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 0] [Section 11(4)] [Section 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(4)(c) in The Jammu and Kashmir Municipal Ombudsman Act, 2010 (c)any complaint filed after the expiry of three years from the date on which the matter complained against has taken place.