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  • Deeds & Drafts / NOTICE-OF-DISSOLVING-PARTNERSHIP

Deeds & Drafts

NOTICE OF DISSOLVING PARTNERSHIP

Notice is hereby given to all concerned that from the date hereof the partnership subsisting between Mr._____, S/o______, R/o_______, Mr _______, S/o______, R/o_______, & Mr _______, S/o______, R/o_______, carrying on business of ________ at address ______ under the name of _____ is dissolved by mutual understanding of the parties. The partners shall not be responsible for any acts, deeds, debts or liabilities of the Firm from the date of this notice as the Firm has been ended effective from the date of this notice.

Sd/-
(By all Partners)
Note: This Notice to be published in the official Gazette of the State where ordinarily place of business of partnership firm is situated. This Notice is also to be published in a local newspaper. 


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