68A. Personation for acquisition, etc., of shares
¹ [68A. Personation for acquisition, etc., of shares

(1) Any person who-

(a) makes in a fictitious name an application to a company for acquiring, or subscribing for, any shares therein, or

(b) Otherwise induces a company to allot, or register any transfer of shares therein to him, or any other person in a fictitious name,

shall be punishable with imprisonment for a term which may extend to five years.

(2) The provisions of sub-section (1) shall be prominently reproduced in every prospectus issued by the company and in every form of application for shares which is issued by the company to any person.]

1. Inserted by Companies (AMENDMENT) Act, 1965 w.e.f. 15-10-1965