About the Centre:
The CCLGFL Blog is operated under the aegis of the Centre for Corporate Law, Governance and Financial Laws (CCLGFL) at National Law University, Delhi (NLU Delhi). It is the successor to the CBFL Blog, which was previously run by the Centre for Business and Financial Laws (CBFL) at NLU Delhi to publish on business law, financial law, and allied areas. The Blog carries that work forward under the Centre’s present mandate and provides a platform for rigorous, critical engagement with contemporary developments in corporate law, corporate governance, securities and financial laws, insolvency law, and allied areas, including issues of significant consequence for businesses, markets, regulators, and other stakeholders.
The Blog primarily covers the following areas of law:
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Corporate Law
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Corporate Governance
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Securities and Capital Market Laws
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Banking and Finance Law and Fintech
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Insolvency Laws
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Commercial Laws
The above areas are indicative rather than exhaustive, and the Blog remains open to scholarship engaging with emerging or interdisciplinary issues that further the academic objectives and broader mandate of the Centre.
Eligibility
Submissions are welcome from students, academics, and practitioners. All submissions are reviewed against the same standards, regardless of the author’s institutional affiliation, seniority, gender, or other personal characteristics.
Submission Deadline
Submissions are accepted on a rolling basis. There is no fixed deadline.
Submission Procedure
All submissions must be made exclusively through the designated Google Form:
https://docs.google.com/forms/d/e/1FAIpQLSdY6F_d1gABV3qLV2jpEPwrKycXU4CT8KHZBgH_5AW–iZQxw/viewform
Submissions received through any other medium will not be considered.
Contact Information
Email: blog.cclgfl@nludelhi.ac.in
Official Website- https://cclgflblog.nludelhi.ac.in/
Please refer to the brochure for further details.
