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Conference on Changing Facets of Business & Commercial Law

The Army Institute of Law, Mohali is organizing a Conference on Changing Facets of Business & Commercial Law on 18th and 19th February, 2012.

The purpose of this conference is to bring together experts, academicians & professionals from the field of Business & Commercial Law to interact, share ideas and build collegial networks which may facilitate dialogue and research collaborations in the field. In addition to the paper presentations and lectures, there will be interactive discussion panels.

The conference aims to build upon Business & Commercial Law and Practice, exploring issues relating to Competition, Sectoral Regulation, Intellectual Property, Alternative Dispute Resolution mechanisms etc. The focus will be on policy issues underlying the formulation and implementation of Business & Commercial Law in indigenous and international spheres, in addition to fostering a critical approach to contemporary issues.

The conference also aims at providing a forum for a wide-ranging and in-depth exploration of major issues in Business & Commercial Law confronting the international community. The International community is now entering a new era, one in which a discernible shift has taken place with capital flows and commercial transactions taking place across borders in unprecedented numbers, at unprecedented speed and of unprecedented value.

The two day conference shall comprise of four technical sessions. There will be five papers per panel to give presenters and the audience adequate time for fruitful engagement. We invite contributions for presentation at the conference. Kindly send the abstract (not longer than 400 words) of the paper you propose to present at the conference, along with your name & designation.

The abstracts shall be scrutinized by a panel of experts, and therefore, are required to be e-mailed latest by 6th January, 2012 to ail.conference@ymail.com. Only the ones whose abstracts are selected by the panel of experts shall be allowed to make a presentation at the conference. The confirmation of presentation shall be communicated to the authors of abstracts selected by the panel of experts by 19th January, 2012.

The complete papers to be presented are required be sent by 7th February, 2012.

The following subjects are proposed to be discussed during the conference:

  1. Recognition and Enforcement of Arbitral Awards in International Commercial Arbitration.
  2. Mediation & Conciliation
  3. International Conventions relating to Alternative Dispute Resolution
  4. Jurisdictional issues in Arbitration
  5. Regulation of Insider Trading
  6. Law relating to Foreign Direct Investment
  7. Corporate Social Responsibility
  8. Corporate Criminal Liability
  9. White Collar Crimes
  10. Global Capital Flow and Money Laundering
  11. Double Taxation Avoidance
  12. Intellectual Property Insurance
  13. Product and Brand Management
  14. Intellectual Property Accounting and Valuation
  15. Intellectual Property Incubation
  16. Intellectual Property Commercialization
  17. Intellectual Property Taxation
  18. Online Intellectual Property Management
  19. Economic Aspects of Intellectual Property Rights
  20. Evolution of Competition Law in India
  21. Regulation of Combinations under Competition Law
  22. International aspects of Competition Law
  23. Conflict between CCI and sectoral regulators
  24. Regulation in Power Sector/ Airport/ Securities/ Telecom
  25. Sectoral Regulation and Consumer interest

Contact:
AIL Conference Team
Phone: +91 172 5095337
Email: ail.conference@ymail.com

Download Information Brochure, Registration Form

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