(2)For the purposes of voting at any voluntary liquidation meeting, a secured creditor shall, unless he surrenders his security, lodge with the liquidator, or where there is no liquidator, at the registered office of the Company, before the meeting, a statement giving the particulars of his security, the date when it was given and the value at which he assesses it, and shall entitled to vote only in respect of balance due to him, if any, after deducting the value of his security.
