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[Cites 0, Cited by 5] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5) in Indian Companies Act, 1913

(5)"Where a company changes its name, the registrar shall enter the new name on the register in place of the former name, and shall issue a certificate of incorporation altered to meet the circumstances of the case. On the issue of such a certificate, the change of name shall be complete.