(1.) Heard both sides.
(2.) Appellants filed this appeal against the order -in -appeal passed by the Commissioner (Appeals).
(3.) In this case the benefit of small -scale exemption notification is denied to the appellants on the ground that they were clearing the branded goods.
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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