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 4] [Entire Act] State of Rajasthan - Subsection Section 4(2) in Rajasthan Vexatious Litigation (Prevention) Act, 2015 (2)Every order referred in sub-Section (1) shall also be communicated to all the courts subordinate to the High Court in such other manner as the High Court may direct.
