ABOUT THE JOURNAL
NLUJ Law Review is the flagship journal of National Law University, Jodhpur, established with the objective of promoting academic research and fostering debate on contemporary legal issues. It is a bi-annual, double-blind student reviewed and edited journal, focusing on an inter-disciplinary approach towards legal writing. The remit of the Review is not restricted to any particular field of law but is broad enough to include national as well as international legal and policy-related issues.
CALL FOR SUBMISSIONS | DEADLINE: JULY 15, 2023
NLUJ Law Review invites original and unpublished manuscripts including, but not limited to, long articles and short articles in different facets of law and allied fields from academicians, practitioners, legal professionals, research scholars and students. Please fill the form available here to submit the manuscript.
Kindly note that the deadline for submitting the manuscript is July 15, 2023.
Categories
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Long Articles [6,000 – 8,000 words]: The category includes submissions that are comprehensively analysing a nuanced legal issue. It must contain an analysis of the current legal scenario, help the reader identify the lacunae therein, and provide constructive suggestions. The author(s) are also encouraged to provide their opinions and responses to the previous publications of the Review.
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Short Articles [3,000 – 6,000 words]: The category includes submissions that undertake an in-depth study of specific legal issues and gives the reader valuable insight into the legal challenge identified by the author.
GENERAL INSTRUCTIONS
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The submissions made under the categories of Long Articles and Short Articles must enclose an abstract of not more than 200 words.
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The Review permits co-authorship of not more than two authors in the categories of Long Articles and Short Articles.
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All submissions to the Review should be original and should not be simultaneously considered by any other publication. Any form of plagiarism by the author(s) will lead to disqualification of the manuscript for the purposes of publication.
FORMATTING GUIDELINES
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Disclosure of information concerning the identity of the author(s) including, but not limited to name, institutional affiliation, professional details, etc., within the body of the manuscript or other properties of the document submitted is strictly prohibited. Any violation of the anonymity requirement will lead to disqualification of the manuscript for the purposes of the review process.
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The main content of the manuscript must be formatted as per the following guidelines:
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font style: Garamond;
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font size: 12;
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line spacing: 1.5;
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headings and sub-headings in the document must be formatted in a uniform style.
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The footnotes must follow the 20th edition of the Bluebook and must be formatted as per the following guidelines:
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font style: Garamond;
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font size: 10;
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line spacing: 1.0;
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use of speaking footnotes and end-notes is discouraged.
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The first page of the manuscript must contain only the title of the paper, followed by the 200-word abstract. The second page must contain a table of contents; the main body of the manuscript should begin immediately thereafter.
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Submissions must adhere to the prescribed guidelines for the relevant category.
EDITORIAL GUIDELINES
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The Review follows a three-stage double-blind review process. The three stages of the review, although time-consuming, ensure a thorough review of the content of the manuscripts that are selected for publication.
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In order to ensure transparency, the Review shall endeavour to notify the author(s) after the successful completion of each stage of the review process.
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The Review does not entertain any requests made to convey its decision or suggestions in relation to a manuscript on the basis of submission of an abstract, a proposed outline of the manuscript or on any other bases. The decision to accept or reject a manuscript will be taken only after the manuscript has been submitted, and review of the said manuscript has been completed.
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Manuscripts may be returned to the author(s) with suggestions related to substance and/or style. Final acceptance of a manuscript for publication is contingent on the incorporation of such suggestions to the satisfaction of the Editorial Board.
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The Review reserves the right to request for copies of the resources or authorities as cited by the author(s) in the manuscript.
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The Review retains absolute discretion with respect to acceptance or rejection of the submissions made.
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Upon publication of the manuscript, the author(s) grant the Review an irrevocable, transferable, non-exclusive, royalty-free licence to reproduce, publish and distribute their manuscript(s) in all media including but not limited to print and any electronic services. The licence is granted for the duration of the subsistence of the copyright including any extensions and/or renewals.
POINTS FOR QUICK REFERENCE
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Please fill the form available here to submit the manuscript.
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Kindly note that the deadline for submitting the manuscript is July 15, 2023.
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There are no restrictions in relation to the area of law.
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Maximum co-authorship of two is permitted.
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The word limits prescribed are exclusive of footnotes.
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The submissions made must enclose an abstract of not more than 200 words.
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The footnotes should conform to the citation style of the 20th edition of the Bluebook.
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Any form of plagiarism will lead to disqualification for the purposes of publication.
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The Review retains absolute discretion in relation to acceptance or rejection of a manuscript.
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For more information and to access our previous editions, visit our official website here.
UPDATES & ANNOUNCEMENTS: NLUJ Law Review – Journal & Blog
FOR QUERIES, CONTACT: lawreviewnluj@gmail.com
Alternatively,
Editors-in-Chief
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Nandini Kaushik |
Shuktiz Sinha |