Terms and Conditions of Use of Legislative Department Web Site
(General/Disclaimers/Copyright/Privacy)
The Legislative Department, Ministry of
Law and Justice, Government of India (“LD”), owns and maintains this official
web site (“Site”) as a courtesy to those, who may choose to access the Site
(“Users”). The information presented herein is for informative purposes
only. LD grants permission to Users to visit the Site and to download and copy the
information, documents and materials (collectively called “Material”) from the
Site for the User’s personal, non-commercial use, without any right to resell or
redistribute them or to compile or create derivative works therefrom, subject to the Terms
and Conditions outlined below, and also subject to more specific restrictions that may
apply to specific Material within this Site.
These Terms and Conditions shall be governed by and construed in accordance with
the laws of India. Any dispute arising under
these Terms and Conditions shall be subject to the exclusive jurisdiction of the courts in
India.
LD reserves its exclusive right in its sole discretion to alter, limit or
discontinue the Site or any Material in any respect.
LD shall have no obligation to take the needs of any User into consideration in
connection therewith.
LD reserves the
right to deny in its sole discretion any User access to this Site or any portion thereof
without notice. No waiver by LD of any provision of these Terms and Conditions shall
be binding except as set forth in writing and signed by its duly authorized
representative.
(i)
Content Disclaimer
Material provided
on this Site is provided “as is”, without warranty of any kind, either express
or implied, including, without limitation, warranty of fitness for a particular purpose. LD specifically does not make any warranties or
representations as to the accuracy, completeness or adequacy of any such Material or the
same being up-to-date. Please note that it
cannot be guaranteed that Material available on the Site constitutes exact reproduction of
officially adopted text. LD periodically
adds, changes, improves or updates the Material on this Site without notice. Under no circumstance shall LD be liable for any
loss, damage, liability or expense incurred or suffered that is claimed to have resulted
from the use of this Site, including, without limitation, any fault, virus, error,
omission, interruption or delay with respect thereto.
The use of this Site is at the User’s sole risk. The User specifically acknowledges and agrees that
LD is not liable for any conduct of any User.
(ii)
Hyperlink Disclaimer
This Site may
contain links and references to other web sites. The
linked sites are not under the control of LD, and LD is not responsible for the content of
any linked site or any material or link contained in a linked site. LD provides these links only as a convenience, and
the inclusion of a link or reference does not imply any kind of endorsement of the linked
site by LD.
Material featured
on this Site is subject to copyright protection under the Indian Copyright Act, 1957.
It may in particular be noted that no Act of a Legislature can be reproduced or
published without any commentary thereon or any other original matter. Even so, no such reproduction or publication
should give the impression that the same is an official version, or that it has been done
under the directions or authority of the Government of India, or that the Government of
India is responsible for the accuracy of the text of the Act.
Any information
about the user stored while accessing this Site, is protected from any unwarranted use or
sharing. Nevertheless, LD assumes no
responsibility for the security of this information.