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Call for Papers | RGNUL Book Series on Corporate Law and Corporate Affairs, Issue V, 2022 : Competition Law [Submit by November 30, 2021]

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ABOUT RAJIV GANDHI NATIONAL UNIVERSITY OF LAW

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 an 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 CENTRE FOR BUSINESS LAWS AND TAXATION

The Centre for Business Laws and Taxation (“CBLT”) is a research centre under the aegis of Rajiv Gandhi National University of Law, Punjab. It aims to promote and conduct interdisciplinary research and undertake numerous activities and projects in the realm of Business Laws and Taxation.

 

ABOUT RGNUL BOOK SERIES ON CORPORATE LAW AND CORPORATE AFFAIRS

 In line it’s the aims and objectives, the centre plans to work on publishing the coveted annual book series on Corporate Laws and Corporate Affairs. The RGNUL Book Series on Corporate Law and Corporate Affairs (hereinafter, “RBS”) is an annual, student-run, peer reviewed book series based at Rajiv Gandhi National University of Law, Punjab, established in the year 2016. The book series aims to focus on contemporaneous legal issues related to General Corporate Governance, Banking, Financial Services and Insurance, Consumer Products and Retail, Sports, Dispute Resolution, Communications (Telecom & Broadcasting), Competition Law, Mergers & Acquisition, Taxation, etc. with contributions from practitioners, legal academician, professionals, undergraduate and postgraduate students, etc

In the previous volumes, RBS has successfully collaborated with numerous legal experts, academicians and legal luminaries from top law firms including Cyril AmarchandMangaldas, Jyoti Sagar Associates, Rab&Rab Associates LLP, King Stub &Kasiva Advocates & Attorneys, Wadia Ghandy& Co. and Trilegal. Looking forward, the Book Series endeavours to invite submissions that analyse and review the happenings in the world of competition law and economics.

 

CALL FOR PAPERS | ISSUE – V

The RBS invites submissions from professionals, academicians, legal practitioners and law students. The theme for Issue – V [2022 Edition] shall focus on “COMPETITION LAW”. The submissions must aim to examine the existing legal framework and further provide a cogent analysis of the same. Prospective authors must aim to provide the readers with a descriptive and critical analysis of the existing literature on the subject, and attempt to add to the existing scholarship. A brief list of suggested topics is given below for the perusal of prospective authors.

 

A brief list of suggestive topics and the submission guidelines for the prospective authors have been mentioned in the brochure which can be accessed through the link here.

CATEGORIES OF SUBMISSIONS

FORMATTING AND CITATION GUIDELINES

SUBMISSION GUIDELINES

 

SUBMISSION DEADLINE

The last date for submission of manuscripts is 30th November, 2021 (11:59 pm).

CONTACT

Chirag Rathi (Editor-in-Chief): +918946872409

Vaibhav Mukhraiya (Managing Editor): +917049864277

For any further queries, you can contact the Editorial Board at rbs@rgnul.ac.in

Follow CBLT, RGNUL at LinkedIn and Instagram for more updates.

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