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Call for Papers| RGNUL Financial and Mercantile Law Review (RFMLR) Volume VIII Issue I

About the University

The Rajiv Gandhi National University of Law, Patiala (RGNUL) is an autonomous National Law University (NLU) established by the RGNUL Act (No. 12 of 2006) passed by the Legislature of the State of Punjab, under the second wave of reforms instituted by the Bar Council of India. Established in 2006, RGNUL has garnered a pan-India reputation as a stellar institution for legal research and education. In May 2015, RGNUL became the first and the only NLU to have been accredited by the National Assessment and Accreditation Council (NAAC) with an ‘A’ grade. In March 2018, RGNUL was amongst the four NLUs to have been granted autonomous status by the University Grants Commission.

The University has been ranked among the top 10 law schools in India in the National Institutional Ranking Framework (NIRF), by the Union Ministry of Human Resource Development, Government of India.

About the Journal

RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, double-blind peer-reviewed law journal published by RGNUL. The journal was first published in the year 2014 and gives an opportunity to the legal academia, legal professionals and law students to contribute cutting-edge, doctrinal, theoretical, and empirical research in the field of business and commercial laws.

The journal is indexed on SCC Online and has been consistently ranked amongst the ten most accessed law school journals by SCC Online. The Editorial Board also collaborates with legal experts and undertakes various academic initiatives to promote study and research in the field of business and commercial laws.

About Volume VIII Issue I

The Editorial Board is pleased to invite submissions pertaining to all areas of business and allied laws for Volume VIII Issue I. The authors have the autonomy to choose any topic under the ambit of Anti-trust and Competition Law, Aviation Law, Banking and Finance, Capital Markets, Corporate Law and Mergers & Acquisitions, Commercial Dispute Resolution, Insolvency Law, Insurance Law, International Trade Law, Intellectual Property Rights (IPR), Investment Funds, Labour & Employment Law, Projects and Energy, Real Estate Law, Taxation Law, Technology, Media & Telecommunication and White-Collar Crimes.

Eligibility

The Editorial Board invites submissions from legal academicians, practitioners, advisors and law students affiliated with any association or institution within or outside India.

Categories of Submission

The Editorial Board invites submissions under the following categories:

The word limit is exclusive of abstract and footnotes.

Submission Deadline

Research Proposal: October 4, 2020

Final Paper: November 1, 2020

For further details (including submission guidelines and deadlines), refer RFMLR Vol. VIII Issue I – CfP

Contact Details

Akshat Jain (Managing Editor): +91-9770003070

Ayushi Goel (Managing Editor): +91-8289011869

Aditya Mathur (Senior Editor): +91-9654899130

Anamika Dudvaani (Senior Editor): +91-7763956196

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