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RFMLR’s Online Essay Competition on Implications of Covid-19 on Industry and Economy, 2020: Submit by May 5

RGNUL Financial and Mercantile Law Review (RFMLR), first published in the year 2014, is a bi-annual, student-run, blind peer-reviewed law journal currently in its 7th volume and is one of the flagship publications of RGNUL. It was set up as an academic initiative to promote research and debate in areas of financial and economic law. The review looks to understand the legal paradigm prevalent in India and South East Asia and how it affects finance and other cross border mercantile activities. The Editorial Board of RFMLR also operates the RFMLR Blog at www.rfmlr.com.

RFMLR is indexed on SCC Online and has been ranked as the 9th most accessed Law School Law Review by the SCC Blog.

About the Collaborators

Scriboard Advocates and Legal Consultants, New Delhi is a full service commercial law firm with cutting edge specialisation in Information Technology and Intellectual Property and related services. The firm is legal counsel to the Ministry of Communications and Information Technology, Government of India and to the National Internet Exchange of India [NIXI], which manages the .in [Indian Country Code Top Level Domain Extensions]. Scriboard is also counsel to leading technology companies like Facebook, Hike Messenger and Amazon. At the national and international level, the firm has represented leading companies and individuals, Indian Oil, Godrej Consumer Products Limited, Havells India Limited and Mahendra Singh Dhoni. The firm also advises the Central Bureau of Investigation [CBI] on Internet Security and Cyber Crime. The firm services clients in Nepal, Bhutan, Bangladesh, Pakistan and Sri Lanka. The firm acts as legal advisor to the Computer Association of Nepal [CAN], the Nepal Supreme Court and Nepal Telecom Authority [NTA]. In addition, the firm has assisted the Government in Nepal in the drafting and preparation of the Electronic Commerce Law.

Metacept.com has been created with an objective of developing and sustaining a platform for a productive discussion on the ever-evolving fields of Information Technology (InfoTech) and IPR Laws. It aims at promoting a diversity of viewpoints, ideas, and ideologies.

About the Online Essay Competition

The Competition aims to initiate a discourse on the legal and economic scrutiny of the issues, implementation and impact assessment of the policy decisions adopted by the Government of India to tackle the outbreak of the pandemic COVID-19 (Novel Coronavirus Disease). Furthermore, it attempts to find possible solutions and diagnosis of the situation through the discourse.

The Competition will be conducted online.  E-Certificates will be awarded to the Top Three entries. Online internship opportunities with Scriboard and Metacept.com will be provided to selected participants. In addition, selected entries will be published in an e-Edition of RFMLR – ISSN (O): 2347-3827 on www.rfmlr.com.

Theme: Corona Crisis and Economic Lockdown: Diagnosis and Cure of Legal-Economic issues

Sub-themes (Illustrative):

Eligibility

The Competition is open for all students enrolled in any discipline in a recognized University/College/Institute within India or outside.

Important Dates

Last Date of Registration: May 2, 2020

Last Date of Submission: May 5, 2020

Declaration of Results: May 15, 2020

Registration and submission guidelines in the attached brochure.

Contact Details:

Sanskriti Sharma (Managing Editor): +91-9915871143

Shivansh Mehta (Managing Editor): +91-8146751160

Shaurya Aron (Senior Editor): +91-7507062415

Akshat Jain (Senior Editor): +91-9770003070

Email: rfmlr@rgnul.ac.in

Website: www.rfmlr.com

Brochure (3)

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