48. [ Period within which Application for relief under section 47 to be made. [Section 48 was substituted by Gujarat 19 of 2001 Section 4 w.e.f. 1-9-2001.]
- The application for relief under Section 47 shall be made within the following period, that is to say,-(a)in the cases mentioned in sub-clause (5) of clause (c), within six months from the date of execution of the instruments;(b)in the case of an instrument substituted by another and not presented for cancellation, within six months from the date of execution of the substituting instrument;(c)in all other cases, within six months from the date of purchase of impressed stamps.]
