(1.) DELAY condoned.
(2.) IN the present case, after the impugned order came to be passed, the Act is proposed to be amended. In the circumstances, liberty is given to the department to move the High Court by way of review.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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