RGNUL Financial and Mercantile Law Review

About Rajiv Gandhi National University of Law:

The Rajiv Gandhi National University of Law, Punjab (RGNUL) is an autonomous National Law University (NLU) established by the RGNUL Act (No. 12 of 2006) passed by the Legislature of the State of Punjab, under the second wave of reforms instituted by the Bar Council of India.

Established in 2006, RGNUL has garnered a pan-India reputation as a stellar institution for legal research and education. In May 2015, RGNUL became the first and the only NLU to have been accredited by the National Assessment and Accreditation Council (NAAC) with an ‘A’ grade. The University has been ranked amongst the top law schools in India in the National Institutional Ranking Framework (NIRF), by the Union Ministry of Education, Government of India.

About the RGNUL Financial and Mercantile Law Review:

The RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, student-run, double-blind peer-reviewed law journal published by RGNUL, Punjab. The journal was first published in the year 2014 and gives an opportunity to the legal academia, legal professionals, and law students to contribute cutting-edge doctrinal and empirical research in the field of business and commercial laws. The Journal is indexed on SCC Online and Manupatra and has been consistently ranked amongst the top 10 most accessed law school journals by SCC Online.

The Editorial Board also collaborates with various legal experts and undertakes various academic initiatives to promote study and research in the fields of business and commercial laws. As a part of this endeavour, the Editorial Board organised the RGNUL-SAM Conclave on the Emerging Trends in Banking & Finance in India, in collaboration with Shardul Amarchand Mangaldas (SAM), RFMLR-CAM Blog Series Competition on the ‘Emerging Trends and Developments in the Competition Law Regime” held on March 22nd, 2024; in collaboration with Cyril Amarchand Mangaldas (CAM) which witnessed an enthusiastic participation pool of industry professionals, as well as students from across the country. Additionally, RFMLR hosted the 4th Edition of the M&A Demystifying Workshop with Mr. Pratika Shankar enlightening the participants on the evolving regulatory landscape of M&A and Corporate Governance, February 17th 2024.

The Journal has also received guest articles from leading professionals and academicians from top law firms, and law schools across India, and in our previous issues, the Peer Review Board has been graced by the presence of various legal luminaries.

About Volume XII Issue I:

RFMLR has constantly endeavoured to become a trusted platform for scholarly and original ideas put forth by legal practitioners, academics, and law students through the periodic publishing of critical reviews of multiple contemporary issues, focusing on various subjects of commercial legal affairs. In the upcoming issue, the Editorial Board aspires to undertake an evaluation of and publish an array of information on contemporary developments in all areas of commercial law.

Hence, for Volume XII Issue I, the author(s) can make submissions in the domain of corporate law, mergers and acquisitions, competition, insolvency, banking and finance, insurance, capital markets, securities, dispute resolution, and ADR, international trade, investment funds, labour and employment, taxation, intellectual property, real estate, technology, media & telecommunication, and white-collar crimes. Submissions encouraging an insightful discourse around any contemporary developments in the field of financial and mercantile laws are also welcome.

Eligibility:

The Editorial Board invites submissions from legal practitioners, professionals, academics, and law students.

Categories of Submission and Word Limit:

RFMLR accepts submissions in the following categories:

  • Article: 6000-12,000 words

  • Short Note: 4000-6000 words

  • Case Comment: 3000-5000 words

  • Book Review: 1500-3000 words

The word limit is exclusive of footnotes.

Submission Guidelines

  • The submissions shall be in English language only.

  • Co-authorship is limited to a maximum of two authors.

  • Submissions shall be lucid, contemporarily relevant, and well-researched. They shall contain a novel analysis of the issue by the author(s). The Editorial Board encourages analytical submissions with concrete suggestions over descriptive submissions with generic suggestions.

  • Any form of plagiarism is strictly prohibited and the submission shall be original, unpublished, and an outcome of the author’s own efforts.

For detailed submission guidelines, please refer to the brochure attached or visit www.rfmlr.com

Submission Procedure

  • The manuscripts shall be submitted through this Google Form only. Submissions made through any other mode will not be entertained.

  • Each author is allowed to submit a maximum of 1 manuscript, in .doc or .docx format.

  • The author(s) shall submit the manuscript along with a duly signed Certificate of Originality and Copyright (in this format).

  • Upon submission, the author(s) will receive a receipt of acknowledgement of submission along with a code for your manuscript. Kindly quote the same in any future communication.

Submission Deadline:

  • The author(s) shall submit the manuscript via the following Google Form latest by October 20, 2024.

  • Google Form for Submission of Manuscript: https://forms.gle/whztFYDwp2ZyCsUX7

Contact Details:

In case of any queries, please write to the Editorial Board at submissions_rfmlr@rgnul.ac.in

For further details, please refer to the brochure attached Call-for-Papers-Volume-XII-Issue-I or visit www.rfmlr.com

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