All material available on this web site Manupatra is protected by copyright laws. (depicted as © Manupatra Information Solutions Pvt. Ltd. All rights reserved.)

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.

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.

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.

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.

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.

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:

Manupatra Information Solutions Pvt. Ltd, B-37, Floor 1 A, Sector 1, Noida.

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