Power of Attorney All
Partners of The Firm Ratifying The Powers Given by a Partner Fhor The Firm
TO ALL TO WHOM THESE
PRESENTS
shall come, we (1) .......... (2) ................. (3) ............. all of
............. Indian inhabitants the partners of M/s.....................
carrying on the business of ............. at .............. duly registered
with the Registrar of Firms, ............ at No ........... (hereinafter
referred to as the said firm)
WHEREAS by a Power of
Attorney dated ..................... executed by
Shri................................. partner of the said firm, on behalf of
the said firm, Shri ........................... has been appointed attorney of
the said firm with the powers stated therein, a certified copy of the said
Power of Attorney is hereto annexed and marked A and shall be deemed to form
part of this deed.
AND WHEREAS by
another power of attorney dated ............. executed by Shri
............................... partner of the said firm, on behalf of the said
firm, again granted certain further additional powers and authorities to the
said Shri ........................ stated therein, a certified copy of the said
Power of Attorney is hereto annexed and marked B and shall be deemed to form
part of this deed.
AND WHEREAS it has
been desired by the said Shri ....................... attorney that we the
partners of the said firm and every one of us should ourselves ratify and
confirm the said Power of Attorney dated ................. and dated
....................... all partners
NOW KNOW YE AND THESE
PRESENTS WITNESS that we (1) ..................... (2) .................. (3)
................. the partners of the said firm and every one of us for
ourselves and as the partners of the said firm do hereby ratify and confirm the
said Power of Attorneys dated .................... and dated
.............................
AND WE DO HEREBY
AGREE TO RATIFY AND CONFIRM whatsoever the said Attorney shall do or cause to
be done by virtue of these presents.
IN WITNESS WHEREOF
we, the partners of the said firm have hereunto set our hands at .............
this ....................... day of ..................., 2000.
Signed and delivered
by the within named
The partners of
M/s...................... the said firm
1.
2.
Before me
Notary.
