Subject :  Name change

Answer By Lawyer :  Dear Sir, I am a lawyer by profession, and have followed the below given procedure for changing my own name. Let me use my experience to help you to change your own name. Follow the below given steps for changing your own name. Step 1 – Affidavit Go to you local Notary and make an affidavit regarding change of your name. You have to mention therein your specific reason for changing your name. For example, you may like to change your name after marriage (especially for women), due to astrological or numerological reasons or anything. Recently, one of my friends was going to start his own company who was locally famous in his nickname, and thus he changed his name from Rishabh Agarwal to Saurav Agarwal. Note: Here is your sample name change affidavit for reference. Tips: Make a few copies of your affidavit, and preserve the original one carefully. It’s better to scan it, and preserve its electronic copy on your external hard disk as well as on multiple computers. This affidavit can be used for changing your first or last name and also using the same, you can completely change your name (both first and last name, for example from Rishabh Agarwal to Saurav Verma). Step 2 – Newspaper Publication I, Sri ___________________ (old name) have changed my name from __________________ (old name) to ______________ (new name) by affidavit sworn before the Notary Public, ______________ (place) on ___________ (date). Henceforth, I shall be known as _________________ (New Name) for all purposes. ______________ (Name) and _______________ (Complete postal address). Full Signature Fill in the blanks with appropriate details and publish it in your local newspaper. Tips: You can choose any 2 local newspapers for publishing it. (No need for FrontPage coverage). Although you need only once copy but its better to get ten copies of that newspaper in which your statement is published and preserve it carefully, because it’s now a lifetime issue. It’s better to preserve both the hard and scanned copies of the newspaper. Step 3 – Gazette Notification Now for getting your name published in the Official Gazette of your state, for example: “The Delhi Gazette”, you need to do the following things: 1. Visit your local Government Press or the department that mobilizes Gazette notification. 2. Get 2 copies of “Deed Changing Surname Form”. (Fill this form carefully as per the instructions provided therein) 3. If possible get the phone number, or the mobile number of the person of that department who can help you for Gazette Notification. Verification You need to send the following documents to the Secretary, Department of Commerce & Transport (Commerce), _________________ (State). 1. Letter to the Secretary, requesting him to allow you to change your name. (Click here to view sample letter) 2. The “Deed Changing Surname Form” 3. 2 True copies of the newspapers in which your name change statement is published. 4. Attested copy of the Name Change Affidavit. 5. A print out of the statement in plain paper that you need to publish in your official Gazette. (Generally Same as your Newspaper Statement) 6. A Copy of your current identity like your Voter Identity Card, PAN Card, Birth Certificate, School or College Certificates and etc. http://www.namechangetips.com/change-name/how-to-change-your-name-legally-in-india-3-easy-steps/92774

Subject :  Name change

Answer By Lawyer :  contact me on 7599486095

Subject :  Name change

Answer By Lawyer :  contact me 7599486095

Subject :  Name change

Answer By Lawyer :  First of all you have to publish your name in any local newspaper and then you can apply for new name after that

Subject :  Name change

Answer By Lawyer :  First Step is that You have affirm an Affidavit duly attested by an Notary Advocate and then give a paper publication for name change in the local news paper. Second Step would be to approach to a State Gazette Office for publishing the same in the State Gazzette which takes little time but is the authoritative document for your name change.

Subject :  Name change

Answer By Lawyer :  Please affirm an an affidavit stating the same and make an news paper publication. That is all you need to do.

Subject :  Name change

Answer By Lawyer :  For Change of name you can contact us.

Subject :  Name change

Answer By Lawyer :  You have to publish it in two newspaper and then in the gazzete notification of India or State gazzete notification for name change. It may take 2 to 3 months.

Subject :  Name change

Answer By Lawyer :  You have to publish it in two newspaper and then in the gazzete notification of India or State gazzete notification for name change. It may take 2 to 3 months.

Subject :  Name change

Answer By Lawyer :  You have to publish it in two newspaper and then in the gazzete notification of India or State gazzete notification for name change. It may take 2 to 3 months.