(1.) ALL the shareholders of the transferor and transferee company have unanimously approved a scheme for amalgamation. The reasons of amalgamation have been succinctly stated in paragraph 13 of the company petition which can profitable be extracted hereunder :
(2.) THE company petition is disposed of.
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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