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(Note: English text begins from page 8) - (19 Oct 2015)

Rajasthan Vexatious Litigation (Prevention) Bill, 2015

Civil

Taking heart from Madhya Pradesh’s somewhat inappropriately timed ‘Tang Karnewali Mukadmebazi (Nivaran) Vidheyak’ or Vexatious Litigation (Prevention) Act, 2015, the State of Rajasthan has proposed to introduce in its legislative assembly the Rajasthan Vexatious Litigation (Prevention) Bill, 2015. The Bill aims to prevent institution and continuance of civil and criminal proceedings by those who institute vexatious litigation habitually and without any reasonable ground.

Tags : RAJASTHAN   BILL   VEXATIOUS   LITIGANT   LITIGATION   COURT  

Share : Rajasthan Vexatious Litigation (Prevention) Bill, 2015&p[summary]=Taking heart from Madhya Pradesh’s somewhat inappropriately timed ‘Tang Karnewali Mukadmebazi (Nivar">   Rajasthan Vexatious Litigation (Prevention) Bill, 2015">       Rajasthan Vexatious Litigation (Prevention) Bill, 2015* Taking heart from Madhya Pradesh’s somewhat inappropriately timed ‘Tang Karnewali Mukadmebazi (Nivaran) Vidheyak’ or Vexatious Litigation (Prevention) Act, 2015, the State of Rajasthan has proposed to introduce in its legislative assembly the Rajasthan Vexatious Litigation (Prevention) Bill, 2015. T... For read more news from newsroom.manupatra.com"data-action="share/whatsapp/share" class="ic_wtsp-grid">

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