(c)if the company is intended to be registered as a limited company, a statement specifying the following particulars:-(i)the nominal share capital of the company and the number of shares into which it is divided or the amount of stock of which it consists;(ii)the number of shares taken and the amount paid on each share;(iii)the name of the company, with the addition of the word "Limited" or "Private Limited" as the case may require, as the last word or words thereof; and(iv)in the case of a company intended to be registered as a company limited by guarantee, a copy of the resolution declaring the amount of the guarantee.
