(1) An insurer shall not be registered by a name identical with that by which an insurer in existence is already registered, or so nearly resembling that name as to be calculated to deceive except when the insurer in existence is in the course of being dissolved and signifies his consent to the 1 [Authority], (2) If an insurer, through inadvertence or otherwise, is without such consent as aforesaid registered by a name identical with that by which an insurer already in existence whether previously registered or not is carrying on business or so nearly resembling it as to be calculated to deceive, the first-mentioned insurer shall, if called upon to do so by the 1 [Authority] on the application of the second-mentioned insurer, change his name within a time to be fixed by the 1 [Authority]: 2 * * * * * 3 * * * * *Open in Lexace · Ask the AI about this section
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