Receipt of purchase money of retiring partners share

 

This deed is made on _____ day of ____- 20____ Between  ______( name of the retiring partner) aged of ____. The parties hereto having business of ____ under the firm style of _____ registered under the partnership act.

The purpose of stamp duty it has been agreed that the sum of Rs. _____ paid part of the said sum of _____ shall be the price of the share of the retiring partner in the immovable property and that the sum of Rs_______ shall be the price of the share of the said partner in cash and with bankers and movable property passing by delivery belonging to the partnership and the sum of Rs___ balance out of the said sum of Rs____ shall be the price of the share of the said retiring partner in the goodwill and the residue of assets of the said partnership property.

 

 

Signature

 

Witnesses

1.

2.