(1)There may, in the case of a company limited by shares, and there shall, in the case of a, company limited by guarantee or unlimited, be registered with the memorandum, articles of association signed by the subscribers to the memorandum and prescribing regulations for the company.(2)Articles of association may adopt all or any of the regulations contained in Table A in the First Schedule.(3)In the case of an unlimited company or a company limited by guarantee, the articles, if the company has a share capital, shall state the amount of share capital with which the company proposes to be registered.(4)In the case of an unlimited company or a company limited by guarantee, if the company has not -25 not a shave capital, the articles shall state the number of members with which the company proposes to be registered, for the purpose of enabling the registrar to determine the fees payable on registration.
