Section 3 in Sikkim Registration of Companies Act, 1961
3.
(i)The memorandum of every company shall state:(a)the name of the company with "Limited" as the last word of the name in the case of a public limited company, and with" Private Limited' as the last words of the name in the case of a private limited company.(b)Sikkim, where the registered office of the company is to be situated(c)the objects of the company, and, except in the case of trading corporations, the territory where its objects extend.(ii)The memorandum of a company limited by shares or by guarantee shall also state that the liability of its members is limited.(iii)The memorandum of a company limited by guarantee shall also state that each member undertakes to contribute 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 be a member, for payment of the debts and liabilities of the company or, of such debts and liabilities of the company 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 of the rights of the contributors among themselves, such amount as may be required, not exceeding, a specified amount.(iv)In the case of company having a share capital:(a)unless the company is an unlimited company, the memorandum shall also state the amount share capital with which the company is to be registered and the division thereof into shares of a fixed amount;(b)no subscriber of the memorandum shall take less than one share;(c)each subscriber of the memorandum shall write opposite to his name number of shares he takes.
