6. Instruments coming within several description in Schedule I.
- Subject to the provisions of the last preceding section, an instrument so framed as to come within two or more to the descriptions [given] [Inserted by Notification No. II-1486 publication in the Government Gazette dated 28th Maghar, 1986.] in Schedule I, shall, where the duties chargeable thereunder are different, be chargeable only with the highest of such duties:Provided that nothing in this Act contained shall render chargeable with duty [exceeding one hundred rupees] [Substituted by Act No. XII of 2011, dated 25th April, 2011.] a counterpart or duplicate of any instrument chargeable with duty and in respect of which the proper duty has been paid.
