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 2] [Entire Act] State of Rajasthan - Subsection Section 2(3) in Rajasthan Vexatious Litigation (Prevention) Act, 2015 (3)When an application is filed by any person referred to in clause (b) or clause (c) of sub-Section (1), the Advocate General shall also be heard on the application.
