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[Cites 0, Cited by 9] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Companies Act, 2013

(2)The name stated in the memorandum shall not—
(a)be identical with or resemble too nearly to the name of an existing company registered under this Act or any previous company law; or
(b)be such that its use by the company—
(i)will constitute an offence under any law for the time being in force; or
(ii)is undesirable in the opinion of the Central Government.