(1)Where, in case of any of sale, mortgage [agreement or any other document (memorandum etc.) relating to the deposit of title deeds] [Inserted by Rajasthan Finance Act, 2017, dated 31.3.2017] or settlement, several instruments are employed for completing the transaction, only the principal instrument shall be chargeable with the duty prescribed for it in the Schedule [and each of the other instruments shall be chargeable with a duty of two hundred rupees instead of the duty, if any, prescribed for it in that Schedule] [Substituted 'and each of the other instruments shall be exempt from duty' by Rajasthan Finance Act, 2017, dated 31.3.2017.].
