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ILS conducting Diploma Course in Corporate Laws

ILS

ILS

About the Course:

  1. Kinds of Business entities
  2. Companies Act, 2013
  3. Corporate Set-Up (Rights, Process for Meetings etc.)
  4. Corporate Governance
  5. Fund-raising
  6. Corporate Social Responsibility
  7. Merger, De-Merger, Amalgamation, Compromises And Arrangements
  8. M&A Documentation
  9. Key Regulations of SEBI
  10. Foreign Exchange Control Regulations
  11. Introduction to Corporate Taxation
  12. Competition Law
  13. Employment Laws
  14. Intellectual Property Laws
  15. Introduction to Insurance Laws
  16. Introduction to Bankruptcy and Insolvency Code
  17. Dispute Resolution

Venue: ILS Law College, Pune : 411004

Eligibility: Admissions are open to 2nd – 5th B.A.LL.B./B.S.L., LL.B. and LL.M. students

Registration:

Registration fee: Rs. 15,000/- inclusive of study material for ILS students and

                           Rs. 17,000/- inclusive of study material for Non-ILS students

Last date for registration: 25thJuly 2016

Payment Details: Payment can be made online, Demand Draft or cash transaction

  1. Online payment:

Step I: Select category – ‘Diploma Course in Corporate Laws’. New page will open, enter the Seat number or the PR number. (Take care that CORRECT details are filled)

Step II: Click on Submit. New page opens, verify your details. This is the last opportunity to make changes or modify the details. Click Confirm only when verified carefully

Step III: Payment window opens – with Payment modes – State Bank of India Internet Banking, Other Bank’s Internet Banking, Debit/Credit Cards and Cash Deposit. Select any one mode and fill in the required details according to the nature of transaction.

  1. Payment vide Demand Draft in favour of ‘Indian Law Society’
  2. Payment in cash at counter no. __ in office.

Contact:

Details will be posted form time to time at: http://www.ilslaw.edu/

Faculty Coordinator: Mrs. Smita Sabne: sabne.smita@gmail.com

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