Before the sales tax officer,_________________.
Affidavit of Mr. RR, aged about ____ years S/o Mr. RL R/o _________________.
I, the abovenamed deponent solemnly affirm and state as under:
1. That the deponent is the partner of the firm M/s _____________, situated at _________________, and hence is fully conversant of the facts deposed below.
2. That in the firm there are three partners including the deponent.
3. That one of the partners named PS has shown his intention to retire from the firm on __________.
4. That for reconstitution of the firm the deponent has no alternative but to close the firm .
5. That the deponent is therefore, closing the business with effect from ___________.
Deponent
VERIFICATION
I, RR, do hereby verify that the contents of this affidavit from paras 1 to 5 are true to the best of my knowledge and belief. Nothing material has been concealed.
Dated……………. Deponent
