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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(2)(f) in Uttarakhand Value Added Tax Rules, 2005

(f)For proof of authority in the name of the applicant (other than proprietor)
(i)Authority letter given by all other partners of a partnership firm of such partner who is signing the registration application.
(ii)Document (containing the name of karta) by which HUF was created in case of a HUF.
(iii)Authority letter given by the board of directors to such director or manager/employee of a company who is signing the registration application.
(iv)Resolution of appointment of the person as President or Secretary in case of a society, club or association.
(v)Authority letter given by the Head of office of a department of State Govt. or Central Govt. or Corporation or Local Body to such officer or employee who is signing the registration application.
(vi)Resolution passed by all the trustees in the name of a trustee to authorize him to sign the registration application.
(vii)Authority letter given by the incapacitated proprietor of the business to the person who is authorized to sign the registration application.
(viii)Copy of deed or relevant document in case of receiver or guardian of a minor or an incapacitated person.