The blog engages with contemporary issues in law and public policy and encourages interdisciplinary perspectives that critically examine pressing legal, regulatory, and governance challenges.
Themes:
Submissions may address any issue at the intersection of law and policy. We particularly welcome pieces that offer novel insights, strong analytical engagement, and clear policy relevance.
Submission Guidelines:
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Articles should be between 1500—3000 words.
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Submissions must be original and unpublished, and not under consideration elsewhere.
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Co-authorship (up to three authors) is permitted.
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Submissions must be anonymous. Please ensure that the manuscript contains no identifying information, including institutional affiliations.
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Citations must be in the form of hyperlinks embedded within the text. Where hyperlinking is not possible, citations must conform to the NUJS Law Review Citation Standard.
Review Process:
Submissions will undergo a two-stage editorial review assessing:
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originality and novelty,
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quality of argumentation,
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structure and coherence, and
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depth of analysis.
Post-Acceptance:
Upon acceptance, authors will be required to submit a short bio and a relevant photograph for publication alongside the blog post. The Kautilya Society reserves the right to make stylistic and formatting edits to ensure consistency across the blog.
Submission Process:
Please send your manuscript in Word format to [insert email address] with the subject line:
“Blog Submission — [Title of Article]”
Deadline: Submissions will be accepted on a rolling basis
For queries, contact us at kautilya@nujs.edu.
We look forward to your submissions.

