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[Cites 0, Cited by 7] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(c) in The Karnataka Lokayukta Act, 1984

(c)any complaint involving a grievance made after the expiry of a period of six months from the date on which the action complained against becomes known to the complainant; or