Introduction:
The digital landscape is rapidly evolving; necessitating the law to constantly undergo rapid change to adapt to new challenges and opportunities.
The Indian Law Society is launching a certificate course on ‘Digital Laws’ which will provide the participants with the opportunity to explore digital laws, covering key topics such as intermediary liability, laws affecting e-commerce, media and gaming companies, and other online businesses, cyber security, data privacy and protection, AI and the metaverse.
Participants will gain an understanding of how laws govern digital activities, protect intellectual property, ensure cybersecurity, and uphold privacy and data protection standards, deep dive into current and upcoming legislations that govern activities in the digital realm.
Course Content:
August 23 — Introductory Session
Information Technology Law
August 24 — Types of Online Businesses & Applicable Laws
Online Advertising
Intellectual Property and Its Protection
September 2 — Cyber Crimes
Fintech- Models and Applicable RBI Guidelines
Data Protection
September 3 — Crypto, Block Chains, NFTs
Artificial Intelligence
Concept and Legal Issues
Target Audience: Students of law, Professionals, Innovators, Entrepreneurs in E-Commerce, IT Professionals, Data Scientists
Duration: The duration of this course is 16 — 20 Hours and the course will be conducted during the event on August 23-24 and September 2-3, 2024.
Classes: The lectures will be held offline between 4.00 to 8.00 pm.
Eligibility: III B.A.LL.B. to V B.A.LL.B. or any graduate
Registration: 2nd August to 23rd August 2024
Seats: 50
Faculty: The faculty for each session would be a subject-matter expert who is an experienced professional.
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Ms. Gowree Gokhale, TMT lawyer;
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Mr. Rakesh Maheshwari, ex-MeiTy,
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Ms. N. S. Nappinai, senior counsel Supreme Court, Tech lawyer;
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Mr. Huzefa Tavawalla, TMT co-head, Nishith Desai Associates;
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Mr. Jaideep Reddy, Partner, Trilegal
Fees: Rs. 8,000/- (Rs. 6,780 + GST @ 18% Rs.1,220)
Course material: The course material for the sessions shall be shared with the participants in a digital format. Further, a list of recommended books/ resources shall be provided to the participants.
Certificate of Participation: At the end of the course, the participant would be provided with a Certificate of Participation subject to attendance of 75% for the sessions.
Payment mode: Online. Only through Direct SBI, Net Banking and Credit Card. Debit Card payments are not acceptable.
Programme Coordinator: Smita Sabne (smita.sabne@ilslaw.in)
Office Coordinator: Deepali Manjarekar (9922969717, deepali.manjarekar@ilslaw.in)
Click Here for the Schedule.
