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[Cites 0, Cited by 1] [Section 68A] [Entire Act]

Union of India - Subsection

Section 68A(1) in The Companies Act, 1956

(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.