Companies Act, 1956
Sec 572 - Change of name for purposes of
registration.
Where the name of a company seeking registration under this Part
is one which in the opinion of the Central Government is undesirable, the
company may, with the approval of the Central Government signified in writing,
change its name with effect from the date of its registration under this Part:
Provided that the like assent of the members of the
company shall be required to the change of name as is required by section 565
to the registration of the company under this Part.