(3)Any instrument upon which an endorsement has been made under this section, shall be deemed to be duly stamped or not chargeable with duty, as the case may be; and if chargeable with duty shall be receivable in evidence or otherwise, and may be acted upon and registered as if it had been originally duly stamped :Provided that nothing in this section shall authorise the Collector to endorse -(a)any instrument other than an instrument chargeable with a duty under clause (bb) of the first proviso to section 3 as amended by the Indian Stamp (Punjab Amendment) Act, 1922, executed or first executed in India and brought to him after the expiration of one month from the date of its execution or first execution, as the case may be;(b)any instrument executed or first executed out of India and brought to him after the expiration of three months after it has been first received in [India] [Substituted for the words 'the States' by the Parliament Act No. 43 of 1955, Section 2.];(c)any instrument chargeable [with a duty not exceeding ten naye paise] [Substituted by the Indian Stamp (Amendment) Act, 1958 (19 of 1958), section 4.] or any bill of exchange or promissory note, or acknowledgement or delivery order, when brought to him, after the drawing or execution thereof, on paper not duly stamped, or(d)any instrument chargeable with duty under clause (bb) of the first proviso to section 3 as amended by the Indian Stamp (Punjab Amendment) Act, 1922, and brought to him after, the expiration of three months from the date on which it is first received in Punjab.
