Partnership
Checklist For Drafting A Partnership Deed
A partnership deed should contain the following clauses
- Name of the parties
- Nature of business
- Duration of partnership
- Name of the firm
- Capital
- Share of partners in profits and losses
- Banking, Account firm
- Books of account
- Powers of partners
- Retirement and expulsion of partners
- Death of partner
- Dissolution of firm
- Settlement of disputes
How to draft a Partnership Deed
