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[Cites 0, Cited by 7] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Companies Act, 2013

(3)When any change in the name of a company is made under sub-section (2), the Registrar shall enter the new name in the register of companies in place of the old name and issue a fresh certificate of incorporation with the new name and the change in the name shall be complete and effective only on the issue of such a certificate.