Maharashtra Vexatious Litigation (Prevention) Act, 1971
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1971, Part V, Extraordinary, Part 290. An act to prevent the institution or continuance of vexatious proceedings in courts Whereas, it is expedient to prevent the institution or continuance of vexatious proceedings in Courts; It is hereby, enacted in the Twenty second Year of the republic of India as follows:-
- Act number
- Act 48 of 1971
- Year
- 1971
- Enacted on
- 13-12-1971
- In force from
- 13 December 1971
- Jurisdiction
- Maharashtra State Act
- Subjects
- Civil Law And Procedure, Criminal Procedure
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Official source: India Code