(1.) THE questions of law referred to us are as follows:
(2.) WHETHER the Appellate Tribunal was correct in law in holding that the assessee was entitled to weighted deduction under Section 35B on expenses such as surtax, customs duty and sales tax incurred in respect of foreign offices ?
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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