(1.) HEARD counsel for the parties.
(2.) IN his application made under Section 256(2) of the INcome-tax Act, 1961, the assessee has raised the following questions :
(3.) FOR the reasons, question No. (b) is not a question of law. The application is, therefore, rejected.
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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