RGNUL Student Research Review

About RSRR

The RGNUL Student Research Review (RSRR) Journal is a bi-annual, student-run, blind peer-reviewed, flagship journal based at Rajiv Gandhi National University of Law, Punjab. It was founded with the objective of facilitating arguments in black and white by promoting legal research and skills. The RSRR Journal aims to publish comprehensive treatments of subjects (articles), written by law students and professionals, as well as shorter pieces, commonly called notes and comments.

About IndusLaw

IndusLaw, founded in 2000, is a multi-speciality Indian law firm advising clients worldwide on Indian law, in relation to their transactional goals, business strategies and resolution of disputes, having offices in Bangalore, Delhi, Hyderabad, Chennai and Mumbai. IndusLaw’s areas of practice include banking and finance, capital markets & international offerings, corporate and securities law advisory, private equity & fund advisory, fund formation, infrastructure, competition, insurance, intellectual property, joint ventures and collaborations, litigation and dispute resolution, mergers & acquisitions, real estate, tax litigation.

Call for Papers

RSRR, in collaboration with IndusLaw, invites submissions from academicians, practitioners, legal luminaries, and students on the theme “Evolving Corporate Frontiers: Law and Governance Perspectives.”This edition marks 10 years of RSRR and the journal aims to facilitate meaningful discourse on emerging trends in corporate law, ethics and governance.

Sub-Themes

RSRR invites submissions on the following sub-themes:

  1. Emerging trends in Corporate Law & Governance

  2. Dynamic Market Structures and the Need for Overhauling the Competition Law

  3. Recent Developments in the Insolvency & Bankruptcy Law Framework

  4. The Corporate World and its Compliance from an Entrepreneurial Perspective

For more detailed sub-themes, please refer to the Call for Papers. Call for Papers Vol 10.1

Note: These sub-themes are merely illustrative and not exhaustive, and the authors are free to write upon any other sub-theme, provided they fall within the broad ambit of the journal’s theme.

Submission Guidelines

General Guidelines:

  1. Submissions may be made with one author or co-authorship of two authors only.

  2. Submissions for the Journal must be accompanied with a cover letter specifying the author’s name, designation, institute, contact number and e-mail.

  3. All manuscripts submitted must be original and should not have been published elsewhere to be considered for publication in RSRR Journal.

  4. All manuscripts will be checked for plagiarism. If plagiarism is detected, the Editorial Board reserves the right of rejection without a review of the manuscript.

  5. The manuscript should not contain the name(s) of the author(s), their institutional affiliations, or any other identity markers. The title of the manuscript should indicate the sub-theme that the author(s) have chosen.

Submission Categories:

  1. Articles (5,000 to 10,000 words)

  2. Short Notes (3,500 to 5,000 words)

  3. Case Comments (2,000 to 4,000 words)

  4. Legislative Comments (2,500 to 4,000 words)

  5. Normative Law Articles (3,000 to 5,000 words)

Note: The aforementioned word counts are exclusive of footnotes.

Technical Guidelines:

  1. All submissions must be in Garamond, font size 12, spacing 1.5.

  2. Submissions for the Journal must bear the following margins: Left 1.5 Inch, Right/Top/Bottom 1 Inch.

  3. Footnotes/Endnotes must be in Font Size 10 and Line Spacing 1.0.

  4. Footnotes/Endnotes must follow the Oxford University Standard for Citation of Legal Authorities – OSCOLA Referencing Style (4th Edition)

  5. All submissions must include an abstract of a maximum of 250 words.

  6. The abstracts must be in .doc or .docx form and must be mailed to submissionsrslr@rgnul.ac.in. The subject name must be “RSRR Vol10.1 Abstract Submission – Name of Author”

  7. Submissions non-compliant with the Technical Submission Guidelines may be deemed non-responsive and thereby rejected without notice.

  8. The author(s) bear sole responsibility for the accuracy of facts, opinions or views stated in the submitted paper.

Perks

The student authors of the top entries shall be offered internship opportunities by IndusLaw.

Submission Procedure

All the final submissions must be made through the Google Form. Submissions must be in .doc or .docx form and the document title must be “RSRR Vol 10.1 Submission – Name of Author.” Any final submission made via any other mode than the one suggested shall not be considered.

Deadline

The last date for the abstract submission is 31st January 2024, by 11:59 P.M. (IST).

The last date for the final paper submission is 2nd March 2024, by 11:59 P.M. (IST).

Copyright Policy

RSRR shall retain all the copyrights arising out of the publication. All the moral rights shall vest with the author(s). For further details, refer to the copyright policy.

Contact

For any further queries, contact us at submissionsrslr@rgnul.ac.in.

For more details refer to the attached Call for Papers. Call for Papers Vol 10.1

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