The RMLNLU Law Review Blog invites submissions on a rolling basis throughout the calendar year from members of the bar, legal professionals, law students, or others who are interested in publishing with us and wish to further legal discourse. The scope of publication is limited to contemporary legal issues. From landmark decisions of the Indian judiciary to sensationalised political piques, all that is current is welcome. Everything must be presented in the form of short, well-informed opinions.
Submissions: Mail us at blog.rmlnlulawreview@gmail.com with the subject title: ‘Submission’.
Authors are requested to adhere to the following submission guidelines:
Articles should have content that is both original and unpublished.
Articles should be submitted in Microsoft Word format.
Citations should conform to the Oxford Standard for the Citation of Legal Authorities (OSCOLA) (4th Edition).
Articles should not exceed 1500 words, excluding footnotes.
Co-authorship is allowed.
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For any query, mail us at blog.rmlnlulawreview@gmail.com