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Reason For Resubmission: 

SPICe+ Part A Application

SPICe+ Part A

Name Reservation

Pursuant to section 4(4) of the Companies Act, 2013 and Pursuant to rule 8 & rule 9 of the Companies (Incorporation) Rules 2014]

SPICe+ part A

Name Reservation

Pursuant to section 13(2) of the Companies Act, 2013 and [Rule 29(2) of the Companies (Incorporation) Rules 2014]

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Company Information

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*Particulars of the proposed or approved  name

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      Alert Type Propose Name Alert Description

      Name of the existing company/LLP with similar name LLPIN/CIN Previous name of company / LLP Status of the Company / LLP

      Trademark Name Application No. Proprietor Name Proprietor Address Application Status Trademark Class

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