Verified by LawLens: legal draft verification

Upload a legal draft and check every cited case, statutory provision and sentence for hallucinations, with exact-text findings and proposed fixes.

What it checks

• Does the cited case exist? Every case citation is checked against the indexed corpus. A plausible name with no judgment behind it is flagged, not waved through.
• Is the provision the right one? Statutory references are compared with the bare act in force. Wrong sections, renumbered sections and mismatches between a provision and its use are surfaced.
• Does the authority support the proposition? A real citation can still be misapplied. The claim made in the draft is checked against what the authority actually decided.
• Is the language clear? Redundancy, passive stacking and ceremonial padding are flagged as a separate, lower-risk class, with the shorter form proposed.

How it works

1. Upload the DOCX you already wrote. Formatting is preserved.
2. Every case and section is checked against the Supreme Court, 25 High Courts, 6 tribunals and the bare acts.
3. Accept or ignore each issue, then download the clean DOCX and a shareable verification report.

Free trial, no credit card. Failed runs are never billed. See pricing.