Law Pundits - Certified International Business Law Analyst (CIBLA)
In this era international business dealings induced by globalization and technological advances have become a daily routine. Thus, awareness of the legal framework underlying cross-border transactions is not only helpful but, even, indispensable.
The Certified International Business Law Analyst is a six month online course which deals with various legal issues and concerns that a business can face. As businesses are going global, it is essential that managers and officers who are in charge are highly knowledgeable about the various legal issues that a business could face and address them accordingly. This course is intended to create awareness about the essential legal aspects that a business can face in the course of its operation. It is highly beneficial for managers, lawyers and other advisors who aim to service business operating globally. Certified by the International Centre for Law and Business in Association with law pundits, this course is what you need to understand the legal issues that affect businesses.
Duration:
The course duration will be for 6 months/ 25 Weeks
Who should pursue this Course?
- Lawyers
- Law Students
- Mid and senior level Managers
- Management Students
- Chartered Accountants
- Company Secretaries
- Corporate Lawyers
- Marketing professionals
- Tax Professionals
- MBAs, BBAs
Method of Instruction:
Students can enroll for this course at any time. It will run for six months from the time of enrollment. The entire course is divided into seven modules. There are two set of exams, which can be taken online. One 1500 word course work that has to be submitted during the term of the course
Course Outline:
Module 1 |
Introduction to Law; Branches of Law |
Module 2 |
Criminal Law |
Module 3 |
Strict Liability, Negligence and Intentional Torts |
Module 4 |
Fundamentals of Contract Law |
Module 5 |
International Contract Law |
Module 6 |
Agency, Representation, Distributorship, Franchising |
Module 7 |
Business Entities, Corporate and Securities Law |
Module 8 |
Corporate Governance |
Module 9 |
Taxation |
Module 10 |
Fundamentals of Intellectual Property Law |
Module 11 |
International Trade Law |
Module 12 |
International Investment Law |
Module 13 |
Settlement of International Business Disputes: ADR, Litigation, International Commercial Arbitration |
ModuLe 14 |
International Investment Arbitration |
Additional Benefits:
- Attendees will get a chance to be a member of the International Institute of Business Law Analysts.
- Attendees are encouraged to participate in exclusive International Business Law seminars and conferences.
- Attendees will be informed promptly of latest case law and doctrinal developments in the International Business Law domain
Certificate:
Successful participants will be awarded a certificate of completion of the Programme.
Course Fees:
The fee for the programme is INR 9,900/-
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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