Windsor Review of Legal and Social Issues: Call for Papers
The Windsor Review of Legal and Social Issues invites you to submit original, scholarly work to be considered for its forthcoming issues. Currently, we are accepting papers on any legal topic of your choice.
Papers should not exceed 20,000 words including footnotes. Footnotes should conform to the Canadian Guide to Uniform Legal Citation (McGill Guide, 7th edition). As an inter-disciplinary law journal, the WRLSI strives to use the study of law as a vehicle for social change.
Deadlines:
- 30th July, 2012 for Volume 33
- 3rd December, 2012 for Volume 34
VOLUME 33: |
Deadline for abstracts (optional) |
15th June, 2012 |
Deadline for manuscripts |
30th July, 2012 |
Expected date of publication |
December 2012 |
VOLUME 34: |
Deadline for abstracts (optional) |
15th October, 2012 |
Deadline for manuscripts |
3rd December, 2012 |
Expected date of publication |
April, 2013 |
Submissions received after these deadlines will be reviewed at the discretion of the Editorial Board. Questions can be directed to wrlsi@uwindsor.ca
Contact:
Ms. Pamela Santora
Editor-in-Chief
Windsor Review of Legal and Social Issues
Faculty of Law, University of Windsor
Email: wrlsi@uwindsor.ca
Website: http://www.uwindsor.ca/wrlsi/
