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- Deed of partnership
- Another partnership deed
- Partnership agreement between advocates
- Agreement admitting minor to the benefits of partnership
- Agreement introducing a new partner in the existing partnership
- Agreement modifying the partnership deed
- Deed of dissolution where the business is continued by some partners
- Deed of dissolution where one partner takes over assets and liabilities of the business
- Form of giving notice of change of constitution of the firm
- Form of giving notice of change in the name of the partner and his permanent address
- Form of notice of change of address of the firm
- Form for furnishing statement specifying alteration in the firm name or in the location of the principal place of business of the firm
- Notice of retirement by one partner to other partners
- Partnership agreement between two partnership firms
- Partnership agreement for a single venture
- Partnership agreement between a partnership firm and a hindu joint family
- Partnership agreement between two limited companies
- Partnership agreement between an individual and a limited company
- Partnership agreement between an individual, a partnership firm and a company
- Agreement admitting a new partner
- Agreement admitting a minor to the benefit of partnership
- Deed of retirement
- Deed of dissolution of partnership (involving immovable property)
- Preliminary notice to a partner to show an opportunity why he should not be expelled from partnership
