ILS Law College, Pune announces Online Autonomous Diploma in Corporate Laws
Programme Coordinator: Smita Sabne (smita.sabne@ilslaw.in)
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, which 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 of 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 the study of Acts such as FEMA, and the Negotiable Instruments Act as well as covers important topics such as Corporate Taxation, Takeover Code, Labour Laws Criminal Laws, Data Privacy 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, Labour laws and Environmental Laws
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Eligibility |
II year LLB & BA LLB onwards, any graduate and professional |
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Duration |
29th July 2024 to 25th October 2024 (86 hours of learning) |
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Registration |
8th July 2024 to 29th July 2024 |
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Time, days |
5.00 pm to 7.00 pm, Monday to Thursday |
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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. 3,050.85/- (18% GST) = Rs. 20,000/- |
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Seats |
50 |
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Examination — |
1. MCQ 100 Marks (in google form) 2. Case Book 50 Marks 3. Presentation 30 Marks 4. Article Review 50 Marks 5. Attendance 20 Marks Total Assessment of 250 Marks |
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Course Material |
Will be provided. (Please note that the recordings of the session will NOT be shared with the participants.) |
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Certification |
Certificate on completion of the programme will be awarded complying to 70% mandatory attendance and a minimum score of 40% marks in the examination |
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Payment mode |
Online. (Only through Direct SBI, Net Banking and Credit Card.) **Debit Card payments are not acceptable. ** |
Office Coordinator:
Deepali Manjarekar – (9922969717, deepali.manjarekar@ilslaw.in)
Click here to Register and Pay
Can you please share the course.