Section 4(1)(e) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(e) in The Companies Act, 2013

(e)in the case of a company having a share capital,—

(i)the amount of share capital with which the company is to be registered and the division thereof into shares of a fixed amount and the number of shares which the subscribers to the memorandum agree to subscribe which shall not be less than one share; and

(ii)the number of shares each subscriber to the memorandum intends to take, indicated opposite his name;

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Union of India - Subsection

Section 4(1)(e) in The Companies Act, 2013