Section 6 in Bombay Non-Trading Corporations Act, 1959
6. Requirements with respect to memorandum. - (1) The memorandum of a corporation shall be in the form specified in Schedule I or in a form as near thereto as circumstances admit.
(2)The memorandum shall-(a)state the name of the corporation;(b)state the place and address where the registered office of the corporation is to be situate;(c)state the objects of the corporation;(d)state the amount of share capital with which the corporation is to be registered and the division thereof into shares of a fixed amount;(e)in the case of a corporation limited by guarantee, state that each member undertakes to contribute to the assets of the corporation in the event of its being wound up while he is a member or within one year after he ceases to be member, for payment of the debts and liabilities of the corporation, or of such debts and liabilities of the corporation as may have been contracted before he ceases to be a member, as the case may be, and of the costs, charges and expenses of winding up, and for adjustment for the rights of the contributories among themselves such amount as may be required not exceeding a specified amount;(f)be printed and divide into paragraphs numbered consecutively; and(g)be signed by each subscriber (who shall add his address, description and occupation, if any, and the number of shares he takes) in the presence of at least one witness who shall attest the signature (and shall likewise add his address, description and occupation, if any).
