(1.) Heard learned Counsel for the parties.
(2.) It would be necessary to note that the entire case of the present petitioner is based upon the interpretation of Section 5 of the Bihar Saw Mills (Regulation) Act, 1990. The said Section 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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