Section 12 in Sikkim Registration of Companies Act, 1961
12. (i) On the registration of the memorandum of a company the Government shall certify under its seal that the company is incorporated and, in the case of a limited company, that the company is limited.
(ii)From the date of incorporation mentioned in the certificate of incorporation, such of the subscribers of the memorandum and other person, as may from time to time be members of the company, shall be body corporate by name contained in the memorandum, capable forthwith of exercising all the functions of an incorporated company and having perpetual succession and a common seal.
