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Union of India - Section

Section 11 in Indian Companies Act, 1913

11. Name of company and Change of name.

(1)A company shall not be registered by a name identical with that by which a company in existence is already registered, or so nearly resembling that name as to be calculated to deceive, except where the company in existence is in the course of being dissolved and signifies its consent in such manner as the registrar requires.
(2)If a company, through inadvertence or otherwise is, without such consent aforesaid, registered by a name identical with that by which a company in existence is previously registered, or so nearly resembling it as to be Calculated to deceive, the First mentioned company may, with, the sanction of the registrar, change its name.
(3)A company shall not he registered by a name which contains any of the following words, namely,:-"Crown", "Emperor", "Empire", "Empress", "Imperial", "King", "Queen", "Royal", or words expressing or implying the sanction, approval or patronage of the Crown or the Government of India or a Local Government, except where the Governor General in Council signifies his consent to the use of such words as part of the name of the company by order in writing under the hand of one of the Secretaries to the Government of India:Provided that nothing in this sub-section shall apply to companies registered before the commencement of this Act.
(4)Any company may, by special resolution and subject of the approval of the Local Government signified in writing, under the hand of one of the Secretaries to such Government, change its name.
(5)"Where a company changes its name, the registrar shall enter the new name on the register in place of the former name, and shall issue a certificate of incorporation altered to meet the circumstances of the case. On the issue of such a certificate, the change of name shall be complete.
(6)The change of name shall not affect any rights or obligations of the company, or render defective any legal proceedings by or against the company; and any legal proceedings that might have been continued or commenced against it by its former name may be continued or commenced against it by its new name.