Section 378F — Memorandum of Producer Company.

1 [378F. Memorandum of Producer Company.-- The memorandum of association of every Producer Company shall state-- (a) the name of the company with "Producer Company Limited" as the last words of the name of such Company; (b) the State in which the registered office of the Producer Company is to situate; (c) the main objects of the Producer Company shall be one or more of the objects specified in section 378B; (d) the names and addresses of the persons who have subscribed to the memorandum; (e) the amount of share capital with which the Producer Company is to be registered and division thereof into shares of a fixed amount; (f) the names, addresses and occupations of the subscribers being producers, who shall act as the first directors in accordance with sub-section (2) of section 378J; (g) that the liability of its members is limited; (h) against the subscriber's name, the number of shares each subscriber takes: Provided that no subscriber shall take less than one share; (i) that in case the objects of the Producer Company are not confined to one State, the States to whose territories the objects extend.]

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