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E-Commerce Laws — Law and Practice [Edition 2019] | Go farther with e-commerce laws!– Get your Copy Now!

Ammu Charles’ E-Commerce Laws: Law and Practice explores the various legal and practical aspects of setting up and running an e-commerce business. E-commerce has disrupted the existing brick and mortar business models and redefined the way of doing commerce. This book delves into various topics ranging from registration, jurisdiction and validity of e-contracts. Interaction of e-commerce with other laws such as laws of taxation, competition and intellectual property are dealt with in an extensive manner with reliance placed on important case laws.

The notable features of this book are:

    This book is meant for entrepreneurs who are looking to develop strategies for building a robust business, practitioners seeking to navigate their clients in running a successful business and students of this field.

Table of Contents

1. Introduction to Electronic Commerce

2. Getting Started: Registrations

3. Electronic Contracts and Related Issues

4. Jurisdictional Issues

5. Reliability of E-Commerce

6. Regulation of E-Commerce

7. Taxation of E-Commerce

8. Intermediary Liability and E-Commerce

9. E-Commerce Disputes

10. E-payment

11. Privacy Issues and Data Collection

12. Intellectual Property and Related Issues

13. Security Issues

14. Competition Law and E-Commerce

15. FDI and E-Commerce


Copy of the Book is available here: E-Commerce Laws – Law and Practice

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