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Call for Blogs| HNLU Corporate and Commercial Law Blog (‘HNLU CCLS’)

HNLU
The HNLU Corporate and Commercial Law Blog is established under the Corporate and Commercial Law Society of Hidayatullah National Law University, Raipur. The Society, created in 2017, is an independent, student-run body formed by corporate law enthusiasts of HNLU solely intending to promote discourse on contemporary issues in corporate law.
The Blog aims to create a knowledge exchange platform for research scholars, practitioners, academicians, students and pursuants of related fields.
The HNLU CCLS Blog welcomes blog posts in the form of articles, short notes, opinions, and case comments which address issues of a legal nature on laws of banking, insolvency, capital markets, companies, competition, contract, securities, taxation, amongst others. The Blog is additionally open to entries on arbitration and international trade and investment law of commercial importance.
SUBMISSION GUIDELINES:
Please note that we discourage posts that merely summarise cases or describe the basic aspects of these inclusive fields and prefer that these posts include critical analysis or explore particular themes of wider resonance.
We shall send an email acknowledging receipt of the draft post within 48 hours of receiving your entry. If the same is not received, do email us at clshnlu@gmail.com.
Contact info:
Sarthak Sharma
Editorial Team, HNLU CCLS
7989912564/ 8130629725
Vaidehi Balvally
Editorial Team, HNLU CCLS
9619059428/9082270911
You can visit the official website here: https://hnluccls.in/
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