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In our democratic country India, the public is the supreme power. We, the people of India have th...

Feb 13, 2025 | 15 views
The Motor Vehicle Act 1988
The Motor Vehicle Act 1988

What is the Motor Vehicle Act 1988?

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POCSO ACT
POCSO ACT

 

Sep 17, 2021 | 17 views

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The latest news, technologies, and resources from our team.

Legal Services For Free: What Every Citizen Should Know

In a country as diverse and complex as India, access to justice shouldn't depend on one's financial standing. Legal challenges...

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The Overlap Between Legal Due Diligence And Customer Due Diligence In Risk Management

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Section 375

According to the latest data released by the National Crime Records...

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Why Banks Need Legal Tech For Smarter Due Diligence

: The High Stakes of Banking Due Diligence

In today’s financial ecosystem, banks are under immense pressure to ensure that...

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Top Benefits Of Legal Tech For Banks In 2025

: The Digital Shift in Banking Compliance

The banking sector has always been highly regulated, but in 2025, the pace...

Aug 23, 2025

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Why Every Legal Department Needs Enterprise Risk Assessment Tools In 2025
Why Every Legal Department Needs Enterprise Risk Assessment Tools In 2025

In 2024, legal departments face an increasingly complex risk landscape driven by evolving regulations, cyber threats, and global economic...

Apr 01, 2025
RTI Rules
RTI Rules

In our democratic country India, the public is the supreme power. We, the people of India have the right to...

Feb 13, 2025
The Motor Vehicle Act 1988
The Motor Vehicle Act 1988

What is the Motor Vehicle Act 1988?

Passed in 1988, the Motor...

Sep 17, 2021
POCSO ACT
POCSO ACT

 

With the growing crime against children,

Sep 17, 2021

Do You Have Questions?

Legal tech insights refer to expert analysis, trends, and data-driven intelligence on how technology is shaping the legal industry.

Law firms can improve efficiency, reduce costs, and gain a competitive edge by adopting tools and strategies revealed through legal tech insights.

LegitQuest offers AI-powered solutions like LIBIL that combine advanced legal research, case analysis, and due diligence tools to deliver actionable insights.

Key trends include AI in case law research, automated due diligence, predictive analytics for litigation, and cloud-based legal solutions.

Yes. By leveraging automated intelligence and real-time databases, organizations can manage regulatory risks effectively and make more informed decisions.