Refund Policy
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, you are accepting this Refund Policy. If you 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 you provide to RCPL. You are responsible for regularly reviewing the Site to obtain timely notice of such amendments. You shall be deemed to have accepted such amendments by continuing use of the Site or of your Account after such amendments have been posted or information about such amendments has been sent to you.
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 you make a purchase of an access of onlinethelaws.com via the Site is a “First Time Purchase.” You must read all of the details provided for the applicable access database and be sure that you fully understand exactly what you are purchasing. If, however, you wish to request a refund, you must notify us of your request within 24 hours of making your First Time Purchase. We will consider such a request on a case-by-case basis if your First Time Purchase meets the the criteria
Recurring Payments:
packages are sold through the Site as subscriptions, with each subscription period renewing every 1 Year (365 days). In other words, when you purchase an onlinthelaws you are setting up a recurring payment that will continue to automatically renew and re-bill every 1 Year (365 days) until it is canceled. You must understand and be aware of your active access and subscriptions. The dates that your subscriptions will automatically renew and re-bill are indicated in your Account as the “Next Bill Date.” Each payment, other than your initial payment for the first subscription period, is a “Recurring Payment.” If you wish to cancel a subscription, you must do so at least 24 hours before the date it is scheduled to automatically renew and re-bill. In other words, if your Next Bill Date is June 15, and you do not want your subscription to continue, then you must cancel your subscription no later than June 13. If you do not cancel your subscription on time, we will consider a refund request for a Recurring Payment on a case by case basis if you 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, you would need to submit a refund request no later than the end of day of June 16. In addition, your Recurring Payment must meet the following criteria:
• This was your first Recurring Payment using the Site and you did not realize (although it is stated at checkout) that you 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 your Onlinethelawsaccess 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 you 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.
Contacts us:
If you have comments or questions about this refund policy, please contact:
The Laws – Regent www.onlinethelaws.com
Regent Computronics Pvt Ltd
27, 4th Floor, Agrawal Center, Near Income Tax, Ashram Road,
Ahmedabad 380014 (Gujarat) India
Telephone: 079-27542038
Email: info@the-laws.com
This updated refund policy was first deployed on 01 April, 2010. Which is the effective date of this policy
