(1.) THERE is not proof of compliance with the direction contained in miscellaneous order No. 25/2001 -A dt 11.5.01, of pre deposit of Rs. 2 laks towards duty demand. Hence we dismiss the appeal for non compliance with the statutory requirements of Section 35F of Central Excise Act. 1944.
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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