Journal of Antitrust Enforcement: Call for Papers
The Journal of Antitrust Enforcement provides a platform for leading scholarship on public and private competition law enforcement, at both domestic and international levels.
The journal covers a wide range of enforcement related topics, including: public and private competition law enforcement, cooperation between competition agencies, the promotion of worldwide competition law enforcement, optimal design of enforcement policies, performance measurement, empirical analysis of enforcement policies, combination of functions in the competition agency mandate, and competition agency governance.
Other topics include the role of the judiciary in competition enforcement, leniency, cartel prosecution, effective merger enforcement, competition enforcement and human rights, and the regulation of sectors.
Submissions:
If you are interested in submitting an article to the Journal of Antitrust Enforcement, please send your submissions by email, to Mr. Hugh Hollman, Managing Editor at JAE_Editor@me.com
Journal of Antitrust Enforcement will be freely available online in 2013.
Contact:
Mr. Hugh M. Hollman
Managing Editor
Email: JAE_Editor@me.com
Website: http://www.oxfordjournals.org/our_journals/antitrust/
