Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Entire Act] Union of India - Section Section 19 in Indian Companies Act, 1913 19. Form and signature of articles. Articles shall:-(a)be printed;(b)be divided into paragraphs numbered consecutively; and(c)be signed by each subscriber of the memorandum of association in the presence of at least one witness who must attest the signature.
