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.]
