Declaration of Revocable Trust

I, [Name].............................................. of................................... [Address], have this day conveyed and transferred to [Name]...................................of [Address]..................................., a [Name of legal entity]................................... located at [Address]................................ TRUSTEE, the property as listed and set forth in Schedule A attached hereto and made a part hereof, and the said Trustee hereby makes and executes this Declaration of Trust and hereby agrees

for itself and its successors in effect, to hold said property and any property from time to time added hereto IN TRUST NEVERTHELESS upon the following uses and benefits, that is to say:

First. The property shall be held, managed, invested and re-invested by the Trustee, and its successor or successors, with all the powers to the Trustee as herein provided.

Second. The Trustee shall divide the Trust Property into equal shares for each of the beneficiaries, namely, [Names of beneficiaries] and shall pay to, or apply for the benefit of said named beneficiaries such amount, or amounts, of the net income and/or principal from each of said shares as the Trustee in its uncontrolled discretion may determine. Any net income in any year which is not paid to, or applied for the benefit of, the beneficiary of each said share shall be added to the principal of said share at the end of the year.

Third. The Trustee shall pay to each of said beneficiaries the principal of the share held for his or her benefit, free and discharged from any Trust in or within one (1) year from the date of the death of the last surviving settlor unless this trust is sooner revoked.

Fourth. In extension and not in limitation of the powers given them by law or other provisions of this instrument the Trustee and any successor or successors shall have the full power with respect to any property in any Trust established hereunder, to deal with the same as if he/she were the owner thereof without order or license of any Court.

Fifth. The interest of each beneficiary in the income and principal of a trust under this instrument shall be free from the control or interference of any creditor of the beneficiary or any spouse of a married beneficiary and shall not be subject to attachment or susceptible of anticipation or alienation.

Sixth. This Declaration of Trust is revocable and the Settlor retains the power to alter, amend or revoke this instrument either in whole or in part at any time. Revocation shall be accomplished by a certificate of the Settlor delivered to the Trustee personally or by certified mail.

IN WITNESS WHEREOF................................... and..................................., Settlors, and................................... Trustee, have hereunto set their hands and seals this.................. day of................... 20.....

In the presence of :

WITNESSES:

1.

2.

[Signatures and Seals of the Executants]