(3)[ The provisions of this Act and the rules made thereunder, in so far as they relate to the recovery of duties chargeable on instruments under section 3 shall, so far as may be, apply to the recovery of duties chargeable on a counterpart, duplicate or a copy of an instrument under sub-section (1).] [Sub-section (3) was added by Maharashtra 17 of 1993, Section 29, (w.e.f. 1.5.1993).]
