rgnul

About RGNUL Financial and Mercantile Law Review:

RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, student-run, double-blind peer-reviewed law journal published by the Rajiv Gandhi National University of Law, Punjab. The journal was first published in the year 2014 and gives an opportunity to the legal academia, legal professionals and law students to contribute cutting-edge, doctrinal, theoretical, and empirical research in the field of business and commercial laws.

The journal is indexed on SCC Online and Manupatra and has been ranked amongst the ten most accessed law school journals by SCC Online consecutively in the recent years. The Editorial Board also collaborates with various legal experts and undertakes various academic initiatives to promote study and research in the field of business and commercial law.

About the RFMLR Blog:

The Editorial Board of RFMLR operates the RFMLR Blog at www.rfmlr.com/blog. The RFMLR Blog aims to provide a platform for the expression of novel ideas and analysis of contemporary issues in business and commercial law. In addition to the RFMLR Call for Blogs (Open Theme), the Editorial Board periodically releases theme-specific Call for Blogs to advance the discourse on select areas of commercial law. Last year, RFMLR, in collaboration with the Insolvency and Bankruptcy Board of India (IBBI), successfully conducted a Blog Series Competition and Conclave on ‘Evolving Dynamics of Insolvency Regime in India’.

Previously, the Editorial Board has invited blogs on Intellectual Property Rights, Digital Commerce and Fintech Law, Corporate Governance, Competition Law, Telecom Law, and Aviation Law, under the theme-specific blog series.

Call for Blogs:

The Editorial Board invites blog submissions from legal practitioners, advisors, academics, and law students on various areas of business and commercial law such as corporate law, mergers and acquisitions, competition, insolvency, banking and insurance, capital markets, dispute resolution, and ADR, international trade, investment funds, labour, employment, taxation, intellectual property, real estate, technology, media & telecommunication, and white-collar crimes, and other contemporary issues in financial and mercantile law.

Submission Guidelines:

  • Co-authorship is limited to a maximum of two authors.
  • Submissions may be in the form of articles, opinions, case comments, and short notes. Further, submissions analysing or critiquing already existing academic research on a topic or issue are also welcome.
  • Submissions shall not be less than 1300 words and shall not exceed 1600 words (exclusive of endnotes). Longer pieces can be divided into two or three-part posts for better readability.
  • Submissions shall contain hyperlinks in the body of the manuscript itself, instead of footnotes and endnotes.
  • The author(s) shall submit the manuscript along with the duly signed Certificate of Originality and Copyright (in the attached format) via Google Form here.

For detailed submission guidelines, please refer to the brochure Call for Blogs – RFMLR Brochure

Contact Information:

In case of any queries, please write to the Editorial Board at submissions_rfmlr@rgnul.ac.in.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *