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Union of India - Section

Section 30 in Indian Companies Act, 1913

30. Definition of “member”.

(1)The subscribers of the memorandum of "member." a company shall be deemed to have agreed to become members of the company, and on its registration shall be entered as members in its register of members.
(2)Every other person who agrees to become a member of a company, and whose name is entered in its register of members, shall be a member of the company.