Refund, Cancellation & Shipping Policy

1. Service Provider

This policy governs payments, cancellations, and refunds for services operated and provided by ZIPF TECHNOLOGIES PRIVATE LIMITED through the LawLens platform.

2. Cancellation Policy

Subscription Cancellation: You may cancel your subscription at any time via your account settings.

Effect of Cancellation: Cancellation will prevent future auto-renewals. You will retain access to paid features until the end of your current billing cycle. ZIPF TECHNOLOGIES PRIVATE LIMITED does not provide refunds for partial billing periods.

3. Refund Policy

General Rule: Services provided by ZIPF TECHNOLOGIES PRIVATE LIMITED are generally non-refundable once the subscription period has commenced, as these are digital services with immediate access.

Exceptions: In the event of a technical error (e.g., double billing) or if the service is verifiably unavailable for an extended period due to platform failure, a pro-rated refund may be issued. Please contact [email protected] within 7 days of the transaction.

Processing: Approved refunds will be processed by ZIPF TECHNOLOGIES PRIVATE LIMITED within 5-7 business days to the original payment method.

4. Shipping & Delivery Policy

Nature of Goods: ZIPF TECHNOLOGIES PRIVATE LIMITED provides purely digital software services (SaaS). We do not sell or ship physical products.

Delivery Timeline: Account activation and access to the Service are delivered instantly upon successful payment confirmation.