Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 670] [Entire Act] State of Rajasthan - Subsection Section 670(2) in Rules of the High Court of Judicature for Rajasthan, 1952 (2)A creditor shall not vote in respect of any unliquidated or contingent debt, or any debt the value of which is not ascertained.
