6. Instrument coming within several descriptions in Schedule I and Schedule I-A.
- Subject to the provisions of the last preceding section and instrument so framed as to come within two or more of the description given in Schedule I and Schedule I-A shall, where the duties chargeable thereunder be different, be chargeable only with the highest of such duties:Provided that nothing in this Act contained shall render chargeable with duty exceeding two rupees a counterpart or duplicate of any instrument chargeable with duty and in respect of which the proper duty has been paid unless it falls with the provisions of Section 6-A.
