(1.) Tax effect is very nominal. Even otherwise, there is no substantial question of law which arises for consideration.
(2.) This appeal is dismissed accordingly.
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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