34. EFFECT OF
REGISTRATION.
(1) On the registration of the memorandum of a company, the Registrar
shall certify under his hand that the company is incorporated and, in
the case of a limited company, that the company is limited.
(2) From the date of incorporation mentioned in the certificate of
incorporation, such of the subscribers of the memorandum and other
persons, as may from time to time be members of the company, shall be a
body corporate by the name contained in the memorandum, capable
forthwith of exercising all the functions of an incorporated company,
and having perpetual succession and a common seal, but with such
liability on the part of the members to contribute to the assets of the
company in the event of its being wound up as is mentioned in this Act.
