(1.) THERE was no dispute about the facts with reference to which we have to answer the question referred under Section 66(1) of the Income-tax Act:
(2.) WHETHER the requirements of Section 4(2) of the Act are satisfied is the question. Section 4(2) runs:
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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