36. EFFECT OF MEMORANDUM
AND ARTICLES.
(1) Subject to the provisions of this Act, the memorandum and
articles shall, when registered, bind the company and the members
thereof to the same extent as if they respectively had been signed by
the company and by each members, and contained covenants on its and his
part to observe all the provisions of the memorandum and of the
articles.
(2) All money payable by any member to the company under the
memorandum or articles shall be a debt due from him to the company.