(1.) HEARD counsel for the parties.
(2.) THIS T. R. C. raises a short question for consideration, whether penalty was rightly imposed on the assessee under section 29a (4) of the Kerala General Sales Tax Act, 1963.
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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