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[Cites 0, Cited by 1] [Section 8(5)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(5)(b) in Maharashtra Lokayukta and Upa-Lokayuktas Act, 1971

(b)any complaint involving an allegation, if the complaint is made after the expiry of three years from the date on which the action complained against is alleged to have taken place: