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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Vexatious Litigation (Prevention) Act, 2015

(1)A copy of every order made under sub-Section (1) of Section 3 shall be published in the Official Gazette and may also be published in such other manner as the High Court may direct.