- A creditor or contributory may vote either in person or by proxy and where a person is authorised in the manner provided by section 113 to represent a body corporate at any meeting of creditors or contributors such person shall produce to the Company Liquidator or and chairman of the meeting as the case may be a copy of the resolution so authorising him and such copy must be certified to be a true copy by a director manager secretary or other officer of the company duly authorised in that behalf who shall certify that he is so authorised.
