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 1] [Section 48(2)] [Section 48] [Entire Act] Union of India - Subsection Section 48(2)(f) in The Life Insurance Corporation Act, 1956 (f)the time within which any matter which may be referred to a Tribunal for decision under this Act may be so referred;