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[Cites 0, Cited by 3] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Companies Act, 2013

(2)Where a company changes its name or obtains a new name under sub-section (1), it shall within a period of fifteen days from the date of such change, give notice of the change to the Registrar along with the order of the Central Government, who shall carry out necessary changes in the certificate of incorporation and the memorandum.