Section 5(2) in Himachal Pradesh Societies Registration Act, 2006
(2)No name shall be proposed in the memorandum of association(a) as is identical with or too nearly resembles the name by which a Society in existence has been previously registered anywhere in the State; or(b)which has as its component -(i)such words as may suggest or may be calculated to suggest the patronage of the Government of India or the Government of a State; or(ii)such words of National, International or universal importance or such other words as the State Government may, from time to time, by notification, specify; or(iii)such words as is, in the opinion of Registrar, likely to mislead the public.
