129. Special provisions exempting additional duty of customs on import of foreign-going vessels into India.
- Notwithstanding anything contained in sub-section (1) of section 25 of the Customs Act, die item and its description specified under column (7) of the Second Schedule, falling under Chapter 89 of the First Schedule to the Customs Tariff Act, 1975, (51 of 1975). shall be and shall be deemed to have been exempted from the whole of the additional duty of customs leviable thereon under sub-section (1) of section 3 of the said Customs Tariff Act, on and from and up to the corresponding date specified in column (2) thereof.Customs Tariff
