(3)the stamp used or intended to be used for [any such bill of exchange] [Substituted by Act 5 of 1927, Section 5, for "any bill of exchange" .] [*] [The words "cheque" and "or cheque" omitted by Act 5 of 1927, Section 5.] or promissory note signed by, or on behalf of, the drawer thereof, but which from any omission or error has been spoiled or rendered useless, although the same, being a bill of exchange [* *] [The words "cheque" and "or cheque" omitted by Act 5 of 1927, Section 5.]may have been presented for acceptance or accepted or endorsed, or being a promissory note, may have been delivered to the payee: provided that another completed and duly stamped bill of exchange [*] [The words "cheque" and "or cheque" omitted by Act 5 of 1927, Section 5.] or promissory note is produced identical in every particular, except in the correction of such omission or error as aforesaid, with the spoiled bill [*] [The words "cheque" and "or cheque" omitted by Act 5 of 1927, Section 5.] or note;(d)the stamp used for an instrument executed by any party thereto which
