Section 671 in Rules of the High Court of Judicature for Rajasthan, 1952
671. Votes of secured creditors.
- For the purpose of voting, a secured creditor shall, unless be surrenders his security, state in his proof the particulars of the security, the date when it was given and the value at which he assesses it, and shall be entitled to vote only in respect of the balance (if any) due to him after deducting the value of his security.
