Section 9(1) in Tamil Nadu Societies Registration Act, 1975
(1)No society shall be registered by a name which, in the opinion of the Registrar, is undesirable.Explanation. - For the purposes of this sub-section, the name of a society shall be deemed to be undesirable, if such name is-(a)Obscene or against decency and decorum ; or(b)likely to promote disharmony or feelings of enmity, or hatred or ill-will between different religious, racial, language, or regional groups or castes or communities ; or(c)identical with, or too nearly resembles, the name by which a society in existence has been previously registered. Certificate of registration.
