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mylaw.net - Online programmes for law students and legal professionals

myLaw.net, a revolutionary online learning platform giving you access to knowledge and skills in a wide spectrum of Indian laws. mylaw.net is pleased to announce new programmes introduced for law students and legal professionals.

Securities Law
Gain a broad understanding of Securities Law, one of the most dynamic areas of law in India.

This Programme will introduce you to the workings of the securities markets and the legal and regulatory framework within which they operate. Since this is a constantly evolving area of law, the Programme will give you a broad understanding of the underlying principles behind the law.

You will learn about the concept of securities, the role of the Securities and Exchange Board of India ("SEBI") in regulating the securities markets, and the significance and scope of primary and secondary markets, with a focus on initial public offerings, rights issues and preferential issues by companies.

You will also get a brief but comprehensive overview of the functioning of debt markets, Foreign Currency Convertible Bonds, Global Depository Receipts, and American Depository Receipts and the SEBI's regulations on insider trading and takeovers, including the revised takeover code introduced recently. Taking this Programme will give you the ability to analyze and make sense of the various regulations that govern the capital markets in India.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Enroll anytime!

Sports Law
Sports Law is entering the spotlight with professional sport as a commercial activity having never been bigger in India.

With the sporting industry growing at an unprecedented rate and generating enormous amounts of revenue, Sports Law is being recognized as a growth industry in itself. This Programme answers the need of the hour, with regulation by governments and the specialised attention of lawyers only increasing.

This Programme will familiarize you with the legal and regulatory ecosystem that governs the sport and its various intermediaries around the world. The Programme will also look at the specific scenario in India and the impact of Indian regulation on the sports industry, including the working of sports leagues and their commercialization. Taking the Programme will allow you to learn about and engage in an area at the forefront of legal change and development.

Duration: 12 weeks
Fees: INR 3000.00
Offered by: Rainmaker
Enroll anytime!

Legal Writing and Professional Communication
Effective communication is the fundamental skill of any lawyer.

This Programme will help you develop your written and oral communication skills, whether you are studying or already engaged in legal practice. You will learn skills and techniques related to all of the main writing tasks that law students and legal professionals encounter. The material provides simple explanations of rules and tips for successfully tackling each.

The Programme covers the basics of drafting and speaking skills whilst also developing competency in areas such as persuasive writing. By taking this Programme, you will learn to communicate more clearly, accurately, and successfully.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Enroll anytime!

Intellectual Property Law
Intellectual Property Law hasemerged as one of the most important areas of law throughout the world.

This Programme will give you a holistic understanding of the intellectual property law regime in India. You will learn about its genesis, development, and how it stands today. It also gives you an essential insight into the major issues and developments which have had a practical impact on the law.

Taking this Programme will introduce you to the concept of intellectual property in its various forms, including copyrights, trademarks, patents, industrial design, trade secrets and geographical indications. You will gain a working knowledge of the legislative framework that governs intellectual property globally.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Enroll anytime!

Mergers and Acquisitions Law
Gain a comprehensive understanding of the law governing mergers and acquisitions in India.

This Programme will introduce you to the key concepts and elements of mergers and acquisitions. Learn about a number of core concepts including slump sales and asset sales, both from a company law and a foreign exchange regulation perspective. Gain knowledge and information related to key legal clauses that are typically present in most business deals as well as in important areas such as takeovers.

By taking this Programme, you will develop a working understanding of different methods of corporate restructuring and the legal framework governing each. This Programme will not only serve as a tool for understanding and refreshing core concepts of mergers and acquisitions, but also a ready reckoner for the approach to documentation and legal developments that have taken place in this space.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Enroll anytime!

Property Law
Learn the intricacies of Property Law, essential to so many corporate and business transactions.

Beginning with the history and development of property laws in India, this Programme gives you a detailed understanding of the Transfer of Property Act, and various key aspects of property and property law in general. You will learn about important concepts such as ownership and different kinds of property.

Taking this Programme will equip you with an understanding of the fundamental concepts of property law, and the important laws governing different kinds of transfers of immovable property, such as sales, leases, gifts, exchanges, and mortgages. You will also gain a broad understanding about the legal aspects of property transactions and the documentation involved therein.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Enroll anytime!

Legal Research
Refine your essential Legal Research skills.

Good research skills are fundamental for students and legal practitioners and having the ability to carry out quick, comprehensive, and focused research within deadlines is an invaluable skill. The techniques you will learn in this Programme will allow you to confidently carry out research in any area of the law to deliver meaningful, accurate and timely advice to clients.

This Programme will sharpen your research skills and develop your ability to engage in the intricacies of legal research: using databases, case reports, and journals. You will learn how to identify relevant statues, as well as reliable case laws and authorities. By undertaking this Programme, you will pick up the skill set required to undertake research that supports your legal arguments and advice. Importantly, you will also learn valuable techniques to properly and effectively integrate your research into your writing and arguments.

Duration: 8 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Enroll anytime!

Banking and Finance Laws
Learn about the legal regime that governs Banking and Finance in India.

This Programme introduces you to both the theory and practice of Banking and Finance law. It gives you a comprehensive insight into the legal and regulatory framework governing the sector whilst also familiarizing you with the practical aspects of retail banking and corporate finance in India.

Taking this Programme will enable you to understand and analyze legal issues in the banking and finance arena. You will become familiar with standard processes and documentation in the corporate finance space. Learn about the Banking Regulation Act, the role of the Reserve Bank of India, the basic laws relating to banking operations, negotiable instruments, and laws relating to charging security. You will also learn about the practical, commercial aspects of corporate finance that impact legal documentation in financing transactions.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Enroll anytime!

Civil Drafting for Practising Advocates
Drafting plays a crucial role in the career of every lawyer. It is of paramount importance that a practising lawyer be able to draft proficiently, whether it be a simple legal notice or a complicated review petition. In this Programme, you will learn to draft all the documents needed to carry on a successful civil litigation practice in India. We will cover the important facets of the different types of documents that are used in civil and criminal courts across India.

This programme will look at all the day-to-day drafts that need to be prepared in a civil practice including filings and applications before the Trial Courts, the High Courts, as well as Special Leave Petitions before the Supreme Court. Learn about the best practices to be adopted while drafting documents, and take advantage of the model forms for each of these documents prepared by experts in this area.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker
Launch date: 31st Mar, 2013

Drafting and Reviewing Commercial Contracts
Industry in India is constantly expanding, as is a growing understanding of the importance of legally sound documentation. Commercial contracts are the fundamental legal basis of all corporate transactions and every corporate entity enters into numerous commercial contracts to create relationships with its clients, vendors, service providers, and other entities. People proficient in drafting and reviewing commercial contracts are highly sought after.

This programme will give you the fundamental legal skills involved in drafting and reviewing commercial contracts, while also providing a perspective on balancing commercial considerations involved in such contracts. The programme includes an overview of the key considerations in drafting and reviewing commercial contracts and will cover subjects such as the main kinds of commercial contracts involved in corporate transactions in India, the essential aspects of drafting, reviewing, and negotiating those contracts.

Duration: 12 weeks
Fees: INR 5000.00
Offered by: Rainmaker

Course Highlights:
Once you enroll for any of these Programmes, you get access to:

A personalized virtual classroom environment,
In-depth reading material,
Video lectures by experts,
Supplementary study material,
Practice exercises, and
An interactive discussion forum for peer-to-peer learning and faculty support.

These programmes are created by industry experts and experienced lawyers from top law firms. Add to that the convenience of online learning: you can learn at your own pace at any time or place suitable to you.

Visit myLaw.net to enroll for any of the above programmes today.

Contact:
Phone: +91-8743 851430
Email: learn@mylaw.net
Website: http://www.mylaw.net

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