6. Instruments coming with in several description 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 'five rupees' by Gujarat 21 of 1984 Section 4. and Act. No. 14 of 2006 Section 'Tor Ten Rupees' Substituted w.e.f. 1-4-06.] a counterpart or duplicate of any instrument chargeable with duty and in respect of which the proper duty has been paid.
