Report No. 192

4. Publication and Communication of Order:

(1) A copy of every order made, - under subsection (2) of section 2, declaring any person as a vexatious litigant, shall be published in the Official Gazette and may also be published in such other manner as the High Court may direct.

(2)Every order referred in subsection (1) shall also be communicated to all the courts subordinate to the High Court which passed such order.