--- Rubric of the New Competition Law Regime in India ---

ENTITLEMENTS (RESIDENT INDIAN DELEGATES)

Fees applicable only for Resident Indian Delegates
Fees paid is towards Conference Attendance, Delegate Kit, Lunch & Coffee at the Conference venue.
Lunch Coupons will be with the badges.
This is a Non-Residential Conference. Fees do not include any accommodation or travel or any other incidental costs/requirements of the Delegate.

TERMS & CONDITIONS

Incomplete Conference registration forms will not be accepted.
Registration/s will be confirmed only after payment is received.
On-site/Walk-in registrations will be on first-come-first-serv basis only.
All Payments should be made in favor of Manupatra Information Solutions P Ltd.
In case of cheque payments, delegates need to ensure that the payments reach the organizers before commencement of the Event. Only local Company Cheques/ Demand Drafts, cash equivalent will be accepted at the venue.
On confirmation, delegates will be provided with a badge and delegate kit at the venue and against their signed acknowledgement of the same. Delegate Badges issued are transferable only within colleagues from the same organization.
Delegates are requested to display these badges at all times. Please note that delegates will not be allowed to enter the conference halls without these badges.
Delegates are personally responsible for their belongings at the venue. The Organizers or the Hotel Management will not be held responsible for any stolen or missing items belonging to Delegates, Speakers or Attendees.
Proper care must be taken by each delegate to ensure against loss/ misplacement of badges and kits. There will be no replacement of delegate kits or badges.
Organizers will not take cognizance of payments in transit and under no circumstances will credit be extended to delegates seeking credit for payments in transit.

CANCELLATION/ REFUND RULES

DISCLAIMER

The producers of Seminar on Rubric of the new Competition Law Regime in India – Challenges and path forward , reserve the right to make necessary changes to the Agenda in order to best suit the objectives of the event. Every effort will be made to keep presentations and speakers as represented. However, unforeseen circumstances may result in the substitution or re-scheduling or cancellation of a presentation, topic or speaker - in part or whole.

If the Seminar is abandoned, canceled or suspended in whole or in part by reason of rain, war, fire, acts of terrorism, national emergency, labor dispute, strike, lock-out, civil disturbance, inevitable accidents, the non-availability of the Exhibition premises, Acts of God or any other cause not within the control of the organizers, the producers of the event will be under no obligation or liability to refund the whole or part of such participation fees, and will further be under no financial or other liability whether civil, criminal or of any other nature whatsoever towards delegates, patrons or business attendees in respect to any actions, claims, losses (including consequential losses), costs or expenses, whatsoever which may be brought against or suffered or incurred by the delegates or business attendees as a result of the happening or non-happening of the event.