Privacy Policy

Effective Date: 15-Mar-2026

Thank you for using NyayaSetu. Your privacy is important to us. This Privacy Policy explains how we handle your information.

Section 01

1. Information We Collect and Purpose

We do not require users to create an account or provide personal information. However, we may automatically collect certain non-personal information:

  • Device type and model
  • Operating system version
  • App usage data

To enable effective legal assistance, Nyaya Setu requests following access:

Location Data

We collect your real-time geographic location to tailor legal information based on your region. This helps us provide responses that consider both applicable regional laws (where relevant) and national statutes such as BNS, BNSS, and BSA.

Microphone Access

Microphone access is used only when you click on the mic to enable the voice-to-text feature for using Nyaya Setu. This allows us to convert your spoken queries into text so that they can be processed by the system.

Section 02

2. How We Use This Information

  • Improve app performance and user experience

Location Data

Location information is used solely to filter and retrieve legal content relevant to your region, enabling more accurate and context-aware responses. We do not track or monitor your location in the background.

Microphone Data

Audio input is processed in real time for transcription purposes only. No audio recordings are stored after the transcription is completed.

Section 03

3. No Login / No Account

This app does not provide account creation or login functionality. We do not collect personal details like name, email, or phone number.

Section 04

4. Data Sharing

  • As required by law
Section 05

5. Data Security

We take reasonable measures to protect user data, but no method is completely secure.

Section 06

6. Changes to This Policy

We may update this Privacy Policy. Changes will be posted on this page.

Section 07

7. Contact Us

For inquiries, reach out to our official portal: