31st May, 2024
At Record Of Law, we value your privacy and are committed to protecting your personal information. This Privacy Policy outlines how we collect, use, and safeguard your data when you visit our website or interact with our services. By accessing or using Record Of Law, you consent to the practices described in this policy.
1. Information Collection
a. Personal Information
When you sign up as an intern, leave comments, or contact us, we may collect personal information such as your name, email address, and other relevant details.
b. Non-Personal Information
We may automatically collect non-personal information, including your IP address, browser type, device information, and website usage data through cookies and similar technologies.
2. Use of Information
a. Personal Information
We may use your personal information to communicate with you, provide services, process internship applications, and respond to your inquiries.
b. Non-Personal Information
Non-personal information is used to analyze website usage, improve our content, and enhance user experience.
3. Information Sharing
a. We do not sell, trade, or share your personal information with third parties for marketing purposes.
b. We may share your personal information with our trusted service providers who assist us in website operations, but they are bound by confidentiality agreements.
c. We may disclose personal information when required by law or to protect our rights, safety, or the rights of others.
4. Cookies and Tracking
a. Record Of Law uses cookies and similar technologies to enhance user experience and gather non-personal information about website usage.
b. You can manage your cookie preferences through your browser settings.
5. Third-Party Links
a. Our website may contain links to third-party websites. We are not responsible for their privacy practices, and you should review their respective privacy policies.
b. We may use third-party tools and services to analyze website traffic and user behavior.
6. Data Security
a. We implement security measures to protect your personal information from unauthorized access, misuse, or disclosure.
b. However, please understand that no data transmission over the internet or storage method is completely secure.
7. Data Retention
a. We retain your personal information for as long as necessary to fulfill the purposes outlined in this Privacy Policy.
b. You may request the deletion of your personal information by contacting us.
8. Changes to the Privacy Policy
We reserve the right to update this Privacy Policy from time to time. Any changes will be posted on this page with the effective date.
For any questions or concerns regarding our Privacy Policy, please contact us at [email protected].
Last updated: 31/07/2023