(1.) THE appellant filed this appeal against rejection of remission application filed under Rule 49 of the erstwhile Central Excise Rules, 1944.
(2.) HEARD both sides and perused the records.
(3.) THE findings of the Commissioner of Central Excise are reproduced below:
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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