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ILS Law College, Pune | Colloquium 6.0: Central Bank Digital Currency [May 15]: Apply by May 14

About the organizer:

Established in 1924, ILS Law College is one of the premier law schools in India and has been playing a pioneering role in legal education and scholarship in the country. Since its inception, ILS Law College has produced some of the most highly regarded contributors in the field of law.

The ILS Corporate Law Cell is a student-run body of ILS Law College, Pune, founded in 2009, under the aegis of the faculty- in-charges Ms. Swatee Yogesh and Ms. Ninawari Ware. The Cell was set up with the idea of extending discussions on corporate law issues beyond the classroom.

It conducts weekly discussions, activities and competitions like the Extempore Moot Court to encourage student participation and interest in corporate laws.

About the Conference

The Colloquium is an annual conference organised by the ILS Corporate Law Cell on contemporary issues in corporate law. The previous editions of the Colloquium have had discussions on Real Estate Investment Trusts, Blockchain technology, Cryptocurrencies, Restrictions on layering of subsidiaries and the Takeover code among others.

The Colloquium provides an ideal academic platform for students to discuss emerging issues of the corporate world and novel views of eminent experts in the field.

This edition of the Colloquium will be dedicated to the discussion on the emerging issue of the *Central Bank Digital Currencies (CBDC).*

This edition’s speakers and their respective topics are:

  1. *Mr. Nilanjan Sinha* (Head Legal – India & SE Asia ICICI Bank) – Overview of CBDCs
  2. *Ms. Rashmi Deshpande* (Partner, Khaitan & Co.) – CBDC vs Cryptocurrency
  3. *Mr. Prasanna Lohar* (Vice President, Technology, DCB Bank) -Use of Blockchain Technology
  4. *Mr. Anuroop Omkar* (Partner, A & K Partners) – Key Considerations for roll out of Retail CBDCs in India
  1. *Mr. Subhash Garg* (Ex-IAS, Former Finance Secretary of India & Fiscal Policy strategist) – Issues and Effects of Taxation on CBDCs
  2. *Mr. Sudhakar Kulkarni* (Partner, Astute Securities) -Impact of Digital Currency on Financial Markets
  3. *Mr. Anu Tiwari* (Partner, Cyril Amarchand Mangaldas) – CBDC: Trends and Future

Eligibility:

All students, practitioners, professors and academicians in the field of business and corporate laws are gladly invited.

Location:

ILS Centre for Arbitration (ILSCA),

ILS Law College

Law College Road, Pune – 411004, Maharashtra.

*REGISTRATION LINK: HERE

*REGISTRATION FEE:*

For ILS Students – Rs. 850/- (including GST @ 18%)

For Non- ILS students and Professionals – 950/- (including GST @ 18%)

*(Including Lunch, Tea and Reading Material)

Payment Mode : Payment can be done online through SBI Direct, Net Banking and Credit Card only. Debit Cards payments are NOT acceptable.

Date for Registration: Upto 14th May 2022

Student Co-ordinators – Akshita Bhandari (+91-7518165666)

Shaivi Awasthy (+91-9009866391)

 Yamini Jain (+91-9156371108)

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