Contents


A Prologue

COVID-19 – Law and Policy Response in India

Vijay Kumar Singh and Shilpika Pandey — 1

Articles

Role of Virtual Learning Amidst Covid – 19: Challenges & Recommendations

Ekta Sood — 18

Moving Beyond the Rhetoric: Addressing the Issues Relating to Crisis Cartels in India

Dipali Rai and Sheena Gupta — 37

Covid – 19 Vis-À-Vis Domestic and International Law Regulating Wildlife Trade

Rama Devi Gudemela — 57

Coronavirus Pandemic in East Africa: Tanzanian and Ugandan Approaches in Legal Perspectives

Issa Babatunde Oba — 69

Scope of Intellectual Property Rights in Times of Covid: Indian Scenario

Anjana Girish — 87

Covid-19 and its Impact on Fisheries in the Bay of Bengal Region through the Lens of IUU Fishing

Tarique Faiyaz — 100

The Unkindest Cut of All – Labour Law and the Covid-19 Crisis

Karthik Shiva B — 116

Corporate Social Responsibility and Covid 19 Crisis: Analysing
the Role of Indian Companies

Rajdip Bhadra Chaudhuri — 129

The Role of Media During Covid-19: Ethical and Regulatory Challenges

Sruthi Prabhakar and Yamuna Vijayagopal — 151

Technology and Unemployment: Cause, Cure and the Future

Smriti Kanwar and Kartikeya Vashist — 170

The Corona Menace and Impact on IP Rights: Analyzing the Need for Better Decisions

Anuja Misra — 187

Rethinking Globalisation and Trade-in Covid-19 Era

Kushagra Prasad —  207

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