DISCLAIMER
Law Commission reports Nos. 1 to 176 have been
scanned (except Report No.176) and put in the PDF image format. This project was undertaken as part of
rendering Law Commission reports in electronic form and making these available
to the judiciary, legal fraternity and
others interested in the reports. The
files containing the reports in the CDs may be viewed using Acrobat Reader
which can be freely downloaded from the internet or a link available on the
site of the Law Commission (http://lawcommissionofindia.nic.in).
The display in respect of some of the
reports may not, however, be clear
since the reports from which these are
scanned, were not in good condition.
Law
Commission or NIC/NICSI hereby disclaim any responsibility for the quality,
errors, omissions and accuracy of the materials contained in these
documents. For authentic version, one
may have to refer to the original reports of the Law Commission.
No
claim whatsoever for damages, actual, anticipated or consequential, economic or
otherwise, against the Law Commission or NIC/NICSI will be entertained. It would be unsafe for any person to form
conclusions as to legal rights and obligations solely from a perusal of the reports on these CDs.
All
the contents of the documents are only for general information or use. They do
not constitute advice. Law Commission of India and the Government of India,
Ministry of Information Technology, National Informatics Centre hereby excludes
any warranty, express or implied, as to the quality, accuracy, timeliness,
completeness, performance, fitness for a particular purpose, including (but not
limited) to any financial tools. They will not be liable for any damages (including, without limitation,
damages for loss of business projects, or loss of profits) arising in contract,
tort or otherwise from the use of information in the documents or any of its
contents, or from any action taken (or refrained from being taken) as a result
of using the information in the documents or any such contents. They make no
warranty that the contents of the documents are free from infection by viruses
or anything else which has contaminating or destructive properties.
The
information contained in the documents in the CDs is Law Commission of India’s copyright
but may be reproduced without formal permission for personal or in-house use or
research.