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 7(3)] [Section 7] [Entire Act] State of Chattisgarh - Subsection Section 7(3)(a) in Chhattisgarh Lok Aayog Adhiniyam, 2002 (a)if it is made after the expiry of twelve months from the date on which the action complained against becomes known to the complainant;