The Indian Law Society, Pune is conducting an Online Autonomous Diploma in Corporate Laws 2022-23.
Programme Coordinator: Smita Sabne
Course Objective: Knowledge of laws as well as practical overview of companies.
Course Content:
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Fundamentals of Company Law
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Management and control of a Company
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Reconstruction and closure of a company
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Allied laws (overview), Commercial Courts Act, Insolvency & Bankruptcy Code
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Competition Law, SEBI regulations, IP and Cryptocurrency.
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Eligibility |
II year onwards, any graduate, professional |
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Duration |
16 January to 31 March 2023, 70 hours of learning |
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Registration |
22 December 2022 to 16 January 2023 |
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Time, days |
4.00 pm to 6.00 pm, Monday to Friday [Please note that the recordings of the session will not be shared with the participants.] |
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Faculty |
Senior Corporate Lawyers, Chartered Accountants, Company Secretaries and Experts from Corporate Sector |
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Fees |
Rs. 16,949.15 + Rs. 3050.85/- (18% GST) = Rs. 20000/- |
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Seats |
50 |
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Examination |
MCQ 100 marks (in google form) |
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Course Material |
Will be provided |
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Certification |
Certificate on completion of programme with 70% attendance and minimum score of 40% marks in the exam |
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Payment mode |
Online – Only through Direct SBI, Net Banking and Credit Card (Debit Cards payments are not acceptable) |
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Office Coordinator |
Deepali Manjarekar (9922969717, deepali.manjarekar@ilslaw.in) Ratna Sahasrabuddhe (9921826890, ratna.sahasrabuddhe@ilslaw.in) |
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Link for Registration |