Section 670 in Rules of the High Court of Judicature for Rajasthan, 1952
670. Circumstances in which creditor may not vote.
(1)Unless the Judge otherwise directs, no person shall be entitled to vote at a meeting of creditors unless he had lodged with the Official Liquidator a proof of the debt which he claims to be due to him from the company, and such proof has been admitted wholly, or in part, before the date on which meeting is held.(2)A creditor shall not vote in respect of any unliquidated or contingent debt, or any debt the value of which is not ascertained.
