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

State of Rajasthan - Subsection

Section 3(2)(c) in Rajasthan Vexatious Litigation (Prevention) Act, 2015

(c)where, in a proceeding instituted or continued by such person after obtaining leave from the appropriate Court or the appropriate Judge, the said person proposes to file or take appropriate further proceedings.