(1.) THE petitioner has been convicted in this case under Section 4(1)(h) of the Madras Prohibition Act, X (10) of 1937. Section 4 (1) (h) is to this effect, viz.,
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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