Terms & Conditions

This website is designed, developed and maintained by Department of legal affairs, Government of India.

Though all efforts have been made to ensure the accuracy and currency of the content on this website, the same should not be construed as a statement of law or used for any legal purposes. In case of any ambiguity or doubts, users are advised to verify/check with the Department(s) and/or other source(s), and to obtain appropriate professional advice.

Under no circumstances will this Department be liable for any expense, loss or damage including, without limitation, indirect or consequential loss or damage, or any expense, loss or damage whatsoever arising from use, or loss of use, of data, arising out of or in connection with the use of this website.

The information posted on this website could include hypertext links or pointers to information created and maintained by non-Government / private organization. Department of legal affairs is providing these links and pointers solely for your information and convenience. When you select a link to an external website, you are leaving the Department of legal affairs website and are subject to the privacy and security policies of the owners/ sponsors of the external website

Department of legal affairs does not guarantee availability of linked pages at all times.

Department of legal affairs cannot authorize use of copyrighted materials contained in linked website. Users are advised to request such authorization from owners of linked websites.

Department of legal affairs does not guarantee that linked websites comply with Indian Government Web Guidelines.