Centre for Research in Competition Law & Policy (“CRCLP”) at the National Law Institute University, Bhopal announced the Call for Papers for Inaugural Volume of JRCLP.

About NLIU

National Law Institute University, Bhopal is one of the oldest and most reputed National Law Universities in India. NLIU has been at the forefront of imparting quality legal education, and has produced an alumni base which spans across the world, who have excelled not only in the traditional legal domain but also in public administration, academia, and policy-making.

NLIU fosters and rewards a culture of academic rigour. The university promotes research in cutting edge areas of law, regularly organising cross-disciplinary and industry wide workshops, seminars, and training programs on subjects of contemporary relevance. The university is also the alma mater of many reputed journals which receive submissions from students, professionals, regulators, academicians et cetera all across the legal field, fomenting a culture of academic research and providing a platform for multi-directional conversation.

About NLIU – Journal for Research in Competition Law and Policy (JRCLP)

JRCLP is an ambitious initiative of Centre for Research in Competition Law and Policy (CRCLP), NLIU. It is an annual, double blind, peer-reviewed journal. The inaugural volume of JRCLP is introduced to provoke conversation over key issues and new developments in the field of Competition Law, from both national and international perspectives. The journal aims to provide a platform to share knowledge, stimulate research, and kindle productive discussion on issues surrounding competition law. It also intends to foster collaboration between various stakeholders for a more progressive discourse.

Theme(s)

We welcome original and unpublished contributions from students, academicians, and practitioners for the Journal. The Journal is accepting submissions under the broad theme of “Recent developments in Competition Law and Policy”. The submissions must be original and unpublished, and should have contemporary relevance.

An indicative list of sub-themes is mentioned below:

  • Role of Competition Law in Regulating E-Commerce Platforms
  • Competition Law’s Intersection with the Healthcare Sector
  • Challenges in Setting up a Balanced Antitrust Regime
  • Big Data in Competition Law and the Need to Regulate Social Media Platforms
  • Competition Law in Financial Markets
  • Technological Challenges in Antitrust Enforcements
  • Evolving forms of Cartelization
  • Competition Law and International Trade
  • An Uncompromising CCI and its Impact on the Market
  • Free and Fair Competition as a Facet of Consumer Rights

Submission Guidelines

The submissions are invited for the following categories:

Articles – 5,000 to 10,000 words

Short notes – 2,500 to 5,000 words

Book Reviews/Case Comments/Legislative Comments – 1,500 to 2,500 words

The word limits mentioned are exclusive of footnotes.

  • All original submissions must be accompanied by an abstract not exceeding 300 words which is exclusive of the word limit and should be included within the document of the manuscript. A separate document containing only the Abstract must also be submitted. The abstract must expressly include the novelty and usefulness of the idea that the author wishes to put forth and must categorically mention the specific contribution of the submission, beyond the existing available literature, the practical utility of their recommendation. The abstract must also contain 5 keywords at the end.
  • All submissions must be in MS Word format (.doc) or (.docx), with Times New Roman font (body: size 12, line spacing: 1.50; footnotes: size 10, line spacing: 1.00).
  • The Journal uses only footnotes (and not endnotes) as a method of citation. The footnotes must conform to the Oxford Standard for Citation of Legal Authorities (OSCOLA, 4th Edition). Non-compliance with this may lead to disqualification.
  • The submissions made should not be plagiarised. Any submission in contravention of this rule shall be summarily rejected.
  • The manuscript itself must not contain any information as to the name(s) of the author(s), the institution, address, or any other information that may reveal or indicate their identity.
  • Co-authorship is permitted for up to 2 authors. However, co-authorship is not allowed in case of Case Comment, Book Review and Legislative Comment.
  • Submissions are accepted for publication on the condition that they do not infringe the copyright or any other rights of any third parties. If the submission is found to be violative of any of the rights of the other party, the author(s) shall be solely responsible for such violation.
  • Submissions made should be on an exclusive basis i.e., submission should be unpublished and should not be under any concurrent consideration.
  • The editorial board reserves its rights to suggest changes/make amends/request to add or delete any portion in the submitted manuscript, based upon the discretion of the editor. The author(s) are supposed to incorporate the suggested changes within the specified time limit.

Please submit your manuscripts via Google form available using the QR, on or before 11:59 PM, 15 April 2023. For any clarification/ query, please write to us on crclpjournal@nliu.ac.in or contact:

Mr. Ravi Sharma (Editor In-Chief)

+91 82857 44702 (WhatsApp only)

Mr. Rishitosh K. Akshaya (Dy. Editor In-Chief cum Managerial Head)

+91 77798 41015 (WhatsApp only)

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