Section 58(3) in The Indian Partnership Act, 1932

Central Government Act

(3) A firm name shall not contain any of the following words, namely:-" Crown"," Emperor"," Empress"," Empire"," Imperial"," King"," Queen"," Royal", or words expressing or implying the sanction, approval or patronage of 1[ Government 2[ , except 3[ when the State Government] signifies 4[ its] consent to the use of such words as part of the firm name by order in writing 5[ .

1. The words" the Crown or the Central Government or any Provincial" omitted by the A. O. 1950. The words" the Central Government or any Provincial Government or the Crown Representative" were subs. by the A. O. 1937 for" the G. of I. or a L. G.".

2. The words" or the Crown Representative" omitted by the A. O. 1948.

3. Subs. by the A. O. 1937, for" when the G. G. in C.".

4. Subs., ibid., for" his".

5. The words" under the hand of one of the Secretaries to the G. of I." omitted, ibid.