(1.) THE extension of a certificate under Section 10 of Act VII of 1889 to additional debts is not the grant of a certificate so as to give a right of appeal under Section 19 of the Act against the extension.
(2.) THE appeal is rejected with costs.
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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