Section 13 in The Maharashtra Non-Trading Corporations Act, 1959
13. Rectification of name of corporations.
If, through inadvertence or otherwise, a corporation on its first registration or on its registration by a new name, is registered by a name which, in the opinion of the State Government, is identical with, or too nearly resembles, the name by which a corporation in existence has been previously registered, the first mentioned corporation–(a)may, by ordinary resolution and with the previous approval of the State Government signified in writing, changes its name or new name; and(b)shall, if the State Government so directs within twelve months of its first registration or registration by its new name, as the case may be, by ordinary resolution and with the previous approval of the State Government signified in writing, change its name or new name within a period of three months from the date of the direction or such longer period as the State Government may think fit to allow.
