(1.) HEARD learned counsel for the Revenue.
(2.) AT the instance of the Revenue, the following question has been referred for the opinion of this court under Section 256(1) of the Income -tax Act, 1961 :
(3.) REFERENCE stands disposed of 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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