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

State of Rajasthan - Subsection

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

(a)the "appropriate Court or appropriate Judge" means -
(i)the High Court, in the case of a proceeding proposed to be filed or continued by the person declared as a vexatious litigant in the High Court;
(ii)the District and Sessions Judge, in the case of proceeding proposed to be filed or continued by the person declared as a vexatious litigant in any other Court subordinate to the High Court;