act in respect of registration, form an incorporated company, with or without limited liability (that is to say), either:-(i)a company having the liability of its members limited by the memorandum to the amount, if any, unpaid on the shares respectively held by them (in this Act termed a company limited by shares) ; or(ii)a company having the liability of its members limited by the memorandum to such amount as the members may respectively thereby undertake to contribute to the assets of the company in the event of its being wound up (in this Act termed a company limited by guarantee); or(iii)a company not having any limit on the liability of its members (in this Act termed an unlimited company).
