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

State of Karnataka - Subsection

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

(a)when the spoiled instrument has been for sufficient reasons sent out of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] the application may be made within [one year] [Substituted by Act 6 of 1999 w.e.f. 1.4.1999] after it has been received back in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973];