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PLEASE READ THESE TERMS AND CONDITIONS CAREFULLY. BY ACCESSING THIS SITE AND ANY PAGES THEREOF, YOU AGREE TO BE BOUND BY THE TERMS AND CONDITIONS BELOW. IF YOU DO NOT AGREE TO THE TERMS AND CONDITIONS BELOW, DO NOT ACCESS THIS SITE, OR ANY PAGES THEREOF.

COPYRIGHT - 2007, Ministry of Corporate Affairs. All rights reserved

The contents hereof are the sole and exclusive name Ministry of Corporate Affairs ('MCA'), Government of India. Unless otherwise indicated and may not be, for whatsoever purpose, reproduced, stored, copied or archived in any manner, format or medium whatsoever either in full or in parts without the prior express written consent of MCA. MCA shall be free to use, for any purpose, including and notwithstanding any business processes, methodologies, ideas, concepts, know-how or techniques contained in information the user of this site provides MCA through this site. MCA shall not be subject to any obligations of confidentiality regarding submitted information whatsoever. Copyright in the pages and in the screens displaying the pages, and in the information and material therein and in their arrangement, is owned by MCA unless otherwise indicated.

MCA encourages users to establish hypertext links to this site. However, the user will have to login to access services provided to this site. If you want to link to us please feel free, however we would prefer it if you link to our home page. That way if we have to move information around, your link will stay intact.

Any access of these materials outside the MCA network amounts to an act of infringement of the intellectual and other proprietary rights of MCA and will attract legal liability of both civil and criminal nature.

Within MCA, only the personnel authorised for the time being belonging to the MCA21 Project ("Authorised Personnel") shall have the right to modify, alter or change these materials. No other person shall at any time modify, alter or change these materials (or any part thereof) nor attempt to do so under whatsoever circumstances. Any such act amounts to an act of infringement of the intellectual and other proprietary rights of MCA and shall attract the strictest action possible under law.

PRIVACY STATEMENT

Except when you are registered with us, this site does not store or capture personal information, but merely logs the user's IP address (Internet Protocol: standard allowing data to be transmitted between two devices) which is automatically recognised by the web server.

PERSONAL INFORMATION

If you register to access services available on this site, your information will be held on a secure server and the data will not be shared with any organisations outside Government.

This privacy statement only covers our website at www.mca.gov.in and sub-sites of this domain. This privacy statement does not cover other websites linked to from this domain.

MCA may use information it holds to prevent and detect fraud. We may also divulge such information, for the same purpose, to other governmental organisations or law enforcing agencies.

Acceptable use of MCA Searchable Databases

MCA searchable databases are designed to meet the needs of a wide range of users wishing to interrogate our information on-line. Due to limitations of equipment and bandwidth, they are not intended to be a source for bulk downloads.

Individuals, companies, IP addresses or blocks of IP addresses who deny or degrade service to other users by generating unusually high numbers of daily database accesses, whether generated manually or in an automated fashion, may be denied access to these services without notice.

Notes for Users of Company Search or Disqualified Directors Search

The information available here is an extract from the Register of Companies / Register of Disqualified Directors which are updated on a regular basis. This may mean that occasional inaccuracies occur which we correct as soon as they are drawn to our attention. If you spot something which you think might be wrong, let us know so we can, if necessary, correct the database.

COMPANY INFORMATION SUPPLIED BY MCA

MCA maintains a registry of company information which is filed by various companies and other stakeholders pursuant to various provisions contained in the Companies Act, 2013. However, the fact that the information has been placed on the public record should not be taken to indicate that MCA has verified or validated the same in all respects and MCA is not responsible for authenticity or accuracy of the information sent by the companies to MCA...

LINKS TO EXTERNAL WEBSITES

THIS SITE AND/OR ARTICLES CONTAINED THEREIN MAY CONTAIN LINKS TO WEB SITES CONTROLLED OR OFFERED BY THIRD PARTIES (NON-AFFILIATES OF MCA). WE ARE NOT RESPONSIBLE FOR THE CONTENT OR RELIABILITY OF THE LINKED WEBSITES. MCA HEREBY DISCLAIMS LIABILITY FOR, ANY INFORMATION, MATERIALS, PRODUCTS OR SERVICES POSTED OR OFFERED AT ANY OF THE THIRD PARTY SITES LINKED TO THIS WEB SITE. BY CREATING A LINK TO A THIRD PARTY WEB SITE, MCA DOES NOT ENDORSE OR RECOMMEND ANY PRODUCTS OR SERVICES OFFERED OR INFORMATION CONTAINED AT THAT WEB SITE, NOR IS MCA LIABLE FOR ANY FAILURE OF PRODUCTS OR SERVICES OFFERED OR ADVERTISED AT THOSE SITES. SUCH THIRD PARTY MAY HAVE A PRIVACY POLICY DIFFERENT FROM THAT OF MCA AND THE THIRD PARTY WEBSITE MAY PROVIDE LESS SECURITY THAN THIS SITE.

By agreeing to the terms and conditions set above, you expressly consent to the use and disclosure of information/materials by MCA and/or its Authorised Personnel in the manner described in this Privacy Policy. MCA reserves the right to modify this Policy. If MCA decides to change our Privacy Policy, such changes will be posted on this site so that you are always aware of the latest amendments in this Privacy Policy.

Disclaimer

While MCA has used its best endeavours to ensure that the information available on this site is in accordance to the documents filed by the company, the information available on this site is not intended to be comprehensive, and it should not be regarded as being a complete source of the data available with Registrar of Companies and or MCA and readers are advised to seek independent professional advice before acting on anything contained herein. MCA cannot take any responsibility for the consequences of errors or omissions.

USE OF INFORMATION AND MATERIALS

The information and materials contained in these pages, and the terms, conditions, and descriptions that appear, are subject to change. Unauthorized use of this web site and system including but not limited to unauthorized entry into www.mca.gov.in, misuse of passwords, or misuse of any information posted on this site is strictly prohibited and would attract both penal and punitive action.

NO WARRANTY.

THE INFORMATION AND MATERIALS CONTAINED IN THIS SITE, INCLUDING TEXT, GRAPHICS, LINKS OR OTHER ITEMS ARE PROVIDED "AS IS", "AS AVAILABLE". MCA DOES NOT WARRANT THE ACCURACY, ADEQUACY OR COMPLETENESS OF THIS INFORMATION AND MATERIALS AND EXPRESSLY DISCLAIMS LIABILITY FOR ERRORS OR OMISSIONS IN THIS INFORMATION AND MATERIALS. NO WARRANTY OF ANY KIND, IMPLIED, EXPRESSED OR STATUTORY INCLUDING BUT NOT LIMITED TO THE WARRANTIES OF NON-INFRINGEMENT OF THIRD PARTY RIGHTS, TITLE, MERCHANTABILITY, FITNESS FOR A PARTICULAR PURPOSE AND FREEDOM FROM COMPUTER VIRUS, IS GIVEN IN CONJUNCTION WITH THE INFORMATION AND MATERIALS.

LIMITATION OF LIABILITY

IN NO EVENT WILL MCA BE LIABLE FOR ANY DAMAGES, INCLUDING WITHOUT LIMITATION DIRECT OR INDIRECT, SPECIAL, INCIDENTAL, OR CONSEQUENTIAL DAMAGES, LOSSES OR EXPENSES ARISING IN CONNECTION WITH THIS SITE OR ANY LINKED SITE OR USE THEREOF OR INABILITY TO USE BY ANY PARTY, OR IN CONNECTION WITH ANY FAILURE OF PERFORMANCE, ERROR, OMISSION, INTERRUPTION, DEFECT, DELAY IN OPERATION OR TRANSMISSION, COMPUTER VIRUS OR LINE OR SYSTEM FAILURE, EVEN IF MCA, OR AUTHORISED PERSONNEL OF MCA THEREOF, ARE ADVISED OF THE POSSIBILITY OF SUCH DAMAGES, LOSSES OR EXPENSES.

ADDITIONAL TERMS

Certain sections or pages on this site may contain separate terms and conditions, which are in addition to these terms and conditions. In the event of a conflict, the additional terms and conditions will govern for those sections or pages.

GOVERNING LAW

Use of this site shall be governed by of India and the courts of New Delhi shall have exclusive jurisdiction on any disputes arising out of use of this site.