(1.) CONSIDERING the declaration sought as to the Constitutional validity of Sections 245D(2D) and 245HA of IT Act, 1961 and considering the similar orders passed in earlier petitions, rule.
(2.) NOTICE has already been given to learned advocate general.
(3.) RESPONDENT waives service.
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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