(2)Where, after the date on which this Act came into force, any foreigner carries on or purports to carry on (whether alone or in association with any other person) any trade or business under any name or style, other than that under which that trade or business was being carried on immediately before the said date, he shall, for the purposes of sub -section (1), be deemed to be using a name other than that by which he was ordinarily known immediately before the said date.
