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State of West Bengal - Section

Section 10 in West Bengal Societies Registration Act, 1961

10. Name of society.

— No society shall be registered under a name which is identical with, or too nearly resembles, the name of any other society or any body corporate which has been previously registered or incorporated under this Act or any other law for the time being in force, as the case may be, or is deemed to have been registered under this Act.