ABOUT THE UNIVERSITY
Maharashtra National Law University, Nagpur is established by Maharashtra Government by way of enactment known as the Maharashtra National Law University Act (Maharashtra Act No. VI of 2014) and the University takes pride to be the Nineteenth National Law University in the Country. The University shall be making rapid progress towards its dream of achieving excellence in the field of legal education with its dedicated faculty members, staff and students under the able guidance and supervision of its founding members, visionaries, well-wishers and members of different statutory bodies of the University. In order to achieve its objectives, the University has established twenty- eight centers for advanced legal studies and research in different fields of law to address the socio-legal issues and challenges and to conduct cutting edge research on thriving issues of law, social science and humanities.
ABOUT THE CENTRE FOR IPR
The Centre for Intellectual Property Rights (CIPR) is one of the Advanced Legal Research Centre of the University intending to promote the Human, Social and Commercial values through exclusive socio-legal research in the field of Intellectual Property Rights. IPR is an evolutionary field. IPR provides an incentive for creativity and the disclosure of information and plays a significant role in encouraging innovations in the form of product/process development leading to technical advancement. Therefore, knowledge about IPR becomes essential in all the fields. Effective Intellectual property (IP) protection has been a critical factor; however, academia is playing a serious catch-up to create awareness of IP.
ABOUT THE DPIIT -IPR CHAIR
The Department for Promotion of Industry and Internal Trade (DPIIT) under the Ministry of Industry and Commerce, selected Maharashtra National Law University, Nagpur for the establishment of the DPIIT IPR Chair, under the Scheme for Pedagogy & Research in IPRs for Holistic Education & Academia (SPRIHA). National Intellectual Property Rights (IPR) Policy, 2016, a vision document that promotes a holistic and conducive ecosystem to catalyze the full potential of intellectual property for India’s economic growth and socio-cultural development. The chair was established to fulfill one of the several objectives of strengthening IP Chairs in educational institutes of higher learning to provide quality teaching and research, develop teaching capacity and curricula and evaluate their work on performance-based criteria. Maharashtra National Law University, Nagpur takes pride in achieving approval to set up the IPR Chair to promote Intellectual Property (IP) education and foster IP research.
ABOUT THE CONFERENCE
Intellectual Property Rights (IPRs) is a field of law that seeks to reward and protect the creation of the intellectual labor and skill of individuals. With the ever-increasing needs of society, there is a constant requirement for creative thinking to address the needs and wants of mankind. Intellectual Property Rights were hence created with the objective of promoting creativity and rewarding the creator with economic and moral achievements. But with the changing environment in industrial and economic sectors, the subject matter of IPR changed from protection of creativity to economic exploitation of tangible property derived from an intangible idea. The DPIIT IPR-CHAIR MNLU, Nagpur takes this opportunity to provide a platform for the intellectual discourse by organising the National Conference on “Emerging Trends and Challenges in Protection of Intellectual Property”. This Conference will discuss and provide solutions to various key issues and operational challenges raised by emerging trends and changing dimensions of the Intellectual Property regime.
BROAD SUB-THEMES OF THE CONFERENCE
These themes are only indicative and not exhaustive. Interested Participants may submit an Abstract relevant to the main theme of the conference:
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Emerging Trends in Intellectual Property
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Challenges to Existing Patent System
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Challenges to Existing Copyright System
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Challenges to Existing Trademark System
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Challenges to Existing Design System
ELIGIBILITY
Professionals, academicians, research scholars, and students.
GUIDELINES FOR SUBMISSION OF ABSTRACT AND FULL PAPER
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The Abstract shall not exceed 300 words.
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The length of the full paper including tables, diagrams, illustrations, references, etc. shall not be less than 3000 words and shall not exceed 6000 words.
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The abstract and full paper should be in Times New Roman, font size 12, with 1.5-line spacing, and footnotes in Times New Roman, font size 10, with single-line spacing.
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The texts and footnotes must conform to the Bluebook 20th Edition.
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The Abstract should be followed by an outline of the Article with a brief Discussion.
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The submission of abstract must be in (.doc) or (.docx) only.
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The submission should contain a disclaimer to the effect that the piece is original and has not been published or is under consideration, for publication, elsewhere.
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All submissions are subject to a Plagiarism check.
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Upon selection, the participants shall submit the full paper.
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The abstracts will be peer-reviewed by the organizing committee and only shortlisted abstracts will be invited to submit final papers. The final paper should be submitted after the intimation of acceptance of abstract.
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No abstract or full paper shall be accepted after the last dates of submission, respectively.
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Participants/Paper Presenters have to register on the given link after the acceptance of abstract with payment of required fees.
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For participation, registration is mandatory on the acceptance of abstract.
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Only registered participants will be allowed to take part in the Conference.
IMPORTANT DEADLINES
| Abstract Submission | December 29, 2022 |
| Confirmation of abstract selection | December 30, 2022 |
| Full Paper submission | January 23, 2023 |
| Intimation of Selected paper for presentations | January 25, 2023 |
| Date of Conference | January 28, 2023 |
IMPORTANT NOTE
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Certificate will be awarded to the registered participants and presenters who attend all the sessions of the Conference.
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Considering the situation conference can be shifted to online mode.
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Co-authorship is permitted to maximum two authors.
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Each author is required to register and pay the registration fee individually.
REGISTRATION FEE
Academicians and Professionals: 1000/-
Students and Research Scholars: 750/-
IMPORTANT LINKS
Click HERE to submit the abstract
Click HERE to register for the conference
The submission link for the full paper will be shared through email only for the selected abstracts.
CONTACT DETAILS
For any queries, feel free to send an email to iprchair@nlunagpur.ac.in or contact the following student members:
Surya Jain: +917210004000
Savnie Sherkar: +917719867795
Gaurav Khatwani: +918380884488
To know more click on CONFERENCE BROCHURE