(1.) B.N. KIRPAL, J: Heard. In our opinion, the following two questions of law arise in this, case and the same should be referred :
(2.) THE Tribunal should state the case and refer the aforesaid questions of law to this Court.
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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