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 0] [Section 48] [Entire Act] State of Karnataka - Subsection Section 48(2) in Karnataka Stamp Act, 1957 (2)in the case of a stamped paper on which no instrument has been executed by any of the parties thereto, within [one year] [Substituted by Act 6 of 1999 w.e.f. 1.4.1999] after the stamp has been spoiled;
