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 2] [Section 29(5)] [Section 29] [Entire Act] State of Bihar - Subsection Section 29(5)(a) in Bihar Lokayukta Act, 2011 (a)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 complaint;