41. Definition of "member"
(1) The subscribers of the memorandum of a company shall be deemed to have agreed to become members of a company, and on its registration, shall be entered as members in its register of members.
(2) Every other person who 1[agrees in writing ] to become a member of a company and whose name is entered in its register of members, shall be a member of the company.
2[(3) Every person holding equity share capital of a company and whose name is entered as beneficial owner in the records of the depository shall be deemed to be a member of the concerned company.]
1. Subs. by Act 65 of 1960, sec. 13, for "agrees" (w.e.f. 28-12-1960).
2. Ins. by Act 22 of 1996, sec. 30 and Sch. (w.r.e.f. 20-9-1995). |
