(a)[ any such instrument shall, subject to all just exceptions, be admitted in evidence on payment of, - [Clause (a) was substituted for the original by Maharashtra 27 of 1985, Section 22(a), (w.e.f. 10-12-1985).](i)the duty with which the same is chargeable, or in the case of an instrument insufficiently stamped, the amount required to make up such duty, and(ii)[ a penalty at the rate of 2 per cent of the deficient portion of the stamp duty for every month or part thereof, from the date of execution of such instrument:]
