Section 682 in Rules of the High Court of Judicature for Rajasthan, 1952
682. Completion of proxy where creditor is blind or incapable.
- The proxy of a creditor who is blind or incapable of writing may be accepted if such creditor has attached his signature or mark thereto in the presence of witness:Provided that such witness has added to his signature his own description and residence that all insertions in the proxy are in his handwriting and that he has certified at the foot of the proxy that all such insertions were made by him at the request and in the presence of the creditor before such creditor attached signature or mark to the proxy.
