Section 680 in Rules of the High Court of Judicature for Rajasthan, 1952
680. Companies and corporations.
- Where a limited company or a corporation is a creditor, any person who is duly authorised in the company or corporation to act generally on its behalf at meetings of creditors and contributories and to appoint himself or any other person to be the company's or corporation's behalf appointing himself or any other person to be its proxy so filled in and signed by such person shall be received and dealt with as the proxy of the company or corporation.
