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  • Deeds & Drafts / PARTNERSHIP

PARTNERSHIP

GENERAL

  • 1.DEED OF PARTNERSHIP
  • 2.DEED FOR EXTENSION OF PARTNERSHIP
  • 3.DEED OF AGREEMENT OF ADMISSION INTO FIRM OF A NEW PARTNER
  • 4.DEED OF CANCELLATION OF PARTNERSHIP
  • 5.DEED OF DISSOLUTION OF PARTNERSHIP
  • 6.DEED OF PARTNERSHIP BETWEEN TWO PARTNERS
  • 7.DEED OF RETIREMENT
  • 8.FORMAT OF DISSOLUTION DEED
  • 9.LIMITED LIABILITY PARTNERSHIP AGREEMENT
  • 10.PARTNERSHIP AGREEMENT BETWEEN TWO LIMITED COMPANIES
  • 11.RECONSTRUCTION OF PARTNERSHIP DEED
  • 12.BOND EXECUTED BY RETIRING PARTNER
  • 13.BOND EXECUTED BY THE SURVIVING/CONTINUING PARTNERS
  • 14.DEED OF DISSOLUTION BETWEEN TWO PARTNERS WITH POWER GIVEN TO ATTORNEY TO WIND UP
  • 15.DEED OF DISSOLUTION BETWEEN TWO PARTNERS WITH ONE OF THE PARTNERS TO HAVE DAY TO DAY CONDUCT OF WINDING UP PROCESS
  • 16.DEED OF DISSOLUTION OF PARTNERSHIP ON RETIREMENT OF ONE PARTNER
  • 17.AGREEMENT ADMITTING A MINOR TO THE BENEFIT OF PARTNERSHIP
  • 18.AGREEMENT ADMITTING A NEW PARTNER
  • 19.AGREEMENT FOR ADMISSION OF A MINOR TO THE BENEFITS OF PARTNERSHIP
  • 20.AGREEMENT FOR CONVERSION OF A PRIVATE LIMITED COMPANY INTO A PARTNERSHIP
  • 21.AGREEMENT MODIFYING THE PARTNERSHIP DEED
  • 22.ANOTHER FORM OF DEED OF PARTNERSHIP
  • 23.CONVERSION OF PARTNERSHIP INTO COMPANY
  • 24.DEED FOR EXTENSION OF PARTNERSHIP
  • 25.DEED OF CANCELLATION OF PARTNERSHIP
  • 26.DEED OF DISSOLUTION OF PARTNERSHIP
  • 27.DEED OF DISSOLUTION OF PARTNERSHIP (BY SALE OF GOODWILL)
  • 28.DEED OF DISSOLUTION OF PARTNERSHIP (INVOLVING IMMOVEABLE PROPERTY)
  • 29.DEED OF DISSOLUTION OF PARTNERSHIP BETWEEN TWO PARTNERS AND NO ONE IS TAKING OVER THE BUSINESS
  • 30.DEED OF DISSOLUTION OF PARTNERSHIP BETWEEN TWO PARTNERS ONE OF THEM TAKING OVER THE BUSINESS
  • 31.DEED OF DISSOLUTION OF PARTNERSHIP BETWEEN TWO PARTNERS, ONE PURCHASING THE SHARE OF THE OTHER
  • 32.DEED OF DISSOLUTION WITH SALE OF PARTIAL PARTNERSHIP INTEREST TO OTHER PARTNER
  • 33.DEED OF PARTNERSHIP
  • 34.DEED OF PARTNERSHIP BETWEEN A LADY AND HER THREE SONS
  • 35.DEED OF PARTNERSHIP BETWEEN MORE THAN TWO PARTNERS
  • 36.DEED OF PARTNERSHIP BETWEEN SOLICITORS
  • 37.DEED OF PARTNERSHIP BETWEEN TWO PARTNERS
  • 38.DEED OF PARTNERSHIP BETWEEN TWO PERSONS, CONTAINING NECESSARY COVENANTS, CONDITIONS AND RESTRICTIONS AS TO THE MODE OF CARRYING ON THE BUSINESS
  • 39.DEED OF PARTNERSHIP CONVERTING FAMILY BUSINESS TO A PARTNERSHIP ONE AS A RESULT OF FAMILY ARRANGEMENT
  • 40.DEED OF PARTNERSHIP FOR A FIXED PERIOD OF 5 YEARS TO DEVELOP AGRICULTURAL LAND AND TO RUN A MECHANIZED AGRICULTURE FARM.
  • 41.DEED OF PARTNERSHIP FOR ADMITTING A MINOR TO THE BENEFITS OF PARTNERSHIP
  • 42.DEED OF PARTNERSHIP OF H.U.F. BUSINESS
  • 43.DEED OF PARTNERSHIP WITH LIMITED LIABILITY
  • 44.DEED OF RETIREMENT
  • 45.DEED OF SUB-PARTNERSHIP
  • 46.DEED OF DISSOLUTION WHERE A COMPANY IS A PARTNER IN THE FIRM AND THE BUSINESS OF THE FIRM SHALL BE CARRIED ON BY THE COMPANY AFTER DISSOLUTION OF THE FIRM AND ALL PARTNERS SHALL BECOME DIRECTORS/SHAREHOLDERS IN THE COMPANY
  • 47.FORM FOR SPECIFYING ALTERATION IN THE FIRM NAME OR IN THE LOCATION OF THE PRINCIPAL PLACE OF BUSINESS OF THE FIRM FORM B
  • 48.(C). FORMS GENERALLY USED IN CONNECTION WITH REGISTRATION OF FIRM AND OTHER PROVISIONS OF INDIAN PARTNERSHIP ACT, 1932
  • 49.(D). FORMS GENERALLY USED IN CONNECTION WITH REGISTRATION OF FIRM AND OTHER PROVISIONS OF INDIAN PARTNERSHIP ACT, 1932
  • 50.MEMORANDUM OF PARTNERSHIP OF HINDU JOINT FAMILY BUSINESS
  • 51.NOTICE OF CHANGE IN THE NAME OF PARTNER AND HIS PERMANENT ADDRESS
  • 52.PARTNERSHIP AGREEMENT BETWEEN FOUR PARTNERS
  • 53.PARTNERSHIP AGREEMENT BETWEEN TWO INDIVIDUALS
  • 54.PARTNERSHIP AGREEMENT BETWEEN TWO LIMITED COMPANIES
  • 55.PARTNERSHIP AGREEMENT BETWEEN TWO PARTNERSHIP FIRMS
  • 56.PARTNERSHIP AGREEMENT FOR A SINGLE VENTURE
  • 57.PARTNERSHIP AMONG SOLICITORS OR ADVOCATES
  • 58.
  • 59.PARTNERSHIP BETWEEN A LTD CO AND SEVEN INDIVIDUALS FOR OVERSEAS CONSTRUCTION CONTRACT
  • 60.PARTNERSHIP BETWEEN PHYSICIANS
  • 61.PARTNERSHIP BETWEEN TWO TRADERS FOR A NUMBER OF YEARS, DETERMINABLE AFTER SIX MONTHS NOTICE

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