REVOCATION OF THE POWER OF ATTORNEY
LET IS BE KNOWN TO ALL MEN THROUGH THESE PRESENTS that I…………….s/o………………..r/o……………….do hereby remove and cancel all the powers and authorities given by me to Shri……….s/o……….r/o……….by virtue of a power of attorney dated……….
I further declare that all or any of the act done or executed by aforesaid Shri…………s/o………….r/o…………under or in pursuance of the aforesaid power of attorney dated…………shall not be deemed to be my acts nor done in my name or on my behalf, after the execution of this present deed.
IN WITNESS WHEREOF act……….
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REPLACEMENT OF ATTORNEY
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