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[Cites 0, Cited by 361] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Customs Act, 1962

(1)If the Central Government is satisfied that it is necessary in the public interest so to do, it may, by notification in the Official Gazette, exempt generally either absolutely or subject to such conditions (to be fulfilled before or after clearance) as may be specified in the notification goods of any specified description from the whole or any part of duty of customs leviable thereon.