Companies Act, 1956
Sec 573 - Addition of "Limited" or
"Private Limited" to name.
When a company registers in pursuance of this Part with limited
liability, the word "Limited" or the words "Private
Limited", as the case may be, shall form, and be registered as, the last
word or words of its name:
Provided that this section shall not be deemed to
exclude the operation of section 25.