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] [Entire Act] State of Manipur - Section Section 8 in Manipur Rural Local Bodies Ombudsman Act, 2013 8. Time limit for investigation of complaints. - A time limit may be prescribed for the Ombudsman to complete its investigations into complaints by the State Government.
