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All material available on this web site Manupatra is protected by copyright laws.
(depicted as © Manupatra Information Solutions Pvt. Ltd. All rights reserved.)
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Access to the Manupatra services and content is subject to Terms and Conditions
which you accepted during the registration process. These
Terms and Conditions contain warranty
disclaimers, guidelines for
link to other websites & linking disclaimer and
limitation on use.
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Manupatra grants users of this web site the permission to reproduce copies of the
material strictly for private purposes to fight a case in the court of law and for
allied research purposes. While no pecuniary consideration is required for this
permission, Manupatra requires the following statement to be included in all reproductions
of the material.
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© Manupatra Information Solutions Pvt. Ltd. All rights reserved. Reprinted
with the permission of Manupatra
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You are also not suppose to use any part of the material including graphics or logos
available on the Manupatra Web Site for the purpose of copying, photocopying, reproduction,
translation or reduction to any electronic medium or machine readable form, either
in whole or in part, without prior written consent of Manupatra Information Solutions
Pvt. Ltd. Any other reproduction in any form without the permission of Manupatra
is prohibited.
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Distribution of the material from the Web Site, for commercial purposes is prohibited.
Domestic and International copyright and Trademark laws protect the entire Contents
of the Site. The owners of the intellectual property, copyrights and trademarks
are Manupatra Information Solutions Pvt. Ltd. its affiliates or third party licensors.
You are expressly prohibited from modifying, copying, reproducing, republishing,
uploading, posting, transmitting or distributing any material on this Site including
text, graphics, code and/or software.
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You also agree that you shall not take recourse against Manupatra for any alleged
or actual infringement or misappropriation of any proprietary rights in your communications
to Manupatra. If you, at any stage believe that the Contents appearing on this Site
constitutes copyright infringement of another person’s rights, please communicate
the same to us.
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Manupatra reserves the right to remove any Content or links that allegedly infringes
any other person’s copyright at any point of time. Notice to Manupatra regarding
any alleged copyright infringement shall be directed at:
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Manupatra Information Solutions Pvt. Ltd, B-37, Floor 1 A, Sector 1, Noida.
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Some contents on the site belongs to third party. Such contents have been reproduced
after taking prior permission from the said party and the copyright of such contents
would remain exclusively with the said third party. manupatra shall not be responsible
for any mistakes which might appear in such contents
Third party contents may also be accessible via links, manupatra does not claim
any copyright on the contents appearing on such third party sites nor shall be held
responsible for any mistakes which might appear therein
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Any request for any reprint or other permission should be mailed to:
Manupatra Information Solutions Pvt. Ltd, B-37, Floor 1 A, Sector1, Noida.