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SPECIAL POWER OF ATTORNEY TO CONDUCT
SALES TAX PROCEEDINGS
LET IT BE KNOWN TO ALL THROUGH THESE INSTRUMENTS that I……….s/o………..r/o…………., do here by appoint Shri…………s/o……….r/o…………as my attorney for prosecuting and conducting sales tax proceedings pending before the Court of,,,,,,,,,,,, in may name and on my behalf and to do all other acts which are necessary or incidental for the proper conduct of the case. The acts done or executed by the aforesaid attorney shall be deemed to have been done and executed by me, the executor of this instrument of power of attorney. This attorney shall remain in force for the assessment year………..
IN WITNESS WHEREOF, signed be me on this………day of……..19……..at…..
Sd/- Sd/-
Attorney Executor
Signature of Shri……..are attested Sd/-
Executor
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SPECIAL POWER OF ATTORNEY TO CONDUCT
SALES TAX PROCEEDINGS
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