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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Vexatious Litigation (Prevention) Act, 2015

(1)Any proceedings, civil or criminal, instituted or continued in any court by a person against whom an order under sub-Section (1) of Section 3 has been made, without obtaining the leave referred to in that sub-section, shall be dismissed by the said court.