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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(4)(a) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(a)any complaint involving a grievance, if the complaint is made after the expiry of twelve months from the date on which the action complained against becomes known to the complainant;