International Journal for Business Law Studies (Volume II, Issue 1): Call for Papers
The International Journal for Business Law Studies is a bi-annual online journal initiated with the aim of fostering the legal minds functioning in the arena of International Business Laws to dwell into a comprehensive research. Having its roots in core research and knowledge, the journal not only intends on extending a platform to students, scholars and researchers to not only impart their own information on the subject but also take the discourse to a new dimension altogether.
This journal invites Research Papers in the areas of:
- General Corporate Laws
- Banking and Finance (including IBC)
- Competition Laws
- ADR Systems
- Intellectual Property Laws
- Mergers and Acquisitions
- Investment Laws
Since the aim of this journal is to promote research in the International and Cross-border aspects of such laws, the research should be reasonably connected to /in context of, the International aspects of these laws. The manuscripts sent to us should not be restricted to a particular country's laws. As stated earlier, the research should be connecting a particular country's legal system to the international aspects of such laws or purely related to the international aspects of the laws.
Theme:
The theme for this issue is the latest developments in the areas of law in which the journal publishes its papers. Papers pertaining to statutory analysis or past topics shall not be accepted.
Perks:
- The Author(s) of the best paper will be awarded a prize of Rs. 1500/-
- The Author(s) of the second-best paper will be awarded a prize of Rs. 1000/-
- All the papers selected for publication will merit a certificate of publication
Specific Guidelines for the Manuscript:
- All Manuscripts must follow the following formatting guidelines:
- Font Style - Garamond
- Font Size - 12 pt
- Line Spacing - 1.5
- Margins - "Normal" i.e. 2.54 cm on each side of the page.
- Footnotes shall follow the following formatting guidelines:
- Font Style - Garamond
- Font Size - 10 pt
- Line Spacing - 1
- There should be an abstract of not more than 300 words with the research paper. This abstract must be italicized.
- The manuscript must not exceed the limit of 5000 words (excluding footnotes and abstract). This guideline shall be strictly adhered with.
- Up to 5 keywords shall be ideally provided.
- All quotations must be in double inverted commas and they should start with (:) (Example - Mr John had said: "I will remain")
- When referring to a section or article of a statute in the main text, the word 'section' and 'article' should not be abbreviated.
- All the pages should be numbered in the footer in the bottom right corner of the page.
- The first page should not contain any information of the Author - it should just contain the title of the paper and acknowledgments (if any).
- Manuscripts should not have any border.
Submission Form:
https://intbusinesslaw.com/submissions/
Deadline:
The last date for submission is 15th December, 2021 (11:59 p.m.)
Contact:
Email: helpdesk@intbusinesslaw.com, submissions@intbusinesslaw.com
Website: https://intbusinesslaw.com/
