Section 581F in The Companies (Amendment) Act, 2002
581F. Memorandum of Producer Company.-
The memorandum of association of every Producer Company shall state-(a)the name of the company with" Producer Company Limited" as the last words of the name of such Company;(b)the State in which the registered office of the Producer Company is to situate;(c)the main objects of the Producer Company shall be one or more of the objects specified in section 581B;(d)the names and addresses of the persons who have subscribed to the memorandum;(e)the amount of share capital with which the Producer Company is to be registered and division thereof into shares of a fixed amount;(f)the names, addresses and occupations of the subscribers being producers, who shall act as the first directors in accordance with sub- section (2) of section 581J;(g)that the liability of its members is limited;(h)opposite to the subscriber' s name the number of shares each subscriber takes: Provided that no subscriber shall take less than one share;(i)in case the objects of the Producer Company are not confined to one State, the States to whose territories the objects extend.
