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[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Companies Act, 2013

(4)A person may make an application, in such form and manner and accompanied by such fee, as may be prescribed, to the Registrar for the reservation of a name set out in the application as—
(a)the name of the proposed company; or
(b)the name to which the company proposes to change its name.