(3)the stamps used or intended to be used for any [such] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.] bill of exchange [*] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.] or promissory note signed by, or on behalf, of the drawer thereof, but which from any omission or error has been spoiled or rendered useless, although the same, being a bill of exchange [*] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.], may have been presented for acceptance or accepted or endorsed, or, being a promissory note, may have been delivered to the payee ; provided that another completed and duly stamped bill of exchange [*] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.] or promissory note is produced identical in every particular, except in the correction of such omission or error as aforesaid, with the spoiled bill [*] ['Cheque' or 'or cheque' omitted and words in brackets inserted by Act XI of 1993.] or note;(d)the stamp used for an instrument executed by any party thereto which-
