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[Cites 0, Cited by 5] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in Indian Companies Act, 1913

(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.