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

State of Uttar Pradesh - Subsection

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

(b)any complaint involving an allegation, if the complaint is made after the expiry of five years from the date on which the action complained against is alleged to have taken place :