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[Cites 0, Cited by 5] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(a) in The Companies Act, 2013

(a)in the opinion of the Central Government, is identical with or too nearly resembles the name by which a company in existence had been previously registered, whether under this Act or any previous company law, it may direct the company to change its name and the company shall change its name or new name, as the case may be, within a period of three months from the issue of such direction, after adopting an ordinary resolution for the purpose;