|
PRODUCT & PRICING
|
|
1. PRODUCT OPTIONS
|
Details of Modules
|
| Module
1 |
Module
2 |
Module
3 |
| Business
& Policy |
Corporate
Laws & Taxation |
Courts
& Tribunals |
 Information on
Arbitration,
Anti-Dumping, WTO
|
Information on Direct & Indirect
Taxation
|
Case Laws of Supreme Court & 21
High Courts
|
Intellectual Property Rights,
Cyber & IT Laws
|
Taxation Case Laws of Supreme
Court, High Courts & ITAT
|
Tribunals & Commissions (CEGAT,
SAT, ITAT, MRTP, DRAT, CLB,
NCDRC, etc.)
|
|
Environment
|
Capital Market
|
Arbitration
|
|
Human Rights
|
Forex & Banking
|
Committee Reports
|
|
Indian Industrial Policy
|
Foreign Trade
Policy &
Procedures
|
|
|
Forex & Banking
|
Corporate Laws
|
Central Bare Acts
|
Foreign Trade
Policy &
Procedures
|
Circulars & Notifications
|
Ordinances & Bills In Parliament
|
Investment
Destinations
Abroad
|
Ordinances & Bills In Parliament
|
Circulars & Notifications
|
Complimentary
Services
(Cause List, Case
Status &
Daily Orders,
Court
Calendars, Legal Dictionary,
Maxim)
|
Central Bare Acts
|
Court Rules, Court
Fees, Stamp
Duty of select states
|
| |
Employment Laws
|
Employment Laws
|
| |
Committee Reports
|
Forms, Draft
Agreements, Deeds
etc.
|
| |
Forms, Draft
Agreements, Deeds
etc
|
Complimentary
Services
(Cause
List, Case
Status & Daily Orders,
Court Calendars, Legal Dictionary,
Maxim)
|
| |
Complimentary
Services (Cause
List,
Case Status & Daily
Orders,
Court
Calendars, Legal
Dictionary, Maxim)
|
|
|
|
PRICING : Please contact us at contact@manupatra.com
for pricing for one or more licenses.
|
Top
|
|
|
|
IP Based Access
For a multi-user environment, manupatra offers IP based access plan.
Any organisation
having a static IP address can avail of this plan. The
access in this case is restricted to the premises where the
IP is available. Any number of users can access
manupatra.com simultaneously. For more details please call
us at (95120)-4014444, 4014515, 4014424 from Delhi;
(0120)-4014444, 4014515, 4014424 from other States &
Cities, (Mumbai) 022-28316114, (Kolkata) 9830323595,
(Hyderabad) 040-32440211
|
|
|
Top
|
2. PRE-PAID CARD
|
|
S. N.
|
Card Amount (Rs.)
|
Validity Period
|
| 1 |
10000 |
365
Days |
|
|
Note:
A. Pre-paid cards are valid for the period as mentioned in the table
above, however if the same is recharged within 10 days of the expiry of the card, the unused amount
will be added to the renewed amount.
B. The activation charges of Rs.150.00 are included for First time User.
Activation Charges are not applicable in case of a recharge.
C. Pre-paid cards also includes Service Tax @12.36 %
|
|
Top
|
PRICING : When you use Prepaid Card, you
incur a charge for each transaction you complete. Transaction
includes retrieving a document using search (manu Search/Legal Search)
or a hypertext link or search within search.
Non Chargeable Transactions
The following features, services and databases are
free on which you do not incur any transactional charges.
Case Summary section under Supreme Court.
Table of Content.
Cause Lists, Associations,
Directory, Maxims, Links, Supreme Court Status, Daily Court Order,
Calendar.
You can view the
document viewed, for three days from the date you first viewed
the document without
paying
again. This can be viewed from Account Status.
"Print this Page" and
"Email this page" is not chargeable
Chargeable Transactions
The following requests are considered chargeable
transactions under the Transactional Pricing Method :
Retrieving documents using Search
Retrieving
documents using Hypertext Links, including documents displayed
on the TOC or Search Within
Search.
Every search is chargeable @ Rs. 10/- per search.
Note : A transaction charge is incurred as soon as a document
begins to load. Therefore, even if you click your browser's stop or
back button before the document is displayed on your screen, you will be
charged for the transaction.
|
|
|
|
|
|
|
|
 |
