Section 670(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(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.
