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Preliminary Notice to a Partner to Show an Opportunity why he Should not be Expelled from Partnership

Date .......................

TO

.......................................

.......................................

........................................

Dear Sir,

1.      In terms of clause ........................ of Deed of Partnership dated .................... we hereby give you notice that we propose to exercise the power given to us by clause ................ of the Deed of Partnership dated .................. to expel you from the partnership on the ground that you are carrying on the business of ......................... at ...................... in contravention of the provisions of clause ................ of the Deed of Partnership and thereby not been able to devote your whole time and attention to the business of the partnership.

2.      We hereby invite you to attend a meeting of the partners on .................... at .............. A.M. to give you an opportunity to show cause about the above ground and if possible to satisfy us that you are not carrying on the business of ................... at ........................ and devoting your whole time and attention to the partnership business.

3.      If you fail to attend the said meeting, it will be presumed that you have nothing to say and the decision in terms of clause ................... of the Deed of Partnership will be taken on the material available in the interests of the firm.

Yours faithfully,

....................

A

....................

B

Date ......................



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