Internet Privacy Policy

The Terms and Conditions contained herein shall apply to any person (“User”) using the services of cc avenue for making sales invoice of The laws payments through an online mode through payment gateway . Regent Computronics Pvt Ltd s website i.e. www.the-laws.com and www.onlinethelaws.com Each User is therefore deemed to have read and accepted these Terms and Conditions.

Privacy Policy
Regent Computronics Pvt Ltd respects and protects the privacy of the individuals that access the information and use the services provided through them. Individually identifiable information about the User is not willfully disclosed to any third party without first receiving the User’s permission, as covered in this Privacy Policy.

This Privacy Policy describes Regent Computronics Pvt Ltd’s treatment of personally identifiable information that Regent Computronics Pvt Ltd collects when Useris on the Regent Computronics Pvt Ltd’s website. Regent Computronics Pvt Ltd does not collect any unique information about the User (such as User’s name, email address, age, gender etc.) except when the User specifically and knowingly provide such information on the Website. Like any business interested in offering the highest quality of service to clients, Regent Computronics Pvt Ltd may, from time to time, send email and other communication to the User tell them about the various services, features, functionality and content offered by Regent Computronics Pvt Ltd website or seek voluntary information from you.

Please be aware, however, that Regent Computronics Pvt Ltd will release specific personal information about the User if required to do so in the following cirumstances:
- In order to comply with any valid legal process such as a search warrant, statute, or court order, or
- If any of User’s actions on Regent Computronics Pvt Ltd’s website violate the Terms of Service or any of Regent Computronics Pvt Ltd’s guidelines for specific services, or
- to protect or defend Regent Computronics Pvt Ltd’s legal rights or property, the Regent Computronics Pvt Ltd site, or Regent Computronics Pvt Ltd Users; or
- to investigate, prevent, or take action regarding illegal activities, suspected fraud, situations involving potential threats to the security, integrity of Regent Computronics Pvt Ltd website/offerings.
General Terms and Conditions For Online-Payments
- Once a User has accepted these Terms and Conditions, he/ she may register and avail the Services. A User may either register on Regent Computronics Pvt Ltd’s website or alternatively enter Sales Invoice details or client code etc of The Laws in any other manner as may be specified by Regent Computronics Pvt Ltd from time to time.
- Regent Computronics Pvt Ltd's rights, obligations, undertakings shall be subject to the laws in force in India, as well as any directives/ procedures of Government of India, and nothing contained in these Terms and Conditions shall be in derogation of Regent Computronics Pvt Ltd's right to comply with any law enforcement agencies request or requirements relating to any User’s use of the website or information provided to or gathered by Regent Computronics Pvt Ltd with respect to such use. Each User accepts and agrees that the provision of details of his/ her use of the Website to regulators or police or to any other third party in order to resolve disputes or complaints which relate to the Website shall be at the absolute discretion of Regent Computronics Pvt Ltd.
- If any part of these Terms and Conditions are determined to be invalid or unenforceable pursuant to applicable law including, but not limited to, the warranty disclaimers and liability limitations set forth herein, then the invalid or unenforceable provision will be deemed superseded by a valid, enforceable provision that most closely matches the intent of the original provision and the remainder of these Terms and Conditions shall continue in effect.
- These Terms and Conditions constitute the entire agreement between the User and Regent Computronics Pvt Ltd. These Terms and Conditions supersede all prior or contemporaneous communications and proposals, whether electronic, oral, or written, between the User and Regent Computronics Pvt Ltd. A printed version of these Terms and Conditions and of any notice given in electronic form shall be admissible in judicial or administrative proceedings based upon or relating to these Terms and Conditions to the same extent and subject to the same conditions as other business documents and records originally generated and maintained in printed form.
- The entries in the books of Regent Computronics Pvt Ltd and/or the Payment Service Providers kept in the ordinary course of business of Regent Computronics Pvt Ltd and/or the Payment Service Providers with regard to transactions covered under these Terms and Conditions and matters therein appearing shall be binding on the User and shall be conclusive proof of the genuineness and accuracy of the transaction.
Refund And Cancellation
This refund policy (the “Refund Policy”) covers the circumstances under which Onlinethelaws.com. (“RCPL”) may in its discretion provide refunds, and is part of the Terms (https://onlinethelaws.com/about/terms). Use of the terms “we” and “us” in this Refund Policy means THELAWS. Capitalized words not defined in this Refund Policy have the meaning as defined in the Terms. By using the Site, user are accepting this Refund Policy. If user do not agree to the Refund Policy, please do not use the Site. RCPL may amend its Refund Policy at any time by posting a revised Refund Policy on the Site, and/or sending information regarding the amendment to the email address user provide to RCPL. User are responsible for regularly reviewing the Site to obtain timely notice of such amendments. user shall be deemed to have accepted such amendments by continuing use of the Site or of user Account after such amendments have been posted or information about such amendments has been sent to user.

The two types of refunds that RCPL provides are for (1) First Time Purchases and (2) Recurring Payments. Refunds are provided in the form of crediting your Account balance with funds that may be used for future purchases of ads and subscriptions. The following is our refund policy for each type:
- First Time Purchases:
  The first time user makes a purchase of an access of onlinethelaws.com via the Site is a “First Time Purchase.” user must read all of the details provided for the applicable access database and be sure that user fully understand exactly what user are purchasing. If, however, user wish to request a refund, user must notify us of user’s request within 24 hours of making user’s First Time Purchase. We will consider such a request on a case-by-case basis if user First Time Purchase meets the the criteria
- Recurring Payments:
  The first time user makes a purchase of an access of onlinethelaws.com via the Site is a “First Time Purchase.” user must read all of the details provided for the applicable access database and be sure that user fully understand exactly what user are purchasing. If, however, user wish to request a refund, user must notify us of user’s request within 24 hours of making user’s First Time Purchase. We will consider such a request on a case-by-case basis if user First Time Purchase meets the the criteria
  
  packages are sold through the Site as subscriptions, with each subscription period renewing every 1 Year (365 days). In other words, when user purchase an onlinthelaws user are setting up a recurring payment that will continue to automatically renew and re-bill every 1 Year (365 days) until it is canceled. user must understand and be aware of user’s active access and subscriptions. The dates that user subscriptions will automatically renew and re-bill are indicated in user’s Account as the “Next Bill Date.” Each payment, other than user initial payment for the first subscription period, is a “Recurring Payment.” If user wish to cancel a subscription, user must do so at least 24 hours before the date it is scheduled to automatically renew and re-bill. In other words, if user Next Bill Date is June 15, and user do not want user’s subscription to continue, then user must cancel the subscription no later than June 13. If user do not cancel user subscription on time, we will consider a refund request for a Recurring Payment on a case by case basis if user have submitted a refund request to us no later than 24 hours after the Recurring Payment was renewed or re-billed. In the example above, user would need to submit a refund request no later than the end of day of June 16.
  
  In addition, user’s Recurring Payment must meet the following criteria:
  - This was user first Recurring Payment using the Site and you did not realize (although it is stated at checkout) that user were subscribing to the Onlinethelaws access and were unaware that the Onlinethelaws access would renew if not timely canceled; or
  - There was a documented software error that prevented user Onlinethelaws access from being canceled.
  How to request consideration for a refund. It’s simple, just send an email to support@the-laws.com with the following details:
  - Subscription ID#
  - Package#
  - The email address on your Account; and
  - The reasons why user would like us to consider a refund.
  RCPL will consider granting refunds that are requested in the above stated timeframes and that meet the applicable criteria, and will grant refunds at its reasonable discretion. Nothing herein grants an obligation by RCPL to grant a refund.
1. Refund For Charge Back Transaction
  In the event there is any claim for/ of charge back by the User for any reason whatsoever, such User shall immediately approach Regent Computronics Pvt Ltd with his/ her claim details and claim refund from Regent Computronics Pvt Ltd alone. Such refund (if any) shall be effected only by Regent Computronics Pvt Ltd via payment gateway or by means of a demand draft or such other means as Regent Computronics Pvt Ltd deems appropriate. No claims for refund/ charge back shall be made by any User to the Payment Service Provider(s) and in the event such claim is made it shall not be entertained.
2. In these Terms and Conditions, the term “Charge Back” shall mean, approved and settled credit card or net banking purchase transaction(s) which are at any time refused, debited or charged back to merchant account (and shall also include similar debits to Payment Service Provider's accounts, if any) by the acquiring bank or credit card company for any reason whatsoever, together with the bank fees, penalties and other charges incidental thereto.
3. Refund for fraudulent/duplicate transaction(s): The User shall directly contact Regent Computronics Pvt Ltd for any fraudulent transaction(s) on account of misuse of Card/ Bank details by a fraudulent individual/party and such issues shall be suitably addressed by Regent Computronics Pvt Ltd alone in line with their policies and rules.
4. Server Slow Down/Session Timeout: In case the Website or Payment Service Provider’s webpage, that is linked to the Website, is experiencing any server related issues like ‘slow down’ or ‘failure’ or ‘session timeout’, the User shall, before initiating the second payment,, check whether his/her Bank Account has been debited or not and accordingly resort to one of the following options:
  - In case the Bank Account appears to be debited, ensure that he/ she does not make the payment twice and immediately thereafter contact Regent Computronics Pvt Ltd via e-mail or any other mode of contact as provided by Regent Computronics Pvt Ltd to confirm payment.
  - In case the Bank Account is not debited, the User may initiate a fresh transaction to make payment.
However, the User agrees that under no circumstances the Payment Gateway Service Provider shall be held responsible for such fraudulent/duplicate transactions and hence no claims should be raised to Payment Gateway Service Provider No communication received by the Payment Service Provider(s) in this regards shall be entertained by the Payment Service Provider(s).
Limitation of Liability
- Regent Computronics Pvt Ltd has made this Service available to the User as a matter of convenience. Regent Computronics Pvt Ltd expressly disclaims any claim or liability arising out of the provision of this Service. The User agrees and acknowledges that he/ she shall be solely responsible for his/ her conduct and that Regent Computronics Pvt Ltd reserves the right to terminate the rights to use of the Service immediately without giving any prior notice thereof.
- Regent Computronics Pvt Ltd and/or the Payment Service Providers shall not be liable for any inaccuracy, error or delay in, or omission of (a) any data, information or message, or (b) the transmission or delivery of any such data, information or message; or (c) any loss or damage arising from or occasioned by any such inaccuracy, error, delay or omission, non-performance or interruption in any such data, information or message. Under no circumstances shall the Regent Computronics Pvt Ltd and/or the Payment Service Providers, its employees, directors, and its third party agents involved in processing, delivering or managing the Services, be liable for any direct, indirect, incidental, special or consequential damages, or any damages whatsoever, including punitive or exemplary arising out of or in any way connected with the provision of or any inadequacy or deficiency in the provision of the Services or resulting from unauthorized access or alteration of transmissions of data or arising from suspension or termination of the Services.
- Regent Computronics Pvt Ltd and the Payment Service Provider(s) assume no liability whatsoever for any monetary or other damage suffered by the User on account of:
  - the delay, failure, interruption, or corruption of any data or other information transmitted in connection with use of the Payment Gateway or Services in connection thereto; and/ or
  - any interruption or errors in the operation of the Payment Gateway.
- The User shall indemnify and hold harmless the Payment Service Provider(s) and Regent Computronics Pvt Ltd and their respective officers, directors, agents, and employees, from any claim or demand, or actions arising out of or in connection with the utilization of the Services.
- The User agrees that Regent Computronics Pvt Ltd or any of its employees will not be held liable by the User for any loss or damages arising from your use of, or reliance upon the information contained on the Website, or any failure to comply with these Terms and Conditions where such failure is due to circumstance beyond Regent Computronics Pvt Ltd’s reasonable control.
Miscellaneous Conditions
- Any waiver of any rights available to Regent Computronics Pvt Ltd under these Terms and Conditions shall not mean that those rights are automatically waived.
- The User agrees, understands and confirms that his/ her personal data including without limitation details relating to debit card/ credit card transmitted over the Internet may be susceptible to misuse, hacking, theft and/ or fraud and that Regent Computronics Pvt Ltd or the Payment Service Provider(s) have no control over such matters.
- Although all reasonable care has been taken towards guarding against unauthorized use of any information transmitted by the User, Regent Computronics Pvt Ltd does not represent or guarantee that the use of the Services provided by/ through it will not result in theft and/or unauthorized use of data over the Internet.
- Regent Computronics Pvt Ltd, the Payment Service Provider(s) and its affiliates and associates shall not be liable, at any time, for any failure of performance, error, omission, interruption, deletion, defect, delay in operation or transmission, computer virus, communications line failure, theft or destruction or unauthorized access to, alteration of, or use of information contained on the Website.
- The User may be required to create his/ her own User ID and Password in order to register and/ or use the Services provided by Regent Computronics Pvt Ltd on the Website. By accepting these Terms and Conditions the User aggress that his/ her User ID and Password are very important pieces of information and it shall be the User’s own responsibility to keep them secure and confidential. In furtherance hereof, the User agrees to;
  - Choose a new password, whenever required for security reasons.
  - Keep his/ her User ID & Password strictly confidential.
  - Be responsible for any transactions made by User under such User ID and Password.
  The User is hereby informed that Regent Computronics Pvt Ltd will never ask the User for the User’s password in an unsolicited phone call or in an unsolicited email. The User is hereby required to sign out of his/ her Regent Computronics Pvt Ltd account on the Website and close the web browser window when the transaction(s) have been completed. This is to ensure that others cannot access the User’s personal information and correspondence when the User happens to share a computer with someone else or is using a computer in a public place like a library or Internet café.
Debit/Credit Card, Bank Account Details
- The User agrees that the debit/credit card details provided by him/ her for use of the aforesaid Service(s) must be correct and accurate and that the User shall not use a debit/ credit card, that is not lawfully owned by him/ her or the use of which is not authorized by the lawful owner thereof. The User further agrees and undertakes to provide correct and valid debit/credit card details.
- The User may pay his/ her sales invoice of The Laws to Regent Computronics Pvt Ltd by using a debit/credit card or through online banking account. The User warrants, agrees and confirms that when he/ she initiates a payment transaction and/or issues an online payment instruction and provides his/ her card / bank details:
  - The User is fully and lawfully entitled to use such credit / debit card, bank account for such transactions;
  - The User is responsible to ensure that the card/ bank account details provided by him/ her are accurate;
  - The User is authorizing debit of the nominated card/ bank account for the payment of sales invoice of The Laws selected by such User along with the applicable Fees.
  - The User is responsible to ensure sufficient credit is available on the nominated card/ bank account at the time of making the payment to permit the payment of the dues payable or the bill(s) selected by the User inclusive of the applicable Fee.
Personal Information
- The User agrees that, to the extent required or permitted by law, Regent Computronics Pvt Ltd and/ or the Payment Service Provider(s) may also collect, use and disclose personal information in connection with security related or law enforcement investigations or in the course of cooperating with authorities or complying with legal requirements.
- The User agrees that any communication sent by the User vide e-mail, shall imply release of information therein/ therewith to Regent Computronics Pvt Ltd. The User agrees to be contacted via e-mail on such mails initiated by him/ her.
- In addition to the information already in the possession of Regent Computronics Pvt Ltd and/ or the Payment Service Provider(s), Regent Computronics Pvt Ltd may have collected similar information from the User in the past. By entering the Website the User consents to the terms of Regent Computronics Pvt Ltd’s information privacy policy and to Regent Computronics Pvt Ltd’s continued use of previously collected information. By submitting the User’s personal information to Regent Computronics Pvt Ltd, the User will be treated as having given his/her permission for the processing of the User’s personal data as set out herein.
- The User acknowledges and agrees that his/ her information will be managed in accordance with the laws for the time in force.
Payment Gateway Disclaimer
The Service is provided in order to facilitate access to view and pay Sales invoice of The Laws online. Regent Computronics Pvt Ltd or the Payment Service Provider(s) do not make any representation of any kind, express or implied, as to the operation of the Payment Gateway other than what is specified in the Website for this purpose. By accepting/ agreeing to these Terms and Conditions, the User expressly agrees that his/ her use of the aforesaid online payment Service is entirely at own risk and responsibility of the User.