(1)any instrument executed by or on behalf of, or in favour of, the Government in cases, where, but for this exemption, the Government would be liable to pay the duty chargeable in respect of such instrument [or where the Government has undertaken to bear the expenses towards the payment of the duty] [These words were added by Maharashtra 27 of 1985, Section 3(a), (w.e.f. 10.12.1985).];
