ABOUT MAHARASHTRA NATIONAL LAW UNIVERSITY, AURANGABAD
About Maharashtra National Law University, Aurangabad: Maharashtra National Law University, Aurangabad was created under the Maharashtra National Law University Act 2014, on the 16th of March, 2017 and is one of India’s premier National Law Universities. The university is dedicated to developing and advancing legal education and imparting specialised and systematic instruction, training and research in the systems of law.
ABOUT CENTRE FOR RESEARCH IN INTERNATIONAL AND COMPARATIVE LAWS (CICL)
The Centre for International and Comparative Law is an initiative of Maharashtra National Law University, Aurangabad, devoted to the study of comparative and transnational laws and legal systems. It embraces analytical, theoretical, empirical and socio-legal attempts surrounding the public and private law aspects of various legal systems.
The Centre is aimed at encouraging comparative legal studies in the transnational context of legal history, theory, philosophy, legal cultures and traditions, by tracking the developments in the field across the world.
ABOUT COMPARATIVE LAW NEWSLETTER (CLN)
Devoted to the study of comparative and international laws and legal systems, the Comparative Law e-Newsletter (CLN) is an open-access, peer-reviewed and refereed newsletter published bi-annually, with four Issues already released. It aims to encourage comparative legal studies in the transnational context of legal history, theory, philosophy, legal cultures, and traditions, by tracking the developments in the field across the world. The newsletter seeks works that are dynamic and interdisciplinary in nature with a specific display of comprehensive knowledge on the subject matter.
They have already released four issues of the Comparative Law e-Newsletter covering the areas of Public Health Framework: Law and Society, Gender Inclusive Framework, Environmental Development and Labour and Modern Slavery: Framework on Social Security Laws through a comparative perspective
THEME
As the world of finance and technology continues to rapidly evolve, the legal landscape faces new challenges and opportunities, making this an opportune time to delve into the dynamic relationship between FinTech and the legal industry. The issue aims to gather insights and foster discussions on the various aspects of the intersection between FinTech and Law.
Hence, we have brought forth the theme: “Exploring the Intersection of FinTech & Law” for our upcoming Issue (Vol. II, Issue II).
We invite researchers, academicians, practitioners, and experts from both the financial technology and legal domains to contribute their scholarly work to this important discourse.
SUB-THEMES (SUGGESTIVE)
-
Challenges Raised by Digital Currency
-
Emerging Legislation in FinTech in the Present Paradigm
-
Money Laundering through Fintech
-
Cross-border Payments and Remittances
These sub-themes are only indicative and any other topic related to the theme may also be submitted.
HOW TO SUBMIT?
All the submissions must be made through google forms.
IMPORTANT DATES:
Last date of submission: 30th September 2023
Confirmation of acceptance: 30th November 2023
REVIEW PROCESS:
All submitted papers will undergo a rigorous peer-review process to ensure the highest quality and relevance to the theme of the special issue.
CONTACT INFORMATION
In case of any questions or require further information, please don’t hesitate to reach out to us at cicl@mnlua.ac.in or contact the following persons:
Nandini Tyagi (Co-convener): 9068565457
Shivek Jhanda (Co-convener): 6264685879
We look forward to receiving your valuable contributions and making this issue a comprehensive and insightful collection of research on the fascinating intersection of FinTech and Law.
For more details, please find the attached brochure CLN Vol II Issue II_compressed.
