(1.) IN this reference under section 66(1) the question which has been referred for the opinion of the court is :
(2.) THE question has arisen in the following circumstances :
(3.) QUESTION answered in the negative.
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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