(1.) THE document is a bond and not a promissory note. Venku V/s. Sitaram (1904) I.L.R. 29 B. 82 It consequently can be admitted in evidence on payment of penalty and stamp duty under Section 35(a) of the Stamp Act. of some kind whether skilled or unskilled.
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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