The Indian Law Society, Pune is conducting an Online Autonomous Diploma in Corporate Laws and is inviting applications from students, graduates and professionals.
Programme Overview: The Diploma in Corporate Laws offered by the Indian Law Society is a broad-spectrum programme customised to cater to the needs of students and working legal professionals. An important part of laws and regulations companies must comply with is ensuring that creditors, customers and suppliers have the information they need in order to be able to do business with a company with confidence.
This programme is designed to equip the participants with the necessary knowledge in corporate and allied laws. This programme offers an in-depth background in a wide range of topics arising out of corporate laws, as well as allied laws such as Commercial Courts Act, Insolvency and Bankruptcy Code, Competition Law, SEBI Regulations, IPR and Data Privacy. It also seeks to cover various facets of business and corporate legislation and includes study of Acts such as FEMA, Negotiable Instruments Act as well as covers important topics such as Corporate Taxation, Takeover Code, Labour Laws and Media Laws.
Programme 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, Competition Law, SEBI regulations, IP, Negotiable Instruments Act, Labour laws and Environmental Laws
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Eligibility |
II year LLB & BA LLB onwards, any graduate, professional |
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Duration |
21st August to 29th November 2023, 102 hours of learning Click Here for the Schedule. |
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Registration |
4th August 2023 to 21st August 2023 |
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Time, days |
5.00 pm to 7.00 pm, Monday to Thursday 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 |
Total Assessment of 300 Marks
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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 examination |
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Registration and Payment |
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Payment mode |
Online. Only through Direct SBI, Net Banking and Credit Card. Debit Cards payments are not acceptable. |
Programme Coordinator: Smita Sabne (smita.sabne@ilslaw.in)
Office Coordinator:
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Ratna Sahasrabuddhe (9921826890, ratna.sahasrabuddhe@ilslaw.in)
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Deepali Manjarekar (9922969717, deepali.manjarekar@ilslaw.in)
Vaijayanti Joshi
Hon. Secretary, Indian Law Society
