3C. [ Limit on levy of additional stamp duty. [Inserted by Act 6 of 1999 w.e.f. 1.4.1999] - Notwithstanding anything contained in any other law for the time being in force, no instrument shall be charged with any duty in the form of additional stamp duty under such other law, exceeding the maximum amount of duty with which such instrument is chargeable under this Act.]
