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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(3)(b) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(b)it it is made after the expiry of five years from the date on which the action complained against is alleged to have taken place :