About SVKM’s NMIMS School of Law, Navi Mumbai
Established in the year 2018, SVKM’s NMIMS School of Law, Navi Mumbai offers two courses, BA-LL.B (Hons.) and BBA-LL.B (Hons.), in order to provide the legal industry with young lawyers in the field of corporate law as well as in the judiciary and other likewise law professions. The Aim is to focus on filling the need to keep the legal industry on its toes. The courses are designed in such a way that apart from imbibing knowledge of law, the institution also prepares the students for the real world by honing one’s skill of presenting arguments with respect to the society, to interpret the pre-defined laws in the most efficient way with political and historical touch in it, and to be flexible and adaptive to the corporate environment. The School also offers all possible opportunities for international exposure and global experience and also teaches selective foreign languages to make communication easy.
About the Event
The National Corporate Law Conference (NCLC) is a global initiative to bring together the best research in M&A, Corporate Governance, Venture Capital and Corporate Securities relating to Corporate Law at a yearly conference to be held at SVKM’s NMIMS School of Law, Navi Mumbai. The aim of the conference is to attract current research papers of the highest scholarly quality in the field of corporate Law. The conferences are primarily ‘academic-to-academic’ events with some participants from industry and the public sector and other invited panelists.
Paper Selection Procedure – Selections will be made by a Conference Committee from papers that are submitted online before 30th November, 2021 (at midnight IST) through the form contained below. Researchers will be notified whether their paper has been accepted for the Presentation at the conference before 12th December, 2021.
Organization – The conference will take place over two days. In addition to the research presentations, there will be two panel discussions involving participants from industry and the public sector.
Theme – “Evolving Principles of Corporate Law: Lessons to Learn, Unlearn & Relearn”
Sub-Themes
- Key Challenges in Indian M&A and Exits
- AIF, FPI, and FDI – The Smart Acquisition Structures in M&A.
- Procedure and Protection of Intellectual Property in M&A
- Due Diligence in Closing and Post-Closing Management,
- SPAC as a Method of Overseas Listing
- M&A Transactions and Tax Issues
- Regulatory Challenges in M&A w.r.t CCI, RBI and SEBI
- Financial Crisis through Corporate Law Governance
- Accountability Mechanism in MNCs – The Mediating Role of Corporate Law
- Private Equity Investments in Indian Companies
- Regulatory Aspects of ESOP – Indian Overview
- Decriminalization of Offences under Companies and LLP Act –Need of the hour?
- The Regime of Foreign Direct Investment – Boon or Bane?
- The Futuristic Opportunities of Corporate Law
- Extra-territorial Application of India’s Securities Law – Has SEB cast its net too wide?
Submission Guidelines
Please note that the submissions must conform to the following requirements –
- Co-authorship permitted up to 2 authors
- All submissions to be made as MS Word Files (.doc/.docx)
- Word Limit – A minimum of 3000 words and a maximum of 5000 words including an abstract of 200-250 words with 5 keywords. Word Limit is exclusive of footnotes. The abstract may highlight the central theme/issue discussed, the main arguments put forth, and the conclusion of the article.
- Citation Style: Harvard Bluebook 20th Edition
- Font Formatting –
- Heading 1: Times New Roman, Size 16, Bold, 1.5 line spacing, justified alignment
- Heading 2: Times New Roman, Size 14, Underlined, 1.5 line spacing, justified alignment, 1.27 cm left indent
- Heading 3: Times New Roman, Size 12, Italics, 1.5 line spacing, justified alignment, 2.54 cm left indent
- Body: Times New Roman, Size 12, 1.5 line spacing, justified alignment
- Footnotes: Times New Roman, Size 10, 1.0 line spacing, justified alignment
- Permissible plagiarism up to 20 percent.
- Quotations should be clearly indicated and accurate, indicated by using double inverted commas only. When using a separate paragraph for a quotation, the same must be indented and italicized.
- Bibliography/IOA not required. Please ensure footnotes are exhaustive. We encourage speaking/explanatory footnotes to further elucidate your ideas. Endnotes are discouraged
- Please ensure there are no identity markers in the document like name of author/s, name of institution, etc.
- Please name the document as “First Author’s Full Name_First Author’s Institution Name in Short”. For example: Niharika Ravi_NMIMS.
- No cover page necessary. The first page must contain the title of the paper (Times New Roman, Size 12, Bold, Centre Aligned) followed immediately by the Abstract.
- Submission is equivalent to the presumption that the article in question is not published, submitted, or accepted for publication on any other platform.
Submit papers by clicking Here
Awards
Best Paper Award – Rs. 3000/-
Selected papers will be published as an e-book on the website of NMIMS School of Law, Navi Mumbai.
Registration Fees
- For Single Author – 400/-
- For Co-Author – Rs. 650/-
Important Dates
- The deadline for receipt of submissions is December 05, 2021.
- Date of Conference – 17th & 18th December, 2021
Contact Information
For further details on the review process HERE
