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MNLU Nagpur | Two Day Virtual National Conference on Reforms in Intellectual Property Laws in India [February 27-28, 2021]

ABOUT THE DPIIT -IPR CHAIR
‘The Scheme for Pedagogy & Research in IPRs for Holistic Education & Academia’ (SPRIHA) was launched in the year 2016 by the Department for Promotion of Industries and Internal Trade (DPIIT), Ministry of Commerce and Industry, Government of India. The IPR Chair was established under the scheme at selected Universities in India and MNLU, Nagpur takes pride in being one of them. The Chair was established to fulfil one of the objectives of the National IPR Policy of the Government of India, which was to “strengthen IP Chairs in educational institutes of higher learning to provide quality teaching and research, develop teaching capacity and curricula and evaluate their work on performance based criteria”.
BROAD SUB-THEMES OF THE CONFERENCE
  • Need for Reforms in the Patents Act 1970; 
  • Need for Reforms in the Copyright Act 1957; 
  • Need for Reforms in the Trade Marks Act 1999; 
  • Need for Reforms in the Designs Act 2000;   
  • Protection of Traditional Knowledge and Traditional Cultural Expressions; and
  • Protection of Undisclosed Information, including Trade Secrets and Test Data. 
 
PROCEDURE FOR ABSTRACT SUBMISSION 
An abstract (250-350 words) should be submitted as an attachment in a word file. Abstracts will be peer reviewed before they are accepted. The following information, in the given format, should be sent along with the abstract; 
 
Name of the Participant
Official Designation / Institution Details
Address and Email ID
Title of Abstract
Mobile No.
Note- The Submission of abstract and final paper will be through HERE 
 
GUIDELINES FOR SUBMISSION OF PAPERS 
  • Full papers should be prepared (1) in the MS-Word format, (2) Font: Times New Roman, (3) Title of the paper: Font 14, (4) Subtitles: Font 13, (5) Body text: Font 12, (5) Spacing: 1.5 lines, and (6) should not exceed 6,000 words (including footnotes). Exceeding the word limit may lead to rejection of papers.
  • Submission of a paper amounts to consent to such publication and transfer of copyright to The Maharashtra National Law University (MNLU), Nagpur and consent to edit the paper as may be required. The author shall cooperate with the editor, in respect of such editing. 
  • All references must be in the form of footnotes with font size 10 and should be according to the Bluebook 19th Edition. 
  • The work should be original, previously unpublished and must not be in the stage of submission/ consideration elsewhere.
 
PUBLICATION OPPORTUNITY
All the final submission shall be subjected to blind peer review and plagiarism check, subsequent to which the selected papers will be considered for publication in an Edited Book (with ISBN)
 
RULES FOR THE PARTICIPANTS 
  • The abstracts will be peer reviewed by the organising committee and only shortlisted abstracts will be invited to submit final papers. The final paper should be submitted after the intimation of acceptance of abstract. The final submission shall be concluded within the prescribed deadline. 
  • No abstract or full paper shall be accepted after the last dates of submission, respectively. 
  • Participants/Paper Presenters have to register after the acceptance of abstract with payment of required fees. 
  • For participation, registration is mandatory on confirmation of the participation. 
  • Only registered participants will be allowed to take part in the Conference.
  • All the registered participants will be provided with participation certificates.
 
CONTACT
For any queries, feel free to send an email to – iprchair@nlunagpur.ac.in
For further information regarding the Conference, IPR Conference BrochureIPR Conference Brochure
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