General Power of
Attorney by a Woman Partner
Know All Men By These
Presents that I Smt. .................. wife of Shri .......................
resident of ................................
Whereas I am a
partner in partnership firm in the name of M/s. ........... and are carrying on
business of .............................. on the terms and conditions
contained in the Deed of Partnership dated ................ having its
registered office at ...................................... duly registered
with the Registrar of Firms, ........... at SI. No ............................
And Whereas on
account of my inability to look after and manage the said partnership business
in person, 1 am desirous to appoint an attorney and confer upon him the powers
hereinafter stated.
NOW THESE PRESENTS
WITNESS that I the said .................. do hereby nominate, constitute and
appoint my husband Shri ............................ son of Shri
.................................. resident of ................. to be my true
and lawful attorney in my name and on my behalf to execute, do all or any of
the acts, deeds or things mentioned, that is to say: .-
1.
To
transact, manage, carry on and look after the business of
M/s..................... in terms of the Partnership deed dated ............ as
a partner and to do the acts, deeds and things necessary for or in any manner
connected with or having reference to my said business.
2.
To
do all acts, deeds and things as a partner in the said partnership firm and
exercise all or any of the powers to be executed by a partner in the said firm
including banking operation, borrowing money, to draw, accept, endorse,
negotiate, pay or satisfy any bills of exchanges, promissory notes, cheques,
drafts, on behalf of the firm, retirement, dissolution or other deeds and
documents.
3.
To
substitute and appoint from time to time one or more attorneys or attorney
under him with the same or limited powers and to remove such substitute or
substitutes at his discretion.
4.
And
generally to act as my attorney in relation to the above and all other matters
in which 1 may be interested or concerned and on my behalf to execute and do
all documents, instruments, acts, matters, deeds and things as I could do if
personally present.
And I hereby for
myself, my heirs, executors, administrators and legal representatives ratify
and confirm and agree to ratify and confirm that whatsoever my said attorney or
any substitute or substitutes acting under him shall do or purport to do by
virtue of these presents.
IN WITNESS WHEREOF, I
have set my hand and put my thumb impression on this Power of Attorney in the
presence of witness.
..........................................
L T I of Executor
WITNESSES;
1.
2.
Attested by
I hereby certify that
the contents of the aforesaid Power of Attorney are read over to the executor
and explained the contents therein in vernacular known to the executor.
Identified by me.
(Smt.
.........................................................)
Advocate
Solemnly affirmed
before me by Smt. ............................. who is identified by
Smt................................ Advocate. I am also satisfied that the
executor has understood the contents of this document before executing the
same.
Place: (Notary)
Date: Public
