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  • How to maximise a law firm’s success with a virtual legal assistant?

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How to maximise a law firm’s success with a virtual legal assistant?

Courtesy/By: Sridhar V Menon  |  28 Dec 2021     Views:5253

Virtual Legal Assistant, maybe a concept that seem alien, but have you been overwhelmed with the workload involved with running a legal practice? If so, then delegating the non core or administrative tasks to your virtual legal assistant can free up your time by a huge margin. With more and more companies and people looking to hire non-traditional law firms and law firms themselves looking for new ways to cut extra costs, outsourcing is the way of the future.

Imagine a professional who works for you or your law firm remotely, from anywhere in the country without you having to worry about the infrastructure, access to software, tools or anything else. They could either be a dedicated resource you hire on hourly, monthly or yearly basis, as per your requirement. 

Post COVID lockdown and since the culture of working online has come into being, virtual legal assistants have come into the light and have caught the attention of many law firms and other small and medium companies. The idea of accomplishing assigned tasks by staying connected even from a long distance has opened up a range of new possibilities to help law firms cut down on costs. 

In this article, I will be explaining why a virtual legal assistant could be just what you need to get an edge over your competitors and also what are the tasks you can delegate to them.

Top benefits your law firm can gain by hiring virtual legal assistant services:

1.Save time and money- As an attorney/ running a law firm, you are always torn between actual legal work and other administrative tasks, but with a virtual legal assistant/secretary, you will free up all the time you spend on tasks that do not require your personal attention. With a virtual assistant, you do not have to engage in non-core activities, no employee benefits, no overhead software expenses among other things. Save a lot of money and time, focus on the more important tasks at hand with a virtual legal assistant.

2.Better services- virtual legal assistant comes equipped with the latest technology and softwares that provides a lot of insights and benefits which means you do not have to spend the extra amount to buy the subscriptions for yourself. What does that mean? It means you can get so many more things done within your preset budget.

3.Best Service at all times- With a virtual legal assistant, you do not need to worry about your customer experience anymore, your assistant shall maintain all your client relationships for your firm, by sending them personalised emails/messages on important days, festivals and more.

4.Increased business efficiency- When you hire a virtual legal assistant, you can hand over all tasks, in a single go with the liberty to be in touch with them at any point in time no matter where you are, cause your virtual legal assistant is always at your fingertips. They will handle all tasks starting from managing your legal documents and contracts to legal research and client management.

5.More personal time- Solo practitioners and small law firms usually find it hard to find and spend time with their family/loved ones, which impacts the quality of life and peace of mind. But with a virtual legal assistant, you can take that much sought after sigh of relief, because when you need your time off, they are on top of things to make sure everything is on track and you don't miss out on anything.

What legal tasks can you outsource to a virtual legal assistant?

The answer to this question, purely depends on your or your firm’s legal requirements. Which is why I always advise my clients to evaluate their needs and then opt for a virtual legal assistant. Nevertheless, I have mentioned a few general and everyday common tasks that legal firms/solo practitioners usually outsource with us-

1.Legal research and writing- Legal research is one such task that every lawyer or legal firm cannot succeed without. However, it is also a very time consuming and labour intensive process. Which is why, choosing to avail virtual legal research and writing services is one of the best possible choices because your assistant holds a professional degree and is fully equipped with the latest softwares and technology.

2.Contract review and management- Law firms are always filled with legal contracts, as every business hires lawyers for drafting and vetting of their contracts and with the help of a virtual legal assistant contract review and management becomes a much easier process. Being professionals with knowledge of legal terms and conditions, your virtual legal assistant shall review all your documents and contracts as and when needed with the utmost accuracy.

3.Paralegal- A virtual legal assistant can be a boon for your legal firm, how exactly? With paralegal assistance, you will have an extra hand in managing tasks such as evidence collection for lawsuits, administration, responding to emails, calls and more.

4.Legal data entry- this is one of the most common and time consuming tasks in a legal firm. Spending yours or the time of people on your payroll, on such non-core activities will adversely affect the growth prospects of your firm and lead to reduced efficiency and productivity. With the right set of instructions, i.e., your preferences, your virtual legal assistant can help you save more time and money and increase the overall efficiency of your firm.

Wrap up

The benefits of virtual legal assistants are growing now more than ever and with their help, lawyers and law firms can stay focused on core legal tasks to enhance growth.

If you are looking for an LPO to ease the burden off your shoulders? Lawsisto’s dedicated virtual assistant can help you with just that. Call us today at +91-9632-247-247 or email us at operations@lawsisto.com.

 

 

All abstract vector used in this article is created by vectorjuice - www.freepik.com. (https://www.freepik.com/vectors/abstract)


Courtesy/By: Sridhar V Menon  |  28 Dec 2021     Views:5253

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SC Upholds Constitutionality Of Section 23 Of PCPN...
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My Unflinching Faith In CJI Stands Fully Vindicate...
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Solitary Confinement Of Death Convict Prior To Rej...
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“Drop This Episode From Your Minds And Gossips...
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Delhi High Court Directs Government To Set Up 18 F...
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No New Appointments To Be Made From In-Service Can...
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Only Advocates Can Plead And Argue On Behalf Of Li...
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Nations Must Make Gun Laws More Stricter...
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Lawyers Resort To Seek Unnecessary Adjournments Am...
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Even Poem Can Help Save A Death Convict From Gallo...
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Educated Woman Supposed To Be Fully Aware Of Conse...
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Magistrate Shall Specify Whether Sentences Awarded...
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Mere Inability To Repay Loan Does Not Constitute C...
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Inability To Establish Motive In A Case Of Circums...
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Long Pendency Amounts To A Special Reason For Impo...
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Successive Applications For Recalling Witnesses Sh...
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Lieutenant General (Rtd) Cannot Be Tried In A Gene...
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Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3167
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2412
No Authority Can Claim Privilege Not To Comply Wit...
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Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2732
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2014
A Judicial Officer Is Not An Ordinary Government S...
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Offences Under Section 307 IPC Can’t Be Quashed ...
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There Cannot Be Any Mechanical Denial Of Appointme...
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Extra-Judicial Confession Of Accused Need Not In A...
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Mirchpur Dalit Killings: “Atrocities Against SCs...
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People Without A Degree Performing Surgeries: Utta...
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MP HC To Debar Members/Office Bearers Of Bar Counc...
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Special Squad, Police Patrolling Every 24 Hours To...
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NRC Being Prepared Under Supreme Court’s Watch I...
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Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2122
Delhi HC Quashes Govt Notification Revising Minimu...
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Poorest Of Poor Cannot Go To Private Hospitals: Ut...
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How Long Will Lawyers Of West UP Just Keep Strikin...
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Courts Must See That The Public Doesn’t Lose Con...
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UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:1951
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1822
SC Advocates Creating A Special Law Against Lynchi...
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Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3191
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3028
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2303
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SC Finally Decides Master Of Roster Case...
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Stone Pelters And Terrorists Have No Right To Life...
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Remove Designations Like Police, HC, Journalist, A...
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Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
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Every Indian Should Salute Brave Soldier Aurangzeb...
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Have A Functional National Law University Within 3...
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Establish Regional Bench Of AFT In The State Withi...
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Cancel Licences of Drivers Using Cell Phones; Helm...
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Supreme Court To Look Into Validity Of Amended Law...
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No Politics Please Over Plan To Assassinate PM Mod...
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Free Mentally Ill Children And Formulate Policies ...
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Landmark Ruling By Uttarakhand HC On Solitary Conf...
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Right Of Adult Couple To Live Together Without Mar...
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Why BJP Will Be Wiped Out In West UP And UP?...
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Women Governed By Muslim Personal Law Can Invoke P...
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Why Is BJP Not Creating More Benches In UP?...
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Probation Period To Count For New Civil Servants B...
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SC Women Lawyers Association Seeks Chemical Castra...
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SC Finally Steps In To Expedite POCSO Cases...
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UP Former CMs Can’t Stay In Govt Bungalows: SC...
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Make BCCI A Public Body: Law Panel...
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Self-Styled Godman Asaram Awarded Life Until Death...
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A High Court Bench For West UP In Meerut Is Impera...
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People Of Karnataka Should Worship Congress...
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Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1614
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1739
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1537
Will Electoral Bonds Usher In Transparency?...
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How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1606
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2074
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:1650
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1560
Soldiers Have Every Legal Right To Kill Stone Pelt...
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Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1532
Female Foeticide Must Be Punished Most Strictly...
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Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1540
New Consumer Protection Bill 2018 Will Entail More...
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CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2107
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:1636
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:1676
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:1684
Prevention Of Money Laundering Act-2002 Amended ...
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Prevention Of Money Laundering Act -2002 --U/S 45(...
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Prevention Of Money Laundering Act-2002 (P...
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Prevention Of Money Laundering Act-2002 PMLA...
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Right to Know...
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A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
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Enviornment protection is for saving universe...
28 Dec 2017     Views:1501
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
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THE PARADOX OF PLEA BARGAINING...
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JOURNEY OF EVMs AMIDST CONTROVERSIES ...
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2G Scam : The 2G Scam and much more...
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