Section 24 in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
24. Voting share.
(1)Subject to section 135, the voting share of each creditor shall be in proportion to the debt owed to such creditor.(2)The voting share of a secured creditor shall be in proportion to unsecured part of the debt, if any, if it has opted to enforce its security interest.(3)The voting share of a secured creditor who has opted to relinquish its security interest shall be in proportion to the amount of debt relinquished.
