31st May, 2024
Welcome to Record Of Law. By accessing or using our website, you agree to comply with and be bound by the following terms and conditions. Please read these Terms of Service carefully before using our site. If you do not agree with any part of these terms, you must not use our website.
1. Content Usage Terms
By using the Record Of Law website, you agree to adhere to the following content usage guidelines:
a. Ownership and Intellectual Property
All articles, case summaries, and legal materials available on this website are the intellectual property of Record Of Law or their respective authors, protected under copyright laws.
b. Restrictions on Use
You may not copy, distribute, modify, or republish any content from this website without obtaining explicit written consent from Record Of Law.
c. Permissible Sharing
You are allowed to share links to our content on social media or other platforms, provided it is for non-commercial purposes and does not infringe on any third-party rights.
d. User Contributions
Any content submitted by users, such as comments or articles, must comply with our community standards and may be reviewed for appropriateness and compliance.
2. Internship Application Terms
When applying for an internship position with Record Of Law, you agree to the following conditions:
a. Truthfulness of Information
All details provided in the internship application must be accurate and truthful.
b. No Guaranteed Acceptance
Submitting an application does not guarantee selection or employment with Record Of Law.
c. Ownership of Submitted Materials
Any materials submitted during the application process, including writing samples or resumes, become the property of Record Of Law and will be used solely for assessment purposes.
d. Termination Rights
Record Of Law reserves the right to terminate an internship at any time for reasons including, but not limited to, misconduct or failure to meet performance expectations.
3. Website Usage and Conduct
As a user of the Record Of Law website, you agree to the following terms regarding usage and conduct:
a. Content Responsibility
You are responsible for any information or content you post on the website, ensuring it does not violate any laws or infringe on the rights of others.
b. Appropriate Use
You must not engage in activities that disrupt or interfere with the proper functioning of the website or its services.
c. Security and Access
Do not attempt to gain unauthorized access to any part of the website, its servers, or any other systems associated with Record Of Law.
d. Suspension and Termination
Record Of Law reserves the right to suspend or terminate your access to the website if you violate these terms or engage in any abusive, harmful, or unlawful behavior.
4. Acceptance and Modifications to Terms
By using the Record Of Law website, you acknowledge and agree to these Terms of Service. If you do not agree with any part of these terms, please refrain from using this website. These terms are subject to change without prior notice, and any updates will be posted on this page.
For any questions or concerns regarding our Terms of Service, please contact us at [email protected].
Last updated: 31/05/2024