CLPR is a student-edited, peer-reviewed, bi-annual journal, functioning under faculty supervision, and is committed to promoting rigorous, interdisciplinary legal scholarship. The journal provides a platform for critical engagement with the evolving dimensions of contemporary law and policy.
For the forthcoming issue, the journal adopts an open-theme approach. Submissions are invited from all branches of law, including those engaging with socio-legal and policy-oriented questions, provided they address contemporary legal challenges and offer original insights.
Eligibility
Submissions are welcome from:
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Academicians and professionals
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Members of the Bench and Bar
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Government officials
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Research scholars
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Students
Formatting and Citation Guidelines
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Citations: ILI (Indian Law Institute) Citation format
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Main text: Times New Roman, size 12, 1.5 line spacing, justified
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Footnotes: Times New Roman, size 10, single spacing
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Margins: 1 inch on all sides (A4)
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Endnotes are not permitted
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Tables, charts, and diagrams must be numbered and placed within the text
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Submissions must be compatible with Microsoft Word (2007 or later)
Copyright Clause
Copyright of all accepted submissions shall vest exclusively with CLPR, MNLU Nagpur. Authors will be required to submit a copyright declaration form upon acceptance.
This issue presents an opportunity to contribute to a scholarly platform that values depth, clarity, and interdisciplinary engagement with contemporary legal discourse.
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