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Call for Papers | KIIT Student Law Review Volume 9 [Submit by November 15, 2021]

About KIIT Student Law Review

The KIIT Student Law Review (KSLR) is the flagship review (ISSN: 2348-4381) of the School of Law, KIIT University, Bhubaneswar, Odisha having a double-blind peer review process of selection.

The School of Law, KIIT University, hereby announces a call for papers for Volume 9 of its annual Review (KSLR). We extend our invitation to law students (both postgraduates and undergraduates), professionals, lecturers, policymakers, and others to send in their write-ups on contemporary issues of law.

The review, through its publications seek to generate interest for a better understanding of the major areas of law and also to provide a national and international forum for debate on the comparative, analytical aspects and issues.

 

Themes of the Law Review

The ninth volume of the Review would highlight the contemporary legal issues from areas of law such as Contract laws, Labour laws, Property laws, Commercial laws, Competition laws etc. and other branches, which are giving impetus to deliberation, not only amongst the student community but also within the entire legal fraternity.

Submission Categories:

Articles (5000-7000 words exclusive of footnotes) — Article should provide an in-depth study of the contemporary legal issue. We intend to incorporate critical analysis and original assertions on the said issue.

Short Articles (3000-5000 words exclusive of footnotes) — Short articles should include condensed study in the contemporary legal issue. The nature of the writing should preferably include descriptive analysis and informed comments on any new ideas and perspectives.

Book Reviews (1200-1500 words exclusive of footnotes) — Book reviews should incorporate critical examination of a book pertaining to law, published two years preceding the release of the current issue of KSLR. All the book reviews must embody an assessment of ideas promoted by the author of the book from the point of view of originality, the extent of analysis, and quality.

Case Comments (2500 -4000 words exclusive of footnotes) — Case comments should include interpretation of any landmark judicial pronouncement in any contemporary legal issue. Brief information regarding contribution to and digression from the existing laws will be appreciated.

Legislative Briefs (maximum 2500 words exclusive of footnotes) — Legislative briefs seek to determine the implications of any existing or proposed Indian legislation (both Central/State). Author(s) may focus on any specific section/s or present an overview of the legislation.

Submission Guidelines:

  1. Name of the author(s)
  2. Address of the author(s)
  3. Phone Numbers of the author(s)
  4. Title of the manuscript
  5. Submission Category – (Example – Article/ Short Article/ Book Review)
  6. Name of the institution
  7. Year of study (in case of a student)/ Designation (in other cases)
  8. Email address(s)

Contact Information:

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