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GNLU CLE | Open House Session on “Empirical Legal Methods in Criminal Law”

GNLU

GNLU

GNLU Centre for Law and Economics is organizing a guest lecture cum open house session on”EMPIRICAL LEGAL METHODS IN CRIMINAL LAW” by Prof. (Dr.) Mrinal Satish, Professor of Law, and Executive Director, Centre for Constitutional Law, Policy, and Governance on  Tuesday, March 19, 2019, at 3.30 pm. Prof. (Dr.) Mrinal Satish’s area of interest and specialization is criminal law. At NLUD, he teaches criminal law, including advanced courses to students of the undergraduate and postgraduate programmes. He is also the Executive Director of the Centre for Constitutional Law, Policy and Governance. Mrinal’s research interests include sentencing, gender and the law, medical jurisprudence, empirical analysis of law, reproductive justice, excessive undertrial and pre-trial detention, and studying the impact of the criminal justice system in its interface with vulnerable and disempowered groups (Read more – click HERE )

You are cordially invited to join us for the Open House with  Prof. (Dr.) Mrinal Satish. Date: Tuesday, March 19, 2019 Time: 3.30 – 5.00 PM  Venue: Vitan II, GNLU Administrative Building Registration – Link, click HERE

Open session

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