Journal on Corporate Law & Commercial Regulations under the aegis Centre for Research and Training in Corporate Regulations of Maharashtra National Law University Mumbai invites registration for its Corporate Law Summit: Expert Insights and Analysis. We invite registrations from Academicians, Legal Practitioners, Research scholars, and Law Students for the online Guest Lecture Series from 10th May to 12th May 2023 and a series of 3 Panel discussions on 13th May 2023 which will be conducted offline but streamed in hybrid mode.
About the Journal on Corporate Laws & Commercial Regulations –
The Journal on Corporate Law & Commercial Regulations is a pioneering and flagship academic periodical of its kind and a student-run law journal devoted exclusively to the study of the interface between Corporate and Commercial Law and other Cross-Disciplinary Subjects. The Journal is a double-blind peer-reviewed journal published bi-annually and established with the vision to make corporate law and commercial regulations accessible and comprehensible to the seekers.
It is guided by a Student Editorial Board, a Peer Review Panel consisting of expert academicians, and a Board of Advisors composed of veterans in the field. We encourage academicians in law and cognate disciplines to contribute to the Journal by revisiting and reimagining the boundaries of law through innovations in method and form.
About Centre for Training and Research in Commercial Regulations —
The Centre for Training and Research in Commercial Regulations was established with the view to encourage and promote discussion, training, and research in areas of Commercial Law and allied areas by bringing together academicians, professionals, legal experts, economists, regulators, judges, and students. Our aim is to discuss, debate & spread awareness about contemporary changes & challenges faced by different businesses in the Indian & International Market and to be able to generate literary academia where people from various forums can come together to exhibit their knowledge and expertise and serve as a platform for people from all diverse fields to share their nuances about commercial and regulatory compliance mechanisms and the nitty-gritty associated with them in the legal sphere.
Event Details –
The Corporate Law Summit is a four-day virtual event that promises to provide attendees with expert insights and analysis into the latest developments and trends in corporate law. The summit features three guest lectures and three panel discussions covering three critical areas of corporate law: Competition Law, Corporate Governance and its intersection with Tax Law, and Securities.
The first three days of the summit, that is 10th, 11th and 12th of May 2023, will feature one guest lecture per day, each delivered by a leading professional in the respective subject matter. The lectures will cover the latest trends and developments in Competition Law, Corporate Governance, and its intersection with Tax Law, and Securities. Attendees will have a unique opportunity to learn from and network with leaders in the respective fields such as partners and professors of esteemed firms and universities, respectively.
On the fourth and final day of the summit, that is 13th of May 2023, there will be three-panel discussions. Each panel will feature leading professionals and partners of esteemed firms, discussing recent developments and trends in Competition Law, Corporate Governance, and its intersection with Tax law, and Securities. The panel discussions will provide attendees with an opportunity to engage with experts in the field, ask questions, and gain insights into the recent disputes and updates faced by the industry.
The Corporate Law Summit is an excellent opportunity for legal professionals to stay up-to-date with the latest developments and trends in the corporate law landscape. Attendees will have a unique opportunity to learn from and network with leading professionals, partners, and professors of esteemed firms and universities. This event aims to be a valuable learning experience, providing attendees with expert insights and analysis into the critical areas of Competition Law, Corporate Governance, and its intersection with Tax Law, and Securities.
Note: All participants will get an e-certificate in the name of Maharashtra National Law University Mumbai.
Important Dates –
Last date for Registration: 9th May, 11:59 pm
Link for Registration: https://forms.gle/xwGauTrd1yi6zUAi9
Registration Process –
Interested Candidates may fill out the registration link, pay the registration fees, and mail the form and payment details to journalclcr@mnlumumbai.edu.in.
Confirmation mail of admission along with the links to the event will be notified to your Email ID.
Registration Fees: Rs. 300/- Early bird (Till 5th May, 11:59 PM)
Rs. 450/- general entry (after 5th May till 9th May, 11:59 PM)
Bank Details:
Name of the Payee: MNLU CNTR FOR TRNG FOR RESEARCH IN COM REG
Account Number: 50200062453710,
Account Type: Saving Account
Name of Bank & Branch: HDFC Bank, Powai Hiranandani
IFSC Code: HDFC0000239
Documents to be sent: Proof of Fees Paid.
Contact Us At -:
For any questions or clarifications, you can contact the organizers at journalclcr@mnlumumbai.edu.in