(1.) The Revenue is in appeal against the order of Tribunal and they have raised the following question:
(2.) In the instant case, what is relevant are the provisions of Section 271(1)(c) which reads as under:
(3.) Explanation 3 to Section 271 reads as under:
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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