Special Power of Attorney in Income-Tax Case

I, PK, s/o PS, r/o ......................., and partner of the firm M/s PKPS, with its registered office at ................................, do hereby appoint Mr. SK, s/o Mr. JN, r/o .......................... as attorney of the firm above named and authorise him for the purpose hereinafter mentioned:

1.      That the said attorney shall appoint an Advocate of his choice and hand him over the judgment of Asst. Commissioner of Income-Tax (Appeal) and instruct him to file the second appeal against the order before the Member Tribunal Income-tax, for the Assessment Year ...........

2.      That the said attorney shall advise the Advocate so appointed, to obtain stay of the disputed amount of Income-tax and file the photo copy of the stay in the office of the Income-tax Officer, .....................

3.      That the said attorney shall execute Vakalatnama to the Advocate appointed by him and shall sign all the related papers under the supervision of the Advocate.

4.      That specimen signature of the said attorney is give on the left said of this deed.

5.      The said attorney shall generally do all other lawful acts necessary for the conduct of the said case.

I hereby declare that the acts done by the said attorney in connection with the work give to him shall be deemed to have been done by me and shall be binding on the firm and its partners.

IN WITNESS WHEREOF I have signed this power of attorney in the presence of the following witnesses :

Signature .................

(PK)

Witnesses :

1..............

2.............