Notice of Revocation of Power-of-Attorney

 

 I__________________, of_____________, by a Power-of-Attorney duly executed before Mr_______________ the Notary Public Kolkata at his office at ____________ who had attested the execution under his Seal and issued Notarial Certificate Being Sl. No. 2 of _____, appointed Mr___________, of___________, my attorney in fact for the purposes and with powers therein set forth, a copy of which is attached hereto as Exhibit “A”.

Notice is hereby given that I have revoked, and do hereby revoke, the above-described Power of Attorney, and all power and authority thereby given, or intended to be given, to the said Mr___________ with immediate effect.

Dated this __________

 

[Signature of the Donor of Power of Attorney]

BEFORE ME, the executant of these presents personally appeared who is well known to me to be the person described in and who signed the foregoing, and acknowledged to me that he executed the same freely and voluntarily for the uses and purposes therein expressed.

 WITNESS my hand and official seal the date aforesaid.

 

[Date & Official Seal]

[Notary Public]

 

[Place __________]