DEED OF ASSIGNMENT OF SHARES IN A COMPANY

This assignment is made the………..day of 20………..between ..................of, etc. (hereinafter called the assignor), of the one part, and ....................of, etc. (hereinafter called the assignee), of the other part, witnesses that in consideration of the sum of Rupees paid by the assignee to the assignor, the receipt whereof the assignor hereby acknowledges, the said ..................... hereby assigns and transfers to the said ................................ ordinary shares of Rs......each, numbered to........under Folio number………which stand in the name of the assignor in the books of. Co., Ltd.: To have and to hold the same to the assignee absolutely, subject nevertheless to the conditions of the Memorandum and Articles of Associations of the company on which the assignor held the same up to date. And the assignee hereby agrees to take the said shares subject to such conditions.

In witness, etc.

Signed, sealed and delivered ___________