Call for Blogs | RGNUL Financial and Mercantile Law Review Blogs [Rolling Basis]

Reported by Dikshi Arora

About the RGNUL Financial and Mercantile Law Review   

RGNUL Financial and Mercantile Law Review (RFMLR) is a bi-annual, student-run, double-blind peer-reviewed law journal published by the Rajiv Gandhi National University of Law, Punjab. The journal was first published in the year 2014 and gives an opportunity to the legal academia, legal professionals and law students to contribute cutting-edge, doctrinal, theoretical, and empirical research in the field of business and commercial laws. The journal is indexed on SCC Online and has been ranked amongst the ten most accessed law school journals by SCC Online. The Editorial Board also collaborates with various legal experts and undertakes various academic initiatives to promote study and research in the field of business and commercial laws.

About the RFMLR Blog

The Editorial Board of RFMLR operates the RFMLR Blog at www.rfmlr.com. The RFMLR Blog aims to provide a platform for expression of novel ideas and analysis of contemporary issues in business and commercial laws. In addition to the RFMLR Call for Blogs (Open Theme), the Editorial Board periodically releases theme-specific Call for Blogs to advance the discourse on select areas of commercial laws. Previously, the Editorial Board has invited blogs on Intellectual Property Rights, Digital Commerce and Fintech Law, Corporate Governance, Competition Law, Telecom Law, and Aviation Law, under the theme-specific blog series.

Call for Blogs

The Editorial Board invites blog submissions from legal practitioners, advisors, academics and law students on various areas of business and commercial laws such as corporate law, mergers and acquisitions, competition, insolvency, banking and insurance, capital markets, dispute resolution and ADR, international trade, investment funds, labour, employment, taxation, intellectual property, real estate, technology, media & telecommunication, and white-collar crimes, and other contemporary issues in financial and mercantile laws.

Submission Guidelines

  • Submissions may be in the form of articles, opinions, case comments, and short notes. Further, submissions analysing or critiquing already existing academic research on a topic or issue are also welcome.
  • Co-authorship is limited to a maximum of two authors.
  • Submissions shall not be less than 1300 words and shall not exceed 1600 words. Longer pieces can be divided into two or three-part posts for better readability. However, each part post shall be complete in itself.
  • Submissions shall contain hyperlinks in the body of the manuscript itself, instead of footnotes and endnotes.
  • The author(s) shall submit the manuscript along with the duly signed Certificate of Originality and Copyright(in the attached format) via Google Form here.

 

For detailed submission guidelines, RFMLR Call for Blogs

In case of any queries, please write to the Editorial Board at rfmlr@rgnul.ac.in.

Visit the RFMLR Blog at www.rfmlr.com.

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