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Call for Blogs | Centre for Corporate Law, NLUO

About the CCL Blog 

The Centre for Corporate Law is an initiative of National Law University Odisha, Cuttack that strives to promote interdisciplinary research in corporate law, and related fields like insolvency laws, securities law, etc. The Centre for Corporate Law is pleased to inform you about the launch of the “CCL Blog” [link].

The CCL Blog is a two-tier, peer-reviewed and completely open-access blog that aims to bolster research within academia and the legal fraternity on contemporary issues pertaining to corporate law and its allied areas. At the same time, the blog seeks to publish content that keeps its readers abreast with updated information and analysis.

Editorial Board

We are honored to have with us on our Editorial Board distinguished members from the industry which include:

Call for Blogs

CCL is pleased to invite well-researched blogs on rolling basis. Submissions can be in the form of articles, opinions, case comments and short notes on the aforementioned topics.

Topics

We are open to any topic which revolves around “Corporate or Commercial Laws”.

Eligibility

The CCL Blog invites blogs from students, practitioners, researchers, academicians, policymakers and other stakeholders in the legal field.

Submission Guidelines

Submission Fee

There will be no submission fee.

Submission Procedure

Contact Us

Email: ccl@nluo.ac.in

Website: https://www.ccl.nluo.ac.in/

In case of any doubts, please refer to the brochure: Call for Blogs – THE CCL Blog

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