In the case of a company limited by guarantee:-(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)that each member undertakes to contribute to the assets of the company in the event of its being wound up while he is a member, or within one year afterwards, for payment of the debts and liabilities of the company contracted before he ceases to be a member, and of the costs, charges and expenses of winding up, and for adjustment of the rights of the contributories among themselves, such amount as may be required, not exceeding a specified amount:(2)if the company has a share capital:-(i)the memorandum shall also state the amount of share capital with which the company Proposes to be registered and the division thereof into shares of a fixed amount;(ii)no subscriber of the memorandum shall take less than one share;(iii)each subscriber shall -write opposite to his
