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 58IB;
(d) the names and addresses of the persons who have subscribed to the memorandum;
(e) the amount of shares 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 58 U;
(g) that the liability of its members is limited;
(h) opposite to the subscriber's name the number of shares each subscriber takes :
Provided that no subscriber shall take less than one share;
(i) in case the objects of the Producer Company are not confined to one State, the States to whose territories the objects extend.
