(1.) Perused the Note for Speaking to Minutes.
(2.) In paragraph No. 6 of the Common Oral Judgment dtd. 28/9/2022, the Paragraph No. 6.1 shall be read as Paragraph No. '5'.
(3.) Rest of the Judgment portion shall remain the same.
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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