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
