General Data Protection Regulation (GDPR) and E-Privacy: Applicable European Law for Indian Companies
Law Pundits is going to organize the training program on General Data Protection Regulation (GDPR) and E-Privacy: Applicable European Law for Indian Companies.
Date & Venue:
- 30th May, 2018 at The Park, New Delhi
- 31st May, 2018 at Le Meridian, Bangalore
About the Programme:
The European Union's General Data Protection Regulation (GDPR) comes into force on 25th May, 2018. GDPR brings many organisations and businesses in India within the reach of EU data regulators, with significantly increased financial penalties, reaching up to 4% of an organisation's global annual turnover or €20 million (whichever is the higher). European Regulators have an extensive toolkit of sanctions, including the ability to issue business-ending "stop now" orders to prevent or suspend the processing of personal data in breach of GDPR.
GDPR applies to any organisation, wherever incorporated or established, operating within Europe, or marketing goods or services to European data subjects. It restricts the transfer of personal data outside Europe, and includes provisions that can compel organisations to make a hard choice between breaching GDPR or breaching the laws of other jurisdictions. In this workshop, the key concepts and compliance requirements of GDPR are examined, helping you to avoid financial penalties while ensuring that business-critical data flows can continue. The Training program will help you with rapid compliance and a level two knowledge update on GDPR.
Contact:
Law Pundits LLP
"Karthika", TC 9/2454, A-54,
Sreerangam Lane,
Sasthamangalam P.O.,
Trivandrum, Kerala - 695010
Phone: +91-471-4099097
Email: info@lawpunditsglobal.com
Website: www.lawpunditsglobal.com
