(1.) THE matter has been called out twice but there is no appearance on behalf of the assessee despite service.
(2.) . Admit.
(3.) WE have heard learned counsel for the Revenue and are of the opinion that the following substantial question of law arises for our opinion :
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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