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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(3)(b) in Karnataka Stamp Act, 1957

(b)when, from unavoidable circumstances, any instrument for which another instrument has been substituted, cannot be given up to be cancelled within the aforesaid period, the application may be made within [one year] [Substituted by Act 6 of 1999 w.e.f. 1.4.1999] after the date of execution of the substituted instrument.