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Central Information Commission

Terms and Conditions

These terms of use describe your rights and responsibilities as a user of the www.cic.gov.in (CC). To have a CIC account, you must accept these terms of use.

CIC & NIC, reserve the right to make changes to CIC and these terms of use at any time. If those changes affect your rights or responsibilities, you will be notified through CIC.

The following terms of use supersede and replace any terms and conditions you may have previously accepted governing your use of CIC. The following Terms & Conditions come into effect as soon as you have accepted it and created your CIC account.

As a user of CIC you are granted a nonexclusive, nontransferable, revocable, limited license to access and use CIC and content in accordance with these Terms of Use. Provider may terminate this license at any time for any reason. CIC designed & hosted by National Informatics Centre.

Though all efforts have been made to ensure the accuracy and currency of the content on CIC, the same should not be construed as a statement of law or used for any legal purposes. In case of any ambiguity or doubts, users are advised to verify/check with the concerned Ministry/Department/Organization and/or other source(s), and to obtain appropriate professional advice.

Under no circumstances will the Government Ministry/Department/Organization be liable for any expense, loss or damage including, without limitation, indirect or consequential loss or damage, or any expense, loss or damage whatsoever arising from use, or loss of use, of data, arising out of or in connection with the use of CIC.

LIMITATION ON USE:

The Content on CIC is for your personal use only and not for commercial exploitation. You may not decompile, reverse engineer, disassemble, rent, lease, loan, sell, sublicense, or create derivative works from CIC. Nor may you use any network monitoring or discovery software to determine the site architecture, or extract information about usage, individual identities or users. You will not use any robot, spider, other automatic software or device, or manual process to monitor or copy CIC without Provideri s prior written permission. You will not copy, modify, reproduce, republish, distribute, display, or transmit for commercial, non-profit or public purposes all or any portion of CIC, except to the extent permitted by the copyright policy of this terms of use. Any unauthorized use of CIC is prohibited. The use of any software (e.g. bots, scraper tools) or other automatic devices to access, monitor or copy the website pages is prohibited unless expressly authorized by the CIC in writing.

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Last modified at 27/04/2022 15:02