24. CHANGE OF NAME OF
EXISTING PRIVATE LIMITED COMPANIES.
(1) In the case of a company which was a private limited company
immediately before the commencement of this Act, the Registrar shall
enter the word "Private" before the word "Limited"
in the name of the company upon the register and shall also make the
necessary alterations in the certificate of incorporation issued to the
company and in its memorandum of association.
(2) Sub-section (3) of section 23 shall apply to a change of name
under sub-section (1), as it applies to a change of name under section
21.
