Section 11 in The Maharashtra Non-Trading Corporations Act, 1959
11. Corporations not to be registered with undesirable names.
(1)No corporation shall be registered by a name which, in the opinion of the State Government, is undesirable.(2)Without prejudice to the generality of the foregoing power, a name which is identical with, or too nearly resembles, the name by which a corporation in existence has been previously registered, may be deemed to be undesirable by the State Government within the meaning of sub-section (1).
