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

State of Rajasthan - Subsection

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

(a)where such person is instituting a proceeding in the appropriate Court or before appropriate Judge for the purpose of obtaining leave;