The Centre for Intellectual Property Rights, UPES, Dehradun is organizing a National Seminar on Contemporary Issues in Intellectual Property Rights on 3rd December, 2021.

The last date for registration of the event is 1st December, 11:59 P.M.

About CIPR: 

The Centre for Intellectual Property Rights, UPES Dehradun has been incorporated with the objective of enhancing the aspects on Intellectual Property Laws and promoting holistic development and extensive research about relatively newer concepts in the field of IPRs.

 

About UPES:

The University of Petroleum and Energy Studies (UPES) was established in the year 2003 with an ambitious vision and unique approach to establish professional development among its students. The University offers its students a world-class academic infrastructure for multifaceted all-round growth and development. The Centre for IPR, UPES is also a similar initiative for promoting knowledge and awareness about IPRs in general, along with the newer trends and concepts that keep emerging in the sector from time to time.

 

About the Event:

CIPR, UPES is organizing a National Seminar on ‘Contemporary Issues in Intellectual Property Rights: A Multidisciplinary Perspective’ on 3rd December, from 3pm onwards. The core emphasis of this seminar will be to build the perspective of students from Science, Business and Law to get an insight on contemporary issues related to IPRs. Over the years, the areas related to IPRs have grown abundantly, and thus the seminar will present a holistic approach to enhance the knowledge and research in the area of IPRs. The seminar will proceed in three sessions-

Session 1- IPR and Law- Legality of Dissolution of the Intellectual Property Appellate Board (IPAB)

Session 2- IPR and Business- IPR as a Source of Competitive Advantage

Session 3- IPR and Technology- Problem Identification Techniques & Developing Solutions and Protection Under Patent Law.

Features:

  • The seminar is open to all students and research scholars interested in Intellectual Property Rights with respect to law, business and technology.
  • E-certificates will be provided to all attendees.
  • The seminar will be conducted in virtual mode on 3rd December, 3pm onwards.
  • The platform used will be Zoom.
  • Link for the Seminar provided in the Brochure

Registration Link: HERE

Brochure for the Seminar: HERE

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.