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NLU Delhi invites Research Papers/Abstracts for the 8th International Conference on Law and Economics

National Law University Delhi in association with Indian Association of Law and Economics will hold the 8th International Conference on Law and Economics from November 12-13, 2022.

The university invites scholars, researchers and students from across disciplines to participate in the conference by sending their abstracts around the interdisciplinary themes of law and economics. The last date of submission of abstract is 15 July 2022. The abstracts can be submitted by this link: HERE. The abstracts should not be of more than 350 words. Registration is mandatory for those who wish to attend or participate in the conference- HERE.

Once the abstracts are selected, the successful candidates will have to write Research Papers/ Essays based on the said abstracts. The last date of submission of research papers will be September 30, 2022. The submission must be original and not yet published. Co-authorship is allowed. The conference will award cash prizes to the papers; First prize of Rs 10,000 INR, Second prize of Rs 5,000 INR and the Third prize of Rs. 2,500 INR.

Those who wish to participate must absolutely read the brochure here, for a detailed application procedure and list of themes.

The abstracts should mention the following specific details on the front page:

  • Name of the Author
  • Affiliation
  • Designation
  • Contact Number
  • Email Id
  • Title of the Submission

TIMELINE OF THE CONFERENCE:

(a) Last date of submission of Abstract : 15.07.2022
(b) Date of communication of Acceptance of the Abstract : 30.07.2022 (c) Date of Submission of Final Research Paper : 30.09.2022
(d) Last date of Registration for the Conference : 30.09.2022

For any queries, the candidates can reach out at this email: icle2022@nludelhi.ac.in

The broad themes are given below whereas the details of the themes can be found here

    1. Law and Economics
    2. Consumer Law and Economics
    3. Intellectual Property Law and Economics
    4. Corporate Law and Economics
    5. Competition Law and Economics
    6. Property Law and Economics
    7. Tort Law and Economics
    8. Criminal Law and Economics
    9. Contract Law and Economics
    10. Economics and Regulations
    11. Poverty and Economics
    12. Labour Law and Economics
    13. Gender and Economics
    14. Technology, Data, Artificial Intelligence and Economics and
    15. Constitution and Economics

 

ABOUT THE NATIONAL LAW UNIVERSITY DELHI

Established in 2008, the National Law University Delhi is a premier law university of India that aims to evolve and impart comprehensive and interdisciplinary legal education. The university aims to shape its students as instruments of change who will be equipped to address the imperatives of the new millennium while upholding constitutional values. It takes pride in its effective and impact-driven research and scholarship that has brought both national and international recognition to its name.

Since inception, NLU Delhi has seen more than 800 graduates, who have excelled in diverse fields, such as academia, legal practice, administrative services and entrepreneurship. Its endeavor is to become a leading world-class institution in legal studies, pedagogy and research.

 

ABOUT THE INDIAN ASSOCIATION OF LAW AND ECONOMICS ASSOCIATION

The Indian Association of Law and Economics Association (IALE) was formed at the International Conference on Law and Economics, 3-4 September, 2016 at IIT Kanpur. In the said conference, IALE was conceptualized by the Consortium of Indian Institute of Technology Kanpur, Gujarat National Law University, Gandhinagar and Indian Institute of Management, Ahmadabad. The Association works on socio-economic-legal and technological challenges relevant at the National and International levels through research initiatives and policy research through conferences, seminars and workshops.

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