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Call for Papers| Indian Law and Policy Review

The ‘Indian Law and Policy Review (ILPR) is initiated with a vision to analyze, educate, and encourage a debate on issues pertaining to contemporary law and the importance of policy in today’s era. A study on the policy related to contemporary legal issues is always a novel subject in India and is gaining traction, albeit slowly.

This journal aims to provide a holistic approach in understanding the nuances of Indian Legal  Framework and Policy Mechanism by delving deep into the history and nature of conflict along with the political diplomacy, and coming up with an assessment of law and order in force. Meritorious suggestions and policy-making initiatives shall be entertained.

It will be an electronic journal (e-journal).

Call for Papers

The ‘Indian Law and Policy Review (ILPR)’ shall presently focus on the core legal issues of the contemporary India and the need of policy framework in that area. The submissions must aim to examine the existing legal framework and further provide a cogent analysis of the same. Prospective authors must aim to provide the readers a descriptive analysis of the existing legal issues and add to the existing scholarship. The Editorial Board of ‘Indian Law and Policy Review (ILPR)  is pleased to invite submissions for its 1st Issue.

Eligibility

We welcome submissions from students, academicians, researchers and legal practitioners, to come up with their contributions in the form of articles, essays, short notes, case comments, legislative comments.

Themes 

The theme for ‘Indian Law and Policy Review (ILPR), i.e., Issue I is “Nuances in Indian Legal Policies:

Please Note: The above-mentioned theme is merely illustrative and not exhaustive and hence any other submission pertinent to the contemporary legal issues shall be accorded consideration.

Submission Guidelines

Word Limits:

  1. Articles or Essays (4000-8000 words).
  2. Short Notes or Commentaries (2000-4000 words).
  3. Conference Reports (1200-1500 words)
  4. Book review (1200-1500 words
  5. Legislative Comments (1200-1500 words)

Submission:

The manuscript should be accompanied with a covering letter specifying the author’s name, designation, institute, contact number and e-mail for future reference.

Citation Format:

The Bluebook, A Uniform System of Citation (20th Ed.).

Submission Deadline

The submission deadline is May 25, 2020 by 11:59 PM (IST).

Submissions should be emailed to ilprjournal@gmail.com with the subject, “Submission for ILPR- Issue I”, with the Manuscript and an accompanying cover letter mentioning the details of the author[s], such as names, address, email address, phone number, etc.

Contact

For any further queries, write to us at ilprjournal@gmail.com or Visit www.ilpr.in

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