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.
Duration of the Course: Six months.
Who should attend the Course?
The course is structured to encourage the participation of a wide audience, ranging from law students, university graduates who are specialized in law or other similar disciplines and consider choosing careers having an international element and professionals already involved in the pursuit of international business in different roles (chartered accountants, company secretaries, CEOs, etc.)
Course Structure:
The course curriculum is structured into three: the online sessions, assignments and exams.
Instruction Mode:
The course materials, assignment topics and exams are accessible to the students online. The medium of instruction is English.
Assessment and Completion of the Programme:
For successful completion of the programme, the participants are expected to submit the assignment within the prescribed period and pass the exams by securing at least 50% of the total marks.
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
Course Outline:
Module 1: |
Introduction to International Business law - the types of jurisdictions around the world |
Module 2: |
International Torts, Liabilities and Negligence issues while doing business |
Module 3: |
Fundamentals of Contract law from a common law perspective. |
Module 4: |
Joint ventures as mode of doing business globally |
Module 5: |
Franchising and Agency as a mode of doing business globally |
Module 6: |
Business forms and Entities in jurisdictions around the world |
Module 7: |
Comparative analysis of Corporate governance in different jurisdictions |
Module 8: |
International Taxation Issues while doing business globally |
Module 9: |
Fundamentals of Intellectual property rights |
Module 10: |
International Trade laws |
Module 11: |
International Investment Laws |
Module 12: |
International Dispute Resolutions |
Module 13: |
Cross border Mergers and Acquisition |
Certificate:
Successful participants will be awarded a certificate of completion of the Programme.
Course Fees:
- INR 9900/- (For participants from SAARC and Africa)
- US$ 990/- (Rest of the world)
Contact:
1st Floor, 'Karthika', TC 9/2454,
Sreerangam Lane, Sasthamangalam PO,
Trivandrum - 695010, Kerala
Phone: 0471-2430204
Email: info@lawpunditsglobal.com
Website: http://www.lawpunditsglobal.com
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