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[Cites 0, Cited by 1] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(a) in Indian Companies Act, 1913

(a)the contents of the memorandum, with the names, descriptions and addresses of the signatories and the number of shares subscribed for by them respectively ; and the number of founders or management or deferred shares (if any) and the nature and extent of the interest of the holders in the property and profits of the company; and