Mauritius International Arbitration Conference
The second biennial Mauritius International Arbitration Conference marks the successful continuation of the dynamic project, launched in 2010 by the Government of Mauritius and leading arbitral institutions, to create a new platform in the region for international commercial and investment arbitration.
This conference will be opened by the Prime Minister of Mauritius, with a keynote address by the Head of the Office of Legal Affairs of the United Nations. It will feature panels formed of international and regional leaders in the field, and will see Mauritius continue to establish itself as a centre of expertise and training in international arbitration for the African continent and beyond.
Date: 10th - 11th December, 2012
Venue: Intercontinental Mauritius Resort, Balaclava, Mauritius
Who Should Attend?
This conference is a key event for anyone interested in international arbitration in Africa and in the wider region, including:
- Commercial concerns with interests and investments in Africa, or with investment vehicles based in Mauritius;
- Corporate advisers and lawyers (including offshore management companies) looking to benefit from the new favorable dispute resolution mechanisms provided for Mauritian GBL companies under the new Mauritian International Arbitration Act;
- Counsel and arbitrators specializing in international commercial arbitration and investment arbitration.
The eminent panelists who are attending the conference, the subjects discussed, and the format in which they will be addressed will ensure that the conference is appealing and useful both for practitioners experienced in the field of international arbitration, and for those looking to obtain a solid first grounding in the field.
Delegate Registration:
Foreign Participants |
EUR 300 |
Local Participants |
MUR 5,000 |
How to Register:
The conference is generously supported by the Government of Mauritius and registration fees have been capped at €300 per person. In order to register for the conference, delegates must fill in the online application form (http://www.miac.mu) and transfer the participation fees to the designated bank account within 7 days of completing and submitting the form.
Preferential rates have also been negotiated with the conference hotel and with the official carrier (Air Mauritius). These can be accessed on the Air Booking and Accommodation page of the website.
Registration and payment for the conference will close on 1st December, 2012.
Enquiries about hotel accommodation and reservations should be directed to: reservation@miac.mu. All other enquiries about the conference should be directed to: contact@miac.mu
Contact:
Board of Investment
10th Floor, One Cathedral Square Building
16, Jules Koenig Street
Port Louis, Republic of Mauritius
Phone: +230 203 3800
Fax: +230 210 8560
Email: contact@miac.mu, reservation@miac.mu
Website: http://www.miac.mu
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