Manupatra Crossword Challenge – Terms & Conditions

The following terms govern the Manupatra Crossword (“Contest”) which is hosted by Manupatra Information Solutions Pvt. Ltd. (“Manupatra”), and any person who wishes to participate in the Contest agrees to abide with and is bound by these rules.

ELIGIBILITY

1. 1. Only Indian nationals who are above the age of 18 years are eligible to enter and participate in the Contest.
2. 2. Manupatra reserves the right to seek proof of age and/or nationality and any other information, detail etc. from the participants. The residents/students of Tamil Nadu are not eligible to participate in the Contest.

COMPETITION PERIOD

1. 3. The Contest begins at 12.01 Hrs Indian Standard Time (IST) on 25th November, 2016 and ends at 23:59 Hrs Indian Standard Time (IST), 27th November, 2016.

HOW TO PARTICIPATE

1. 4. There is no participation fee required for participating in the Contest.
2. 5. Any person who fulfils the eligibility criteria can participate in the contest by solving the crossword puzzles asked during the contest.
3. 6. Participants have to solve the crossword to be eligible for the contest.
4. 7. Participants will have 30 minutes to complete the crossword.
5. 8. Participants would be required to provide their valid email id before commencing the crossword.
6. 9. Only one entry can be submitted per email id.
7. 10. The winners will be gratified with Gift vouchers worth 500 INR.
8. 11. Number of prizes is limited to 50. In case successful contestants are more than 50, the winners would be selected through a lottery.
9. 12. Manupatra employees and their relatives aren’t eligible for winning the contest.
10. 13. Manupatra reserves the right to change the terms of use anytime.
11. 14. Winners will be asked to send in their name, email & postal address along with proof (Voter ID/Aadhaar/College ID).
12. 15. The decision on selection of winners shall be final and binding; No correspondence will be entertained under any circumstances of whatsoever nature
13. 16. Prizes take up to a month to be dispatched.
14. 17. Participation constitutes entrant’s full and unconditional agreement and acceptance of these Official Rules which shall be final in all respect.

ANNOUNCEMENT OF THE WINNERS

• The name of the winners of the Contest will be posted on https://www.facebook.com/ManupatraInfo and www.manupatra.com on 28th November 2016.
• Winners will also be communicated through Email.

SUPPLEMENTARY RULES

• The information shared on the social media platform will be subject to the respective Social Media website’s Privacy Policy.
• The Participants agree and permit Manupatra to use their name, image, likeness, any other personal detail provided and publish their details in any medium to promote/advertise the Contents or any other promotions, contents etc. which may be run by Manupatra.
• By participating in the Contest, the Participant hereby warrants that all information submitted by Participant is true, accurate and complete to the best of his/her knowledge.
• Manupatra reserves the right to verify any information provided by participant at any time and in case the information provided by the participant found to be incorrect whatsoever the case may be, Manupatra reserves the right to cancel participation.
• The obligation on Manupatra to provide the Prize to the winner(s) of the Contest is subject to the participant(s)/winner(s) adhering to the terms of the Contest and sending the details (address) within 7 days of the announcement of the winner.
• The answers submitted by the participant must not contain material which is inappropriate, indecent, obscene, hateful, defamatory, slanderous, libellous as the case may be.
• Manupatra will select the winner based on terms of this Contest. In case if the winner cannot be contacted at the email address provided by him/her at the link given or does not claim the Prize, Manupatra reserves the right to cancel the Prize of such winner.
• Upon Manupatra providing the Prize to the winner as per these Contest rules, no further liability shall be held against Manupatra, its director, officers, employees or agents.
• To the maximum extent permitted under law, the participant to this Contest releases and forever discharges Manupatra and agrees to indemnify Manupatra, its director, officers, employees or agents from any losses, damages, actions, claims, demands of any sort whatsoever arising from or related to this Contest, including but not limited to third party intellectual property rights infringement claims with respect to content submitted by the Participant.
• The winner(s) of the Contest shall be liable to bear any tax which may liable to be paid in respect of the Prize. Manupatra shall not be liable for payment of any tax on the Prize.
• The Contest is governed by the laws of India and shall be subject to exclusive jurisdiction of courts of Delhi.
• Participant(s) who win the Contest cannot transfer, assign, or redeem the Prize for cash.
• In case of any disputes, differences etc. in relation to the Contest, the decision of Manupatra shall be final. Manupatra reserves the right that it may during any time in its sole discretion, change/amend/modify/add/delete any rules governing the Content without prior notice to any participant.
• Manupatra retains the sole discretion to suspend or revoke or terminate the Contest at any time without prior notice to any participant.