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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3)(c) in Rajasthan Vexatious Litigation (Prevention) Act, 2015

(c)institution or continuation of civil or criminal proceedings does not include proceedings instituted or continued under Article 226 of the Constitution of India.