As a general rule, this mobile app does not collect personal Information about you when you use the app. You can generally use the app without revealing personal Information, unless you choose to provide such information.
If you are asked for any other Personal Information you will be informed how it will be used if you choose to give it. If at any time you believe the principles referred to in this privacy statement have not been followed, or have any other comments on these principles, please notify the webmaster through the contact us page.
The use of the term "Personal Information" in this privacy statement refers to any information from which your identity is apparent or can be reasonably ascertained.
The contents of this mobile app may not be reproduced partially or fully, without due permission from High Court of Madhya Pradesh. If referred to as a part of another publication, the source must be appropriately acknowledged. The contents of this mobile app can not be used in any misleading or objectionable context.
Contact
Registrar General
High Court of Madhya Pradesh
Jabalpur, India - 482001
0761-2620380, 2622674, 2626734
IVRS Number - 0761-2637400
email - mphc[at]nic[dot]in
Indore Bench
M.G. Road, South Tukoganj
Indore, India - 452001
email - hc-indore[at]nic[dot]in
