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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(b) in The Companies Act, 1956

(b)that by its constitution the company is required to apply its profits, if any, or other income in promoting its objects and is prohibited from paying any dividend to its members, the Central Government may, by license, authorise the company by a special resolution to change its name, including or consisting of the omission of the word "Limited" or the words "Private Limited"; and section 23 shall apply to a change of name under this sub-section as it applies to a change of name under section 21.