SPECIAL POWER OF ATTORNEY IN SALES TAX PROCEEDINGS
I, KN, partner M/s …………………, ……………………………, do hereby appoint Mr. SK as attorney of the firm and authorise him to conduct sales-tax proceedings for the Assessment year …………. and do all other works concerning with sales-tax as giving statement on oath, collecting departmental forms like C Form, Forms, Forms 31 etc.
All the works done by the said attorney shall be deemed to have been done by the firm and shall be binding on the firm and its partners.
The specimen signature of the said attorney Mr. SK is given on the left side of this deed.
Signature of For Kailash Enterprises
(SK) Signature of
(KN)
Partner
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SPECIAL POWER OF ATTORNEY IN SALES TAX PROCEEDINGS
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