(3)Except as otherwise provided in sub-section (2), the provisions of the Indian Stamp Act, 1899 (Central Act 2 of 1899) as adapted to the State of Rajasthan by the Rajasthan Stamp Law (Adaptation) Act, 1952 (Rajasthan Act 7 of 1952), shall, so far as may be, apply in relation to the [draught relief surcharge] [Substituted by Rajasthan 33 of 1976.] chargeable under sub-section (1) as they apply in relation to the duty chargeable under the said Act in respect of those instruments:Provided that no rule or order under clause (a) of section 9 of the Indian Stamp Act, 1899 (Central Act 2 of 1899) as adapted to the State of Rajasthan by the Rajasthan Stamp Law (Adaptation) Act, 1952 (Rajasthan Act 7 of 1952) reducing or remitting the duty on an instrument or class of instruments in force immediately before the date of commencement of this section shall apply in relation to the [draught relief surcharge] [Substituted by Rajasthan 33 of 1976.] chargeable under sub-section (1) in respect of such instrument.
