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

Union of India - Subsection

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

(t)the proposed name includes name of any foreign country or any city in a foreign country, the same shall be allowed if the applicant produces any proof of significance of business relations with such foreign country like memorandum of understanding with a company of such country: