BEFORE THE SALES TAX OFFICER, ___________________
Affidavit of Mr. DH, aged ___ years s/o SS, r/o _________________________
I, the above name deponent solemnly affirm and state under:
1. That the deponent is the partner of the firm M/s _____________ at ________________ Delhi , and hence is fully conversant of facts deposed below.
2. That the deponent is carrying on business of supply of electrical goods to the electricity department since the firm came into existence.
3. That there is report against the deponent that he is carrying on business of trading electrical goods at ______________,under the name and style of the firm above named that at _________________ no doubt there is a firm of the same name and style but it does not belong to the deponent but it belongs to Mr. DG. A confirmatory letter to this effect is enclosed herewith as Annexure A.
4. That the file of the ____________ firm does not belong to the deponent and should be separate.
Deponent
VERIFICATION
I, DH, do hereby verify that the contents of this affidavit from paras 1 to 4 are true to the best of my knowledge and belief. Nothing material has been concealed.
Dated…………… Deponent
