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1. PRODUCT OPTIONS
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Details of Modules
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| Business &
Policy |
Corporate Laws & Taxation |
Courts & Tribunals |
 Information on Arbitration,
Anti-Dumping, WTO, Power &
Energy, Mines & Minerals
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Taxation Case Laws of Supreme
Court, High Courts & ITAT |
Case Laws of Supreme Court & 21 High Courts
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Intellectual Property
Rights,
Cyber & IT Laws, Media &
Communication |
Information on Direct & Indirect
Taxation, VAT, sales Tax,
Compliance |
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Forex & Banking, Capital
Market, Corporate Laws,
Employment Laws, Labour &
Industrial |
Capital Market, Corporate Laws,
Company laws |
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Foreign Trade Policy &
Procedures, Indian Industrial
Policy & Procedures |
Forex & Banking, Employment
Laws, Labour & Industrial,
Service Cases |
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Human Rights, Environment
Cases |
Foreign Trade Policy &
Procedures, Indian Industrial
Policy, Human Rights,
Environment Circulars &
Notifications |
Tribunals & Commissions
(CEGAT, SAT, ITAT, MRTP, DRAT,
CLB, NCDRC, etc.)
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Committee Reports
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Committee Reports
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Committee Reports |
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Bare Acts |
Central Bare Acts |
Central Bare Acts
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Rules & Regulations |
Rules & Regulation
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Rules & Regulation
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Ordinances & Bills in Parliament |
Ordinances & Bills In Parliament |
Ordinances & Bills In Parliament
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Notifications & Circulars |
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Circulars & Notifications |
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Forms, Draft Agreements, Deeds etc. |
Forms, Draft Agreements, Deeds
etc. |
Forms, Draft Agreements, Deeds
etc. |
Complimentary Services
(Cause List, Case Status &
Daily Orders, Court
Calendars, Legal Dictionary,
Maxim) |
Complimentary Services (Cause
List, Case Status & Daily Orders,
Court Calendars, Legal
Dictionary, Maxim)
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Complimentary Services (Cause
List, Case Status & Daily Orders,
Court Calendars, Legal Dictionary,
Maxim) |
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Court Rules, Court Fees,
Stamp
Duty of select states |
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PRICING : Please contact us at contact@manupatra.com
for pricing for one or more licenses.
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IP Based Access
For a multi-user environment, manupatra offers IP based access
plan.
Any organisation having a static IP address can avail of this plan. The access in this case is restricted to the premises where the IP is available. Any number of users can access manupatra.com simultaneously. For more details please call us at (0120)-4014444, 4014515, 4014524 from Delhi; (Mumbai) 022-28316114, (Kolkata) 9830079849, (Hyderabad) 040-65459600
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2. PRE-PAID CARD
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S. N.
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Card Amount (`)
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Validity Period
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| 1 |
10000 |
365
Days |
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Note:
A. Pre-paid cards are valid for the period of One year or till you expire all your points whichever is earlier, however if the same is recharged within 10 days of the expiry of the
card, the unused amount will be added to the renewed amount.
B. The activation charges of ` 150.00 are included for First time
User. Activation Charges are not applicable in case of a
recharge.
C. Pre-paid cards also includes Service Tax @10.30 %
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PRICING : When you use Prepaid Card, you incur a charge for each
transaction you complete. Transaction includes retrieving a document
using search (manu Search/Legal Search) or a hypertext link or search within
search.
Non Chargeable Transactions
The following features, services and databases are free on which you do not
incur any transactional charges.
Case Summary section under
Supreme Court.
Table of Content.
Cause Lists, Associations,
Directory, Maxims, Links, Supreme Court Status, Daily Court Order, Calendar.
You can view the document
viewed, for three days from the date you first viewed the document without
paying
again. This can be viewed from Account
Status.
"Print this Page" and "Email
this page" is not chargeable
Chargeable Transactions
The following requests are considered chargeable transactions under the
Transactional Pricing Method :
Retrieving documents using
Search
Retrieving documents using
Hypertext Links, including documents displayed on the TOC or Search Within
Search.
Every search is chargeable @
` 10/- per search.
Note : A transaction charge is incurred as soon as a document begins to
load. Therefore, even if you click your browser's stop or back button
before the document is displayed on your screen, you will be charged for
the transaction.
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| Version 5.01
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