Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in Indian Companies Act, 1913

(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.