About Rajiv Gandhi National University of Law, Punjab
The Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, 2006 (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, to fulfill the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization.
About Law Mantra Trust
“Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018) is not for profit organisation running for the purpose of enhancing legal academics and legal awareness in the society and in the practice of the same. Law Mantra is a registered society under the Indian Trust Act, 1882 whose members are leaders and members from the legal fraternity, other professions with a nexus to conflict resolution, academics and experts from various fields who are committed to resolve conflicts and disputes using innovative mechanisms and methods such as Mediation, Conciliation, Negotiations and Arbitration.
About Center for Innovation and Intellectual Property Rights (CIIPR)
Centre for Innovation in Intellectual Property Rights (CIIPR), Rajiv Gandhi National University of Law, Punjab, was constituted and has been working since July, 2021. RGNUL, Punjab aims at teaching and promoting research in the IPR specialization course which is to synergize all types of IPRs in all the fields of sciences, technologies, engineering and another field of studies. CIIPR has been tasked to promote research based on a multidisciplinary approach in the field of Intellectual Property.
About Chanakya National Law University (CNLU), Panta
Chanakya National Law University (CNLU) is a public law school and a National Law University in Patna, Bihar, India. It was established in 2006 by the Government of Bihar (Bihar Act 24 of 2006) as a public university dedicated to the field of legal education. The Chief Justice of Patna High Court is the ex officio chancellor of the university. It is one of the autonomous law schools in India.
Centre for Innovation Research and Facilitation (CIRF) in Intellectual Property for Humanity and Development (IPHD) of CNLU, aims to encourage research and innovation in IP and interconnected areas, i.e. Entrepreneurship, Sports, Tourism and Human Rights, through this centre.The centre will strive for the cause of economic development of the people of Bihar in particular and all the persons /innovators in general in IP and inter-connected areas -entrepreneurship, sports, tourism and ultimately Human development by protecting Human Rights.
Concept Note
The International Seminar on “Contemporary Issues in Intellectual Property Rights” is taking place on 28th & 29th July, 2023 Online. The International Seminar on Contemporary Issues in Intellectual Property Rights is being organized by Law Mantra Trust and Centre for Innovation Research and Facilitation (CIRF) in Intellectual Property for Humanity and Development (IPHD) of CNLU.
The Seminar aims to examine and analyze the Contemporary Issues in Intellectual Property Rights of today’s times. The International Seminar will be attended by various international delegates and speakers as also representatives from the national Diaspora representing the stakeholders in the digital ecosystem and alive web. These would include representatives from the Central Government & State Governments, various Ministries, Law Enforcement Agencies, Police, Business, Information Technology, Corporate Sector, Academicians, Scholars, Service Providers, International Organizations and distinguished thought leaders.
Objective
The intellectual property is a creation of mind. It is in the form of copyright, patents, Trademarks, design, integrated circuit layout design, trade secret, and geographical indications, bio-technological inventions, traditional knowledge, inventions related to plant varieties, farmers and plant breeders rights. Every types of intellectual creation is socio-economic oriented. To provide a platform for stakeholders like organizations working at international and national levels, legislatures, civil societies, researchers, practitioners, academicians, activists and policy makers to deliberate and discuss what is required to build strategies and address the constraints in inclusive practices towards the betterment of the society.
The Organizing Committee welcomes original papers, relating to, but not limited to the following topics:
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National and International IPR Policies
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Commercialization of Intellectual Property Rights
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Patent and Its Issue
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Copy Right Law in India
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Trade Mark: Counterfeiting and Infringement of Trademarks
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Law Related to Industrial Design and Issues
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Geographical Indications: Geographical Indication and Issue of Duplicity, Infringement and unfair competition
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Plant Variety Protection: Breeders’ Rights and PVPFR
Note: These Themes are not exhaustive; Authors are open to work on any topic related to above-mentioned theme.
Procedure for Submission of Abstracts:
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Abstract (of about 250 words) should be sent as an attachment in a word file. Abstracts will be peer reviewed before they are accepted.
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The following information, in the given format, should be send along with the Abstract:
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Name of the Participant, Official Designation/Institution Details, Address and Email id, Title of Abstract
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Submit your abstract to seminarnlus@gmail.com
REGISTRATION FEE FOR PRESENTATION OF PAPER
Student Rs. 700/-
Faculty/Professional/Research Scholar/Other Rs 1500
Both Author and Co-Author have to pay indiviually.
IMPORTANT DATES
Submission of Abstract: 25th June
Confirmation of Abstract Selection: 5th July
Registration: 15th July
Submission of Draft Paper: 25th July
Seminar Date: 28th July-29th July, 2023
Submission of Final Paper” 29th September, 2023
Publication of Selected Paper: By August, 2024
Who Should Attend?
Students, Research Scholars/Faculties/Academicians, Corporate Delegates, Business entities, Lawyers.
Rules for the Presentation:
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No abstract or full paper shall be accepted after the last date of submission respectively;
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Participants/Paper Presenters have to register after the acceptance of abstract with payment of required fees;
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For participation, registration is mandatory on confirmation of the participation. Only registered participants will be allowed to take part in Conference;
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All the registered participants will be provided a participation certificate;
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Event will be hosted through Zoom/Cisco-Webex or any other Online Platform.;
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Technical Session will be organized through Google Meet/ Zoom/Cisco-Webex or any other Online Platform.
HELPLINE: +91-9310053923 (Law Mantra Office)
Email: seminarnlus@gmail.com
TO REGISTER AS ATTENDEE CLICK HERE
