Section 29 in The Companies (Incorporation) Rules, 2014
29. Alteration of Memorandum by change of name.
- [(1) The change of name shall not be allowed to a company which has not filed annual returns or financial statements due for filing with the Registrar or which has failed to pay or repay matured deposits or debentures or interest thereon:Provided that the change of name shall be allowed upon filing necessary documents or payment or repayment of matured deposits or debentures or interest thereon as the case may be.] [Substituted by Notification No. G.S.R. 743(E), dated 27.7.2016 (w.e.f. 31.3.2014).](2)An application shall be filed in Form No.INC.24 along with the fee for change in the name of the company and a new certificate of incorporation in Form No.INC.25 shall be issued to the company consequent upon change of name.
