ABOUT MAHARASHTRA NATIONAL LAW UNIVERSITY MUMBAI
Maharashtra National Law University Mumbai has been established under the Maharashtra Act No. VI of 2014 on 20th March 2014. The Act envisages to establish and incorporate National Law Universities in the State for the development and advancement of legal education and for the purposes of imparting specialized and systematic instruction, training and research in systems of law and for the matters connected therewith or incidental thereto.
The object of the university is to advance and disseminate learning and knowledge of law and legal processes. As its role in national development MNLU Mumbai strives to develop in the students and research scholars a sense of responsibility, zeal to serve society in the field of law. Emphasis is laid on by developing skills in regard to advocacy, training in legal services, exercises in legislation-drafting, research in law reforms and the like. This is meted out by regularly organizing lectures, seminars, symposia, workshops, competitions and conferences regularly. University also provides conducive environment for participating in Inter-University Competitions.
With the objective to serve for social development, MNLU Mumbai runs 5 Year Integrated B.A., LL.B. (H) Program, One Year (Post Graduate) LL.M. Program in Corporate and Commercial Laws, Constitutional & Administrative Laws & Criminal & Security Law, (Executive) MA in Mediation and Ph.D. programme along with other centers of studies working for research in applied law fields. In furtherance to achieving objective of research in Corporate and Commercial laws, the Centre for
Training and Research in Commercial Regulations (CTRCR) of MNLU Mumbai is organising Online National Conference on “Competition Law & Practices” on 12 February 2022.
ABOUT SEMINAR
Concept Note:
Competition among firms for a larger share of the market leads to internal efficiency in the firm and lower prices for the consumers. So it is advantageous to not only buyers but also to sellers. Innovation, cost-efficiency, buyer-centric approach are few benefits of healthy competition in market.
A market which is not perfect competition, self-interest of strong players may result in artificial manipulation of supply and price. This calls for competition policy in overall economic policy. Competition Policy concentrates to promote business environment which improves static and dynamic efficiencies, leading to efficient resource allocation and curbing of abuse of market power.
Competition law and competition policy are required to strengthen the forces of competition in the market. This Conference would discuss the challenges in Competition Act, 2002, both in law and implementation, and improvement in competition Policy.
Objectives
This conference aims to:
- Provide an interactive forum to engage in the discourse on Substantive and Procedural laws to assess potentially anticompetitive business practices.
- Stimulate research and debate on contemporary challenges in digital market economy
- Develop a better understanding of competition concerns in India and different jurisdictions
- Create network among the academicians, researchers, students and industry (particularly those working in the area of Competition Law) so as to develop an environment for exchange of ideas between academia and
Conference Sub-themes
- Antitrust Merger Practices
- Competition Law challenges in different Sectors
- Digital Market and Competition Law
- Personal Remedies in ant-competitive practices
Note: The sub-themes mentioned above are only suggestive. Authors are free to include any issues within the main theme.
Conference Participation
Who should participate?
This conference is aimed at students, researchers, academicians, executives of companies and practitioners in the area of Competition Law. The conference will have a balance of lectures and presentations from the academia as well as the practitioners.
Co-Authorship:
- There can be a maximum of three Co-Authors for a Research Paper. All the
author as well as co-authors will have to separately register themselves bypaying the requisite registration fees.
- One co-author or all may present the paper.
- Only those who submit the full paper can attend the conference and present their paper.
Submission of papers:
A 500-word abstract of the paper including research questions, methodology and
expected results along with one-page curriculum vitae and contact details should be submitted initially.
Authors of selected abstracts will then be invited to submit full original papers of not more than 5000 words. The paper should be original. It should be submitted in word, single spaced in Times Roman 12 and the margins should be 4.9cm (top & bottom) and 4.5 cm (left and right margins). Foot notes should follow The Bluebook: A uniform System of citation 20th Edition with font of Times Roman 10.
Important dates and deadlines for Paper Presentation
| 1 | Last date of submission of abstracts | 2 February 2022 |
| 2 | Review, Selection and intimation to
authors |
4 February 2022 |
| 3 | Last Day for Early Bird Registration for
Conference |
6 February 2022 |
| 4 | Last Day of Submission of Full Paper & Late Registration | 9 February 2022 |
| 5 | Conference Date | 12 February 2022 |
*Abstracts have to be submitted as word documents, with a covering letter containing the name, designation and affiliation/profile of the author(s), and should be emailed to kiran@mnlumumbai.edu.in with subject ‘Abstract Submission’.
** Certificate of Merit would be given for Best Presentation in each session.
***All Certificates will be couriered to the address of participants
Registration
- On abstract being selected, the author/authors have to register by making online payment. In case of more than one author, all the co-authors have to register separately.
- After registration, participants shall write a mail to kiran@mnlumumbai.edu.in with subject ‘Registration and Payment Details’.
The mail shall include Amount deposited, proof of deposit, date of transaction and transaction ID.
REGISTRATION FEES
- Under Graduate Students
- Early Bird Registration Rs. 500/-
- Late Registration Rs. 750/-
- Research Scholars/Teachers/Professionals
- Early bird Registration Rs. 1000
- Late Registration Rs. 1500
PAYMENT DETAILS:
Beneficiary Name: MNLU CNTR FOR TRNG FOR RESEARCH IN COM REG
Bank Name: HDFC BANK
Branch: POWAI (HIRANANDANI, MUMBAI)
Account No.: 50200062453710
IFSC Code: HDFC0000239
CONTACT:
For any query, write a mail to kiran@mnlumumbai.edu.in
PATRON
Prof. (Dr.) Dilip Ukey,
Vice-Chancellor
CO-PATRON
Prof. (Dr.) Anil Variath
Registrar
CONVENER
Dr. Kiran Rai, Head of U.G. Department, MNLU Mumbai
&
Convener, Center for Training & Research in Commercial Regulations
Great Article. Thank you for providing such unique and valuable information to your readers. I really appreciate your work.