Section 67 in Tamil Nadu Non-Trading Companies Rules, 1981
67. Right of debenture-holder of that class to use his vote differently.
- On a poll taken at a meeting, a debenture-holder entitled to more than one vote, or his proxy or other person entitled to vote for him, as the case may be, need not, if he votes, use all his votes or cast in the same way, all the votes he uses.
