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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(1)(w) in The Companies (Incorporation) Rules, 2014

(w)the proposed name has been released from the register of companies upon change of name of a company and three years have not elapsed since the date of change unless a specific direction has been received from the competent authority in the course of compromise, arrangement or amalgamation.