Law Pundits - Certified Intellectual Property Law Analyst (CIPLA)
Innovation and originality have great potential and value. Whatever line of activity you are engaged in, future success depends on them. The last few years have seen intellectual property rights become an issue of general interest: the smart phone "patent wars", the introduction of digital rights management (DRM) and the rise of generic pharmaceuticals and open-source software are just some examples that have been in the public eye.
Protecting your intellectual rights appropriately should be a top priority. Yet too many people embark on their chosen professions without even a basic awareness of intellectual property.
Intellectual Property is also a valuable asset similar to real property; movable or immovable. The fact that intellectual property theft can happen much faster than that of real property calls for Intellectual Property Laws that determine the ownership and rights over intellectual property, transfer and acquisition of such rights and penalties for infringing such rights. Any industry which involves itself with technology or trade needs experts on intellectual property law.
Course Benefits:
An exclusive opportunity to glean and garner the core principles and aspects of Intellectual Property Law from the forerunners of the field. The course is designed to be interactive and comprehensive at the same time. Those seeking the fundamentals will have chance to learn not just the basics but also the practical applications and implications of Intellectual Property Law. Ideal for those seeking knowledge in this area, the course will be both enlightening and thought provoking, inspiring attendees to further pursue this subject on an academic level.
Advancement of skill sets, knowledge base and practical insights is our goal in providing this programme. The course will help you in landing interships, placements and careers in this field.
Objectives:
Primary objectives of this course are to equip the attendee become knowledgeable in the fundamental concepts related to intellectual property law, namely the origin and evolution of intellectual property law, the different forms of intellectual property, namely copyright, trademark, patent, etc. The course has taken an inter-disciplinary approach and will provide an overview on how intellectual property is created and protected. The course will enable the attendee to identify and categorize the different forms of intellectual property and enable him/her to classify any intellectual property. The course covers the practical aspects of acquiring intellectual property rights, including filing applications, analysing various forms and identifying the statutory bodies dealing with intellectual property. The course adopts a comparitive approach covering predominantly four jurisdictions; UK, USA, Europe and India.
Who should attend?
Graduates of any discipline, under graduate or post graduate students of law; professionals in the Technology, IT, Telecom, Pharmaceutical, Entertainment, Media Production Industry or similar industries; Engineering and Manufacturing, Start ups, Entrepreneurs, Designers, Scientists and Managers overseeing innovations.
Additional Benefits:
- Learn broadly about the operation of Intellectual property rights.
- Understand the functioning of IP laws on an international level spanning several jurisdictions.
- Become part of the International Institute of Intellectual Property Analysts (1IIPA).
- Get priority invites to attend and participate in exclusive Intellectual Property Law seminars and conferences.
- Be informed promptly of latest cases on International Property Law.
- Get the latest internship and IP job openings delivered to your e-mail.
Duration:
The course duration will be for 6 months.
Course Structure & Form:
The course materials are accessed online and the medium of instruction & materials would be in English. The course curriculum is divided into three; sessions, assignment and exams. For successful completion of the programme, the participants are expected to submit the assignment within the prescribed period and by passing the exams by securing at least 50% of the total marks.
Certificate:
Successful attendees of the programme will be awarded the CIPLA Certificate and will be invited to become members of the International Institute of Intellectual Property Analysts (IIIPA).
Course Fees:
The fee for the programme is INR 9,950.
Contact:
Law Pundits
Brindaben, 4-Devapalan Nagar,
Masjid Road, Peroorkada,
Thiruvananthapuram - 695005
Phone: 0471-2430204
Email: info@lawpunditsglobal.com
Website: http://www.lawpunditsglobal.com
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