(3)Without prejudice to the provisions of sub-section (2), a company shall not be registered with a name which contains—(a)any word or expression which is likely to give the impression that the company is in any way connected with, or having the patronage of, the Central Government, any State Government, or any local authority, corporation or body constituted by the Central Government or any State Government under any law for the time being in force; or(b)such word or expression, as may be prescribed,unless the previous approval of the Central Government has been obtained for the use of any such word or expression.
