Section 615(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)The affidavit shall state whether the creditor is or is not a secured creditor. Where the creditor seeks to prove in respect of a bill of exchange, promissory note or any other negotiable instrument or security of a like nature on which the company is liable, such bill of exchange, note, instrument or security shall be produced before the liquidator and be marked by him before the proof is admitted.
