(1)Any person who—(a)makes or abets making of an application in a fictitious name to a company for acquiring, or subscribing for, its securities; or(b)makes or abets making of multiple applications to a company in different names or in different combinations of his name or surname for acquiring or subscribing for its securities; or(c)otherwise induces directly or indirectly a company to allot, or register any transfer of, securities to him, or to any other person in a fictitious name,shall be liable for action under section 447.
