AIR Online User Agreement

User Agreement

These Terms and Conditions constitute a legally binding agreement between the Publisher and the “User” and/or “Licensee” governing the access to use of the AIROnline Product and Services including all content, databases, materials and features provided therein (collectively "Service").

By accessing, browsing or using the website / product and the services provided through or in connection with aironline.in, the User signifies and acknowledges that user have read the terms of service and agrees that the Terms of Use constitutes a binding legal agreement between User and AIR Online / Publisher, and that User agrees to be bound by and comply with the terms of the User Agreement. If User does not agree to be bound by the terms of use, he/she/they must immediately discontinue use of the website. User's continued use of the services constitutes implied acceptance of the terms contained in this agreement and any changes made in the agreement subsequently.

If User is a direct competitor to AIR or AIR Online, then AIR or AIR Online reserves the right to disallow access to the Services to the User / licensee.

USER AGREES THAT BY USING THE SERVICE THE USER REPRESENTS THAT HE/SHE/THEY IS/ARE LEGALLY CAPABLE TO ENTER INTO THIS AGREEMENT AND THAT THEY CERTIFY TO AIR THAT THEY:

1. Are at least eighteen (18) years of age, or an emancipated minor, or possess legal parental or guardian consent. User affirm that HE/SHE is over the age of 18 as www.aironline.in is not intended for children under 18;
2. User are fully able and competent to enter into the terms, conditions, obligations, affirmations, representations and warranties herein and they assume full responsibility for the use of the Service by any minors;
3. User agree that all information submitted through the Service, online or otherwise, is accurate and complete, and that have not knowingly submitted false information on or through the site; and,
4. User by use of the Service is subject to all applicable Central, State & Local laws and regulations as are applicable. This document is published in accordance with the Information Technology Act & its Intermediaries Guidelines Rules, 2011 that requires the rules and regulations, privacy policy and user agreement for access or usage of www.aironline.in and associated website and application.

BY ACCESSING OR USING THE SERVICE, YOU ACKNOWLEDGE THAT YOU HAVE READ, UNDERSTOOD, AND AGREED TO BE BOUND BY THIS AGREEMENT. IF THE USER/LICENSEE IS A CORPORATION OR OTHER LEGAL ENTITY, THE INDIVIDUAL ACCEPTING THIS AGREEMENT ON BEHALF OF THE ENTITY REPRESENTS AND WARRANTS THAT THEY HAVE THE AUTHORITY TO BIND THAT ENTITY TO THESE TERMS.

Subject to the Terms of Use, AIR Online allows the Users to only access and make personal non-commercial use of www.aironine.in and all the services / content etc. contained therein.

1. Definitions.

a. "Account Information" means personal information about the User provided to AIR & AIR Online in connection with the creation or administration of User accounts at www.aironline.in. For example, Account Information includes Names, email addresses, Mobile Numbers, and other profile information associated with a User account. Account Information does not include aggregate or de-identified information compiled from Account Information that does not identify User, any User, or any other individual.

b. "Add-Ons" means optional features and applications/products/services developed by AIR & AIR Online and purchased and included as part of User's subscription, including Premium Apps, and the other Add-Ons indicated in each Order.

c. “AIR” / “Publisher” means All India Reporter Pvt. Ltd. a company registered under Companies Act, 1956 and who is the absolute owner of the website / product aironline.in

d. "Content" means case law, articles, bare acts, statures, rules, analytics, data, information, file attachments, text, images, personally identifiable information, and other content that is uploaded or submitted to the Products, Subscription & Professional Services, and other related Service by User Users; and/or collected by User Users from third parties using "forms" or similar features of the Subscription Service. Content does include usage, statistical, and technical information related to Content, etc.

e. "Privacy Policy" has the meaning given in Section 9 of the Information Technology Act, 2000.

f. "Professional Services" means implementation, configuration, collaboration, assistance, integration, training, internship, advisory, and other professional services related to the Subscription Service that are specified on AIR Online Website.

g. "Subscription Service" means services provided by AIR Online which is delivered through internet medium on www.aironline.in.

h. "SysAdmin" means a user with certain administrative control rights over User's subscription plan.

i. "User" and/or “Licensee” means a person / entuty who has registered to access and use www.aironline.in / website. Further, for the purpose of this “User Agreement”, User will also include “Registered User” and “Guest User”. Wherever, the context so requires, “User”, it shall mean any natural or legal person who is accessing the Website, its contents and using the services offered on or through the Website and has agreed to become a member of the Website by providing ‘Registration Data’ while registering on the Website as Registered User/Guest User using the computer systems of the Website and has allocated himself/herself a unique identification username and password to become ‘Registered User’ or have been identified as ‘Guest User’ by providing phone number and email id. “Institutional User” means a User on any Institution/ College/University imparting legal education across India and with whom AIR & AIR Online has entered an MOU to provide Customised Professional Support & Services, and the Institute User will be bound by terms of such MOU along with this Terms of Use.

j. "Website Features" has the meaning given to all AIR Online Products, Professional & Subscription Services, etc as provided on the Website.

k. "Website" means AIR Online website hosted at http://www.aironline.in.

l. "Work Product" means all software, code, materials, ideas, deliverables, and items that are conceived, made, discovered, written, or created by AIR Online personnel & team in connection with providing the Products & Professional Services.

m. “Intellectual Property Rights” means all rights protecting trade secrets, patents, copyrights, trademarks, service marks, designs, proprietary information, and moral rights, whether registered or unregistered, throughout the world.

n. “License” means the limited, non-exclusive, non-transferable, and revocable right to access and use the Service granted by the Publisher/AIR Online to the Licensee for a defined period.

o. “Mobile Application” or “Mobile App” means the mobile application that can be downloaded through the Apple App Store (IOS) or Google Play Store (Android), which allows the Users to access the AIR Online, Subscription & Professional Services, Application Forms and other related services on their mobile device.

p. “Service” refers to the AIR Online website, mobile application, all proprietary databases, tools, legal content, and any associated materials provided under this Agreement, including all updates, enhancements, and new features incorporated during the License term.

2. Online Products & Services: Subscription & Professional Services

Subject to this Agreement and in consideration of the fees specified in any Purchase Order / subscription plan, AIR Online will make the Professional & Subscription Service available to the User throughout the Term of the User Agreement.

If User purchases a subscription or Professional Service to an Add-On, it will be deemed to include such Add-Ons except as otherwise expressly provided herein.

3. Website Limited License Grant and Scope of Use

1. AIR Online hereby grants the ‘User’ a worldwide, revocable, non-exclusive, non-transferable, limited right to access and use of the Product, Subscription & Professional Services for the User's internal businesses, research and professional purposes pursuant to the terms and conditions of this Agreement.
2. The Service, and any content viewed through AIROnline.in shall only be for User's personal and non-commercial use only.
3. AIR reserves the right in its sole and absolute discretion to make changes and enrichment in the content and features of the Website from time to time by deploying the features and services on the Website without any notice to any User(s).
4. While any visitor can view the Website content, in order to fully use aironline.in features, ‘User’ must register for a personal account on the Site (a "User Account") by providing detailed information as prescribed in the Registration Form of the User Account.
5. Users agree that HE/SHE will never divulge, lend, resell or share access or access information of Personal User Account with any third party for any reason. Users also agree that HE/SHE will create, use, and access only one User Account, and that will not access the Website using multiple User Accounts.
6. User agrees not to archive, copy, download, reproduce, print, distribute, retransmit, modify, display, perform, publish, license, create derivative works from, offer for sale, commercially exploit or otherwise use (except as explicitly authorized in these Terms of Service) content and information contained on or obtained from or through the Service without express written permission from aironline.in / licensors / publishers / AIR.
7. User agrees not to circumvent, remove, alter, deactivate, degrade or thwart any of the content protections in the Site or Service; use any robot, spider, scraper or other automated means to access the Site; decompile, reverse engineer or disassemble any software or other products or processes accessible through the Website; insert any code or product or manipulate the content of the Website in any way; or use any data mining, data gathering or extraction method.
8. Users agrees not to upload, post, e-mail or otherwise send or transmit any material designed to interrupt, destroy or limit the functionality of any computer software or hardware or telecommunications equipment associated with the Website, including any software viruses or any other computer code, files or programs.
9. The availability of content may change, modify & amend from time to time, depending on location, subscription packages, special offers and many others. The quality of the display of the streaming content and media files including videos, audios & PPTs may vary from computer to computer, and device to device, and may be affected by a variety of factors, such as User's location, the bandwidth available through and/or speed of Internet connection.
10. User shall be responsible for all Internet access charges. It will be the duty of ‘User’ to check with the Internet provider for information on possible Internet data usage charges. AIROnline makes no representations or warranties about the quality of access to the product. The time taken for loading the web pages, accessing various services, judgment, PDFs, etc. will depend on various factors not connected to the website/product such as internet speed, size of the stored file, number of pages contained therein, images, etc., and many other such factors including the location, available bandwidth at the time, the citation and judgment the User has selected, and the configuration of the User's device.
11. AIR does not represent or warrant that this Website will be error-free, free of viruses or other harmful components, or that defects will be corrected or that it will always be accessible. AIR does not warrant or represent that the information available through this Website is exact, accurate & updated. AIR may make improvements and/or changes to its features, functionality or content at any time without any notice to User(s). Although AIR/Publishers/AIR Online take due care and caution to avoid any mistakes, errors or omissions while compiling, printing and publishing the names of parties, citations, comments, text of Statutes, amendments, etc., or any other matter hosted on AIR Online, User should verify the correctness of the matter Hosted/posted/published herein from the full text of the judgment in the Certified Copy of the judgment, Gazette, concerned Journal(s), Website of the Court(s), source of the reference cited etc. Neither AIR/Publisher/AIROnline nor the Company and its Directors, Officers, Executives, Editors or Printers will be held responsible or liable in any manner for any loss or damage which may be caused to the User or any other Person(s) concerned in any way, due to mistakes or omissions which may occur, despite the care and caution exercised by AIR/Publisher/AIR Online.
12. Third party content may appear on this Website or may be accessible via links from this Website. AIR shall not be responsible for the same and assumes no liability for any infringement, mistakes, mis-statement of law, defamation, slander, libel, omissions, falsehood, obscenity, pornography, or profanity in the statements, opinions, representations or any other form of content contained in any third party content appearing on this Website. User understands that the information and opinions in the third party content are neither endorsed by nor reflect the belief of AIR.
13. The Service may only be used by the Licensee for rendering legal or professional advice directly to its clients, provided that any shared Content remains subject to the usage restrictions herein.

On expiration of the subscription term, the License to access shall automatically terminate, unless renewed in accordance with the Publisher's then-current policies. Access after expiration of the said subscription term shall constitute unauthorized use/access and liable for actions by the Publisher/AIR against such unauthorized user.

4. Authorized Use and Security

a. Access to the Service is strictly limited to Authorized Users as defined herein, and usage must conform to the agreed-upon access parameters (e.g., concurrent user limit).

b. The Licensee is responsible for ensuring that all Authorized Users comply with this Agreement and for any liability arising from their access and use of the Service.

c. Sharing of login credentials is strictly prohibited. This includes providing access to clients, temporary staff not exclusively working for the Licensee, or any individual outside the Licensee's organizational structure. The Licensee must take all necessary steps to maintain the confidentiality and security of all login credentials and account access details.

d. The Licensee shall promptly notify the Publisher of any suspected or confirmed unauthorized access, use, or breach of security. The Publisher reserves the right, upon reasonable suspicion of misuse or breach of security (such as unusual usage patterns or repeated failed logins), to temporarily suspend access and require the Licensee to assist in conducting a security audit to identify and remediate the breach, before service reinstatement.

5. Permitted Activities

Through the functionality provided within the Service, the Licensee and Authorized Users may:

1. Access, display, and search the Content for legitimate legal research purposes.
2. Make single electronic copies, printouts, or email copies of insubstantial portions of the Content for internal use only. For the purposes of this clause, "insubstantial portions" shall be defined as excerpts reasonably required for legitimate research and legal advice, typically not exceeding 100 pages or 10% of the total Content of a specific publication or database, whichever is less, on any given day.
3. Share insubstantial portions of the Content with other Authorized Users within the Licensee’s organization, or externally with a client, provided such sharing is incidental to providing legal advice and not for the purpose of republication or redistribution.

6. Conditions.

Access to AIROnline & Subscription is based on the User’s acknowledgement and agreement to the following:

All User Content stored utilizing the Case Law Database Product, Subscription & Professional Services is maintained in Encrypted Form (in transit and at rest) and AIR Online does not access User Content except:

• as requested by User to enable the provision of User support; and
• as necessary for AIR Online to (1) comply with applicable law or legal proceedings, or (2) investigate, prevent or act against suspected abuse, misuse, fraud or violation of this Agreement.

For the avoidance of doubt, AIR Online may treat as confidential any User Content accessed pursuant to this agreement. Unless prohibited by law, if AIR Online receives a request from an individual to access, amend, or delete their personal information stored as User Content or Account Information provided by User, AIR Online will refer such requests to the User. User will be responsible for responding to such requests as required by applicable law and AIR Online will provide User with reasonable support as necessary to facilitate User's response.

AIR Online may automatically track certain information about User based upon their usage of AIR Online Website. AIR Online will use this information to do internal research on Users' demographics, interests and behaviour to better understand, protect and serve our Users. This information is compiled and analysed on an aggregated basis.

7. Prohibited Use

User will ensure that he/she does not:

1. provide incomplete, inaccurate, untrue or unauthorised information while submitting any information to the Site;
2. Impersonate any person or entity, real or fictitious, while using the Site;
3. "frame," distribute, resell, or permit access to the Subscription Service by any third party other than for its intended purposes;
4. use the Subscription Service other than in compliance with applicable laws;
5. interfere with the Subscription Service or disrupt any other user's access to the Subscription Service;
6. submit, transmit or facilitate the distribution of information or content that is harmful, abusive, racially or ethnically offensive, vulgar, sexually explicit, defamatory, infringing, invasive of personal privacy or publicity rights.
7. upload, post or otherwise make available in the Website, any material, which infringe any third party intellectual property rights;
8. Upload, download, post, email, transmit or otherwise make available any material that contains software viruses or any other computer codes, files or programmes designed to interrupt, destroy or limit the functionality of any computer software or hardware or telecommunications equipment.
9. submit to the Subscription Service any content or data that violates the Acceptable Use Policy, as updated by AIR Online from time to time.

The Licensee / Authorized Users thus SHALL NOT (and shall not permit any third party to):

1. Resell, redistribute, loan, rent, lease, sub-license, assign, or transfer the Service or any of the Content in any manner, whether for monetary compensation or for free. This includes posting Content on public websites, internal or external intranets, public bulletin boards, or any shared file service accessible to non-Authorized Users.
2. Use the Content to build or populate any competitive product, service, or database that competes with the Service, either directly or indirectly. A "competitive product" includes, but is not limited to, any service offering legal search, aggregation, analytics, or summarization of case law or statutory materials.
3. Remove, obscure, alter, or deface any copyright, trademark, trade name, or proprietary notices embedded in the Content, digital watermarks, or printed output.

8. Automated Use and AI/LLM Training (Zero-Tolerance Clause)

1. a. No Scraping or Bots: Use any automated software, bots, crawlers, spiders, scripts, data mining techniques, or similar devices to access, scrape, download, or collect Content or data from the Service in a systematic or massive manner, irrespective of the purpose. Any such activity detected by the Publisher will result in immediate suspension of the License.
2. b. Strict AI/LLM Prohibition: Use the Content, data, or output from the Service (including any AI-generated summaries or answers) to TRAIN, DEVELOP, TEST, FACILITATE, OR IMPROVE any third-party or internal Software services model, large language model (LLM), neural network, or machine learning model. This prohibition is absolute and applies to all forms of AI, including generative, predictive, and analytical AI systems. Violation of this clause constitutes a material and non-curable breach of this Agreement, leading to IMMEDIATE TERMINATION and entitlement of the Publisher to seek all available legal and equitable remedies, including injunctive relief and damages.
3. c. Reverse Engineering: Reverse engineer, decompile, disassemble, modify, or attempt to derive the source code, underlying structure, or algorithms of the Service or its software components.

9. Usage Limitations

User's subscription is subject to the limits on Licensed Users set forth in each Order/Subscription as are updated by AIR from time to time.

10. Free Access

If User is provided with access to any Service at no charge or as a Complimentary Package, the User acknowledges and agrees that

1. the version available to User may not include or allow access to all features and functionality available to paid subscribers and
2. the Service is made available to User on an "as is" basis without any warranty, support, maintenance, or other obligation of any kind.

Add-Ons provided without charge are not part of the Subscription Service for purposes of this Agreement. AIR may terminate User's free access or complimentary access to any Service at any time, unless otherwise specified. Any use of a Service at no charge is at User's sole risk and responsibility.

11. Fees, Payment, and Refunds

a. Payment Terms

The Licensee agrees to pay the license fees, usage charges, and applicable taxes (GST, etc.) in accordance with the payment terms specified in the invoice or order form. Failure to remit payment by the due date may result in the imposition of late payment interest charges at a rate of 1.5% per month, or the maximum permitted by law, whichever is lower, and may lead to immediate suspension of the Service access.

b. Non-Refundable Policy (Mandatory Clause)

All fees paid for the License to the Service are non-refundable. Since the Service provides immediate, non-returnable access to proprietary digital Content and Intellectual Property, no refunds, partial or full, will be issued upon cancellation, non-use, or termination by the Licensee, except where expressly required by mandatory applicable law. This non-refundable policy is a material term of the contract reflective of the value and nature of the licensed digital content.

12. Term and Termination.

a. Term
This Agreement will remain in effect throughout the Term unless prematurely terminated as set forth herein.

b. Term; Auto-Renewal of Orders-
Each Order remains in effect for the subscription term/period (duration) specified in the subscription plan and for which the requisite amount is paid by the user / subscriber After the expiration of the duration, the access will automatically be suspended, until the subscription is renewed by payment of requisite subscription fee / amount.

c. Termination for Cause; Suspension:
AIR Online / Publisher / AIR may terminate this Agreement immediately if the User breaches any material provision of this Agreement. In addition, AIR Online may suspend User's access to the Subscription Service immediately if:

1. User fails to make a payment when payment is due; or
2. User has (or AIR Online reasonably suspects that User has) breached or misappropriated or infringed AIR’s intellectual property or proprietary rights.

d. Effect of Termination:
Upon expiration or termination of the License for any reason:

1. The Licensee's right to access and use the Service and the Content shall immediately cease.
2. All accrued payment obligations shall survive termination.
3. The Licensee shall immediately delete and destroy all electronic and physical copies of Content in its possession, custody, or control, except for copies of insubstantial portions retained for prior internal record-keeping.
4. The Publisher reserves the right, upon seven (7) days' written notice, to conduct an independent audit of the Licensee’s records and systems to confirm compliance with this clause. The User will not be entitled to any refund of fees.

13. Proprietary Rights

When accessing the Site or using the Service, User agrees to abide by the law and to respect protect & acknowledge the intellectual property rights of AIR & AIR Online. User's use of the Service and the Website is at all times governed by and subject to laws regarding copyright ownership and use of intellectual property as applicable.

All content or other materials available on the Websites, including but not limited to code, interfaces, databases, software application, tools, artwork, images, text, layouts, arrangements, displays, illustrations, courses, outlines, audio and video clips, PPts, HTML files, information, data, texts, materials, photographs, and other content are the sole and exclusive property of AIR & AIR Online and/or its affiliates to the exclusion of the rest of the world and are protected by copyright, patent and/or other proprietary intellectual property rights available under the laws. Further, AIR & AIR Online Logos, trademarks, service marks, brand names, trade names and distinctive identification and the design, structure, selection, compilation, assembly, coordination, expression, functionalities, applications and arrangement of the content in or available through the Website are the sole and exclusive property of AIR & AIR Online and/or its affiliates or licensors and are protected by copyright, patent and/or other proprietary intellectual property rights under the Indian laws.

User agrees to abide by laws regarding copyright ownership and use of intellectual property, and shall be solely responsible for any violations of any relevant laws and for any infringements of third party rights caused by any transmit, or that is provided or transmitted using User Personal User Account.

As between the parties, AIR & AIR Online retains all right, title and interest in and to:

1. the Services, AIR Online Product (except for any User confidential information used to develop the Work Product), and the technology and software used to provide them, and all intellectual property and proprietary rights therein; and
2. all electronic and print documentation and other content and data (excluding User Content and Account Information) made available through the Services.

Except for the licenses as set forth in this Agreement, this Agreement does not convey any of AIR & AIR Online intellectual property or proprietary rights or any other rights whatsoever, to anyone, including User / licensee etc.

The User shall not modify, publish, transmit, participate in the transfer or sale of, reproduce, create new works from, distribute, perform, display, communicate to the public or in any way exploit, any of the Contents in whole or in part.

14. Confidentiality of Information

User:

1. will not use Confidential Information for any purpose except in connection with this Agreement;
2. will not disclose, give access to, or distribute any of the Confidential Information to any third party, except to the extent expressly authorized in a separate written agreement signed by AIR Online; and
3. will take reasonable security precautions

However, User may disclose the Confidential Information to the extent required by law or legal process. In such cases, however, User will (except to the extent prohibited by law or legal process from doing so) give AIR Online prior notice of such disclosure so as to afford AIR Online a reasonable opportunity to appear, object, and obtain a protective order or other appropriate relief regarding such disclosure.

15. Privacy

User acknowledge and agree that use of the Services is subject to AIR Online privacy practices, which are described in the Privacy Policy as mentioned in the Privacy Policy of this Agreement, and may be updated from time to time.

16. Disclaimer

The Website is provided on “As is Available” basis. AIR Online expressly disclaims all Warranties of Merchantability, Fitness for a particular purpose and non-infringement. And accuracy.

1. AIR Online makes no representations or warranties with respect to the Products, Services, and any information or materials related thereto or made available there from, whether express or implied.
2. AIR Online does not warrant that the services will be error-free or operate without interruptions or downtime.
3. User acknowledges that the Services may experience periods of downtime, including but not limited to scheduled maintenance. This may include unavailability of this Website or any other portion thereof, for some technical reasons.
4. AIR Online makes no representations and warranties with respect to the third-party applications and community content, and expressly disclaims all responsibility therefor.

The Licensee explicitly acknowledges that the Service, Content, and any AI Output do not constitute professional legal advice, and AIR Online is not a law firm or professional advisor.

17. AI and Generative Content Disclaimer

If the Service includes any feature utilizing Artificial Intelligence, Machine Learning, or Large Language Models (LLMs) to generate text, summaries, or analyses ("AI Output"), the Licensee explicitly acknowledges and agrees to the following:

1. a. Probabilistic Nature: AI Output is inherently probabilistic, may contain inaccuracies, errors, or "hallucinations," and should never be relied upon without independent legal verification. The AI Output does not constitute legal advice and is provided purely for informational or research-assistance purposes.
2. b. User Responsibility: The Licensee bears the sole and absolute responsibility for reviewing, verifying, and assessing the accuracy, completeness, and legal sufficiency of all AI Output before use in any legal, professional, or commercial context. Failure to verify AI Output that results in legal or financial harm to the Licensee or any third party shall be the Licensee’s exclusive liability, and AIR Online shall be fully indemnified.

18. Limitation of Monetary Liability (Critical Cap)

a. Exclusion of Damages: In no event shall AIR / Publisher / AIR Online, its affiliates, directors, employees, or third-party suppliers be liable for any special, indirect, incidental, punitive, exemplary, or consequential damages (including, but not limited to, loss of data, loss of business opportunity, loss of reputation, or loss of profits) arising from the use or inability to use the Service or reliance upon the Content contained in AIROnline or any Output etc.

b. Maximum Aggregate Liability: The total maximum aggregate liability of AIR / Publisher / AIR Online for any and all claims arising out of or relating to this Agreement, regardless of the cause of action (whether in contract, tort, or otherwise), SHALL NOT EXCEED THE TOTAL AMOUNT PAID BY THE LICENSEE FOR THE SERVICE IN THE TWELVE (12) MONTH PERIOD IMMEDIATELY PRECEDING THE DATE THE CLAIM AROSE OR Rs. 25,000/- IN TOTALITY, WHICHEVER IS LOWER. This cap on the amount of claim represents the AIR’s / Publisher’s / AIROnline’s absolute maximum financial exposure and liability and is an essential and irrefutable term of this License to use / access the services / product AIR Online and the User / licensee expressly and irrevocably agrees to this condition when he purchases / uses / accessess the license to use the AIR Online and its services etc.

19. Indemnification

User agrees to indemnify, defend and hold harmless AIR & AIR Online, including its owners, shareholders, parent entity, partners, officers, directors, agents, employees, contractors, parents, subsidiaries, affiliates, successors, advertisers, clients, instructors, staff and third party service providers (collectively, "aironline.in parties"), and hold them each harmless from any and all claims or demands, liabilities, expenses and damages, including reasonable legal and attorney's fees and costs made by any third party due to or arising from User use or attempted use of the websites, products, features or services, violation of terms and conditions or violation of any law or rights of a third party or information that User post or otherwise make available on the site or through the service, including without limitation, any claim of infringement or misappropriation of intellectual property or other proprietary rights.

Upon prompt written notice from AIR Online regarding an indemnifiable claim, the Licensee shall assume the control of the defence and settlement of any such claim using counsel reasonably acceptable to AIR Online, with AIR Online retaining the right to participate in the defence at its own cost.

1. The Licensee’s misuse, overuse, or any breach of the terms and conditions of this Agreement, including but not limited to exceeding the scope of the License or breach of Section 3 (Prohibited Activities).
2. Any unauthorized access to or use of the Service through the Licensee’s account, including instances arising from credential sharing or negligence.
3. Any claim arising from the Licensee’s reliance on or use of AI Output or Content in the provision of legal advice or professional services to a third party.

20. Modifications in the User Agreement

AIR reserves the right to modify this Agreement by posting a revised version on the Site. Except in the event of extenuating circumstances, revisions will be effective seven (7) days after posting the revised content. Continued use of the Services after the effective date of a revision will constitute User's express agreement to the modified terms of the Agreement. For the avoidance of doubt, User will not receive a refund of fees on termination of account if the User does not agree to the Modification of this Agreement. User's continued use of the Subscription Service after the effective date of a revision will constitute acceptance of the modified Agreement.

21. No Third-Party Beneficiaries

User agrees that except as otherwise expressly provided in these Terms of Service, there shall be no third-party beneficiaries to these Terms of Service.

AIR may terminate or restrict USER'S use of Service, without compensation or notice if User is, or if AIR / Publisher / AIR Online suspects that USER is

1. in violation of any of these Terms of Service or
2. engaged in illegal or improper use of the service.

22. Governing Laws & Dispute Resolution

This Agreement and its terms shall be governed by and construed in accordance with the laws of the India. In the event of any dispute, claims & controversies between the parties, both the parties bilaterally and without any undue influence agree that, such dispute shall be settled through arbitration through a sole arbitrator located in Nagpur, Maharashtra, India only in accordance with the Arbitration & Conciliation Act, 1996 or any amendment or replacement thereof.

It is further bilaterally agreed between the parties that the seat of arbitration shall be at Nagpur (Maharashtra) which has been mutually agreed to between both the parties out of choice and free volition and the language of arbitration shall be in English. The Arbitration Proceedings shall be completed with a maximum of 3 Sittings. The entire expenditure incurred in this ADR Mechanism shall be borne equally by both Parties to this User Agreement.

Any award rendered in pursuant to such arbitration shall be final and conclusive. Subject to aforesaid, Courts in Nagpur shall have Jurisdiction over these Terms of Use.

23. Miscellaneous Provisions

a. Entire Agreement

This Agreement, along with the corresponding order form/invoice, constitutes the entire agreement between the Publisher and the Licensee concerning the subject matter herein, superseding all prior or contemporaneous communications, proposals, agreements, and understandings, whether electronic, oral, or written. No modification, amendment, or waiver of any provision of this Agreement shall be effective unless in writing and signed by an authorized representative of the Publisher.

b. Assignment Restriction (Controlling the License)

The Licensee shall not assign, transfer, charge, sub-license, delegate, sell or dispose of in whole or in part the License or any rights or obligations under this Agreement on a temporary or permanent basis without the prior express written consent of the Publisher. Any purported assignment or transfer in violation of this clause shall be null and void and shall constitute a material breach of this Agreement.

c. Waiver

Any forbearance or delay by the Publisher in enforcing any provisions of this Agreement or any of its rights shall not be construed as a waiver of such provisions or its rights thereafter to enforce the same. A waiver of any breach shall not be deemed a waiver of any subsequent breach.

d. Severability

If any provision of this Agreement is held by a court of competent jurisdiction to be invalid, illegal, or unenforceable, that provision shall be deemed severable and shall not affect the validity and enforceability of the remaining provisions, which shall remain in full force and effect. The parties agree to replace the invalid provision with a valid, enforceable provision that achieves the intended economic effect of the original provision.

e. Communications Consent

The Licensee agrees to receive promotional, transactional, and commercial communications from the Publisher or its agents through email, SMS, or other electronic means regarding the Service, new products, and administrative notices. By entering into this Agreement, the Licensee grants explicit consent to receive these communications, subject to the Licensee’s right to manage marketing preferences via the methods outlined in the Privacy Policy.

f. Others

1. AIR Online shall have no liability to the User for any interruption or delay, to access the website or content therein, irrespective of the cause.
2. Nothing in this User Agreement shall constitute any partnership or agency relationship between AIR / Publisher / “AIR Online” & “User”.
3. If any provision of this User Agreement is held invalid by any law or regulation of any Government or by any Court or Arbitrator, the Parties agree that such provision will be replaced with a new provision that accomplishes the original business purpose and the other provisions of User Agreement shall remain in full force and effect.
4. Neither party is liable for delay or default under this Agreement if caused by conditions beyond its reasonable control.
5. This Agreement and any Orders are governed by the Substantive & Procedural Laws of the India, without regard to its conflicts of law rules.
6. If any provision of this Agreement or of any Order is held to be unenforceable, then that provision is to be construed either by modifying it to the minimum extent necessary to make it enforceable (if permitted by law) or disregarding it (if not permitted by law), and the rest of this Agreement or the relevant Order is to remain in effect as written.
7. Notwithstanding the foregoing, if modifying or disregarding the unenforceable provision would result in failure of an essential purpose of this Agreement or any Order, the entire Agreement or the relevant Order will be deemed null and void.

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