25A. [ Inward processing of goods. [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]
- Where the Central Government is satisfied that it is necessary in the public interest so to do, it may, by notification, exempt such of the goods which are imported for the purposes of repair, further processing or manufacture, as may be specified therein, from the whole or any part of duty of customs leviable thereon, subject to the following conditions, namely:-(a)the goods shall be re-exported after such repair, further processing or manufacture, as the case may be, within a period of one year from the date on which the order for clearance of the imported goods is made;(b)the imported goods are identifiable in the export goods; and(c)such other conditions as may be specified in that notification.
