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Arbitration and Corporate Law Review enters into an MoU with EBC Publishing Pvt Ltd for indexing content on SCC Online

Arbitration and Corporate Law Review

Arbitration and Corporate Law Review and Eastern Book Company (EBC®) entered into an MoU for indexing Arbitration and Corporate Law Review on SCC Online.

The entire archive will be indexed on SCC Online.

About EBC

EBC is India’s foremost publisher of legal content. EBC Group is the intellectual giant in legal publishing, with offices in several Indian cities and abroad. EBC has traditionally published a wide range of legal commentaries, student texts, law reports and digests. Today its products include pioneering works both in the print and electronic medium.

About ACLR

The Arbitration and Corporate Law Review (“ACLR”) is an initiative of former students of Maharashtra National Law University Mumbai. The primary objective of this initiative is to contribute to legal scholarship in the corporate and commercial world as India finds itself in the process of more rapid reform than ever before.

Board of Advisors:

  1. Dr. Kiran Rai, Head of Department, P.G., MNLU Mumbai

  2. Dr. Edgardo Munoz, Professor, University of Panamericana

  3. Abhishek Dadoo, Partner, Khaitan & Co.

  4. Debolina S. Narayanan, Consultant, International Finance Corporation

  5. Debanshu Mukherjee, Co-founder, Vidhi Centre for Legal Policy

  6. Hari Narayan, Partner, United Maritime Law Chambers

  7. Philip Teoh, Partner & Head of Practice, Azmi & Associates, Malaysia

  8. Sahil Kanuga, Senior Partner, Cyril Amarchand Mangaldas

  9. Sameer Jain, Founder and Managing Partner, PSL Advocates & Solicitors

  10. Sandeep Parekh, Managing Partner and Founder, Finsec Law Advisors

  11. Saurav Roy, Senior Associate, Talwar Thakore & Associates

  12. Souvik Ganguly, Managing Partner, Acuity Law

  13. Suhas Tuljapurkar, Partner, Legasis Services

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