(1.) Heard.
(2.) Rule.
(3.) The learned counsel appearing for the revenue is unable to place before us any provision to show that the petitioner is not entitled to utilise the CENVAT credit for payment of Central Excise duty on the clearance of final product.
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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