(1.) THIS matter has been referred to the Larger Bench for decision on the following points:
(2.) IN view of the findings hereinabove we would answer the reference as follows:
(3.) THE matter may now be sent back to the referring bench to decide the appeal.
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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