6. Instruments coming within several descriptions in Schedule I.
- Subject to the provisions of section 5, an instrument so framed as to come within two or more of the descriptions 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] [These words were substituted for the words 'ten rupees', by Maharashtra 5 of 2010 (w.e.f. 12-4-2010).] a counterpart or duplicate of any instrument chargeable with duty and in respect of which the proper duty has been paid.
