(1.) EXEMPTION allowed subject to all just exceptions.
(2.) APPLICATION stands disposed of.
(3.) NOTICE . Learned counsel for the State accepts notice and has no objection if the present application is allowed.
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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