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[Cites 0, Cited by 4] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in Indian Companies Act, 1913

(2)If a company, through inadvertence or otherwise is, without such consent aforesaid, registered by a name identical with that by which a company in existence is previously registered, or so nearly resembling it as to be Calculated to deceive, the First mentioned company may, with, the sanction of the registrar, change its name.