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

Union of India - Subsection

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

(a)it is prohibited under the provisions of section 3 of the Emblems and Names (Prevention and Improper Use) Act, 1950 (12 of 1950), unless a previous permission has been obtained under that Act;