(1)The certificate of incorporation granted to a company in pursuance of section 34 shall be in Form 1.(2)The Registrar shall cause a copy of such certificate to be entered on the Memorandum of Association of the Company, and where the copy cannot be conveniently so entered, he shall cause a copy to be attached to the Memorandum of Association, a note regarding such attachment being made on the Memorandum of Association and signed by the Registrar.
