Section 9 in The Companies (Incorporation) Rules, 2014
9. [ Reservation of name. [Substituted by Notification No. G.S.R. 284(E), dated 23.3.2018 (w.e.f. 31.3.2014).]
- An application for reservation of name shall be made through the web service available at www.mca.gov.in by using form RUN (Reserve Unique Name) along with fee as provided in the Companies (Registration offices and fees) Rules, 2014, which may either be approved or rejected, as the case may be, by the Registrar, Central Registration Centre after allowing re-submission of such application within fifteen days for rectification of the defects, if any.]
