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 2] [Section 48] [Entire Act] State of Kerala - Subsection Section 48(2) in Kerala Stamp Act, 1959 (2)in the case of stamped paper on which no instrument has been executed by any of the parties thereto, within six months after the stamp has been spoiled;
