The Joint-stock Companies Act, 1857

III. Matters required to be prescribed by Memorandum of Association.-

The Memorandum of Association shall contain the following things: (that is to say)

(1) The name of the proposed Company;

(2) The part of the said territories in which the registered Office of the Company is to be established;

(3) The objects for which the proposed Company is to be established;

(4) The liability of the shareholders, whether it is to be limited or unlimited;

(5) The amount of the nominal Capital of the proposed Company;

(6) The number of shares into which such Capital is to be divided, and the amount of each share. In the case of a Company formed with limited liability, and hereinafter called a limited Company, the word "limited" shall be the last word in the name of the Company.