Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(1)(a) in Rajasthan Vexatious Litigation (Prevention) Act, 2015 (a)no proceedings, civil or criminal, shall be instituted by the said person in the High Court or any other court subordinate to the High Court; and