In the case of an unlimited company:-(1)the memorandum shall state:-(f)the name of the company;(ii)the province in -which the registered office of the company is to be situate;(iii)the objects of the company;(2)if the company has a share capital:-(i)no subscriber of the memorandum shall take less than one share;(ii)each subscriber shall "write opposite to his name the number of shares he takes.
