Affidavit for Change of Signature

AFFIDAVIT I, __________ son/daughter/spouse of _____________ aged ___, residing at __________________, do hereby solemnly affirm and declare as under: 1. That I, Shri/Smt ___________, having signature now to be changed as copy of specimen is attached. 2. I am residing at the abovementioned address and have not changed my address in the past three years. OR I am residing at the abovementioned address for the past (period of time at the present address) and before that I was staying at (the earlier address ) for (period of time at the earlier address). 3. That I have changed my signature. 4. I hereby affirm that after dated _________ all the signature done by me i.e. ________________ will be as no. 2 done on specimen copy attached with affidavit and any signature done with no.1 will not considered as minw. I am executing this declaration to be submitted to the concerned authorities for the change of signature. I hereby state that whatever is stated herein above are true to the best of my knowledge. Solemnly affirmed at ________ ) On this ____ day of ______ 2004 ) (Signature of the Applicant) Deponent Identified by me Before Me Advocate S.E.M./ Oaths Commissioner/Notary NOTES: 1. Affidavit should be on Non-judicial stamp paper of Rs.100/-. 2. Please do not just type this format as it is. 3. Affidavit should be attested by Notary/S.E.M/ Oaths Commissioner