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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Vexatious Litigation (Prevention) Act, 2015

(c)with the leave of the High Court, by a person against whom another person has instituted or conducted proceedings, civil or criminal.