(1)every company shall keep in one or more book a register of its members, and enter there in the following particulars:—(i)the names and addresses, and the occupations, if any, of the members, and. in the case of a company having a share capital, a statement of the shares held by each member, distinguishing each share by its number, and of the amount paid or agreed to be considered as paid on the shares of each member;(ii)the date at which each person was entered in the register as a member(iii)the date at which any person ceased to be a member.
