(1)The memorandum of a company shall state—(a)the name of the company with the last word “Limited” in the case of a public limited company, or the last words “Private Limited” in the case of a private limited company:Provided that nothing in this clause shall apply to a company registered under section 8;(b)the State in which the registered office of the company is to be situated;(c)the objects for which the company is proposed to be incorporated and any matter considered necessary in furtherance thereof;(d)the liability of members of the company, whether limited or unlimited, and also state,—(i)in the case of a company limited by shares, that liability of its members is limited to the amount unpaid, if any, on the shares held by them; and(A)to the assets of the company in the event of its being wound-up while he is a member or within one year after he ceases to be a member, for payment of the debts and liabilities of the company or of such debts and liabilities as may have been contracted before he ceases to be a member, as the case may be; and(B)to the costs, charges and expenses of winding-up and for adjustment of the rights of the contributories among themselves;(ii)in the case of a company limited by guarantee, the amount up to which each member undertakes to contribute—(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;(f)in the case of One Person Company, the name of the person who, in the event of death of the subscriber, shall become the member of the company.
