Section 6 in Sikkim Registration of Companies Act, 1961
6. (i) No company shall be registered by a name which, in the opinion of the Government of Sikkim, is undesirable.
(ii)without prejudice to the generality of the foregoing power, a name which is identical with, or too nearly resembles, the name by which a company in existence has been previously registered, may be deemed to be undesirable by the Government of Sikkim within the meaning of sub clause (i) above.
