COMPANY-AND-CORPORATION

Agreement

• 1.AGREEMENT BETWEEN TWO PERSONS FOR FORMATION OF A NEW COMPANY

• 2.AGREEMENT FOR RECONSTRUCTION OF AN EXISTING COMPANY BY WAY OF SALE OF A NEW COMPANY

• 3.AGREEMENT FOR SALE BETWEEN TWO COMPANIES OF ALL CORPORATE ASSETS FOR SHARES

• 4.AGREEMENT FOR SALE OF THE ENTIRE SHARE-CAPITAL OF A COMPANY TO ANOTHER COMPANY

• 5.LICENSE AGREEMENT BETWEEN CORPORATION

General

• 1.MODEL BY-LAWS FOR SMALL PROFIT COMPANY

• 2.Certificate to be furnished by authorized selling agent/distributor as seller of machinery

• 3.Letter of guarantee in the favour of the Insurance Company for payment of premium

Debt

• 1.REPAYMENT OF DEBTS OF CORPORATION BY SHAREHOLDERS