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[Cites 0, Cited by 6] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

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

(d)any complaint involving an allegation made after the expiry of five years from the date on which the action complained against is alleged to have taken place; Provided that he may entertain a complaint referred to in clauses (c) and (d) if the complainant satisfied that he had sufficient cause for not making the complaint within the period specified in those clauses.