Call for Chapters for an edited Book on Consumer Laws by Law Audience: Submit by 17 March

About the Book

In an era dominated by rapid technological advancements and an ever-expanding global marketplace, the intricacies of consumer laws have become increasingly complex and vital. This edited/chaptered book, aptly titled "Navigating Consumer Laws: Perspectives on a Dynamic Landscape," brings together a diverse array of experts and scholars to dissect, analyze, and illuminate the multifaceted dimensions of consumer protection in the contemporary world.

As consumer interactions evolve and the boundaries of commerce stretch across borders, the need for a nuanced understanding of consumer laws has never been more pressing. This chaptered/edited book serves as a comprehensive guide, offering readers a collection of insightful chapters that explore the intricate tapestry of legal frameworks, emerging challenges, and innovative solutions in the realm of consumer protection.

The contributing authors, each an esteemed authority in their respective fields, present a wealth of perspectives that collectively paint a comprehensive picture of the dynamic nature of consumer laws. From the intricacies of e-commerce regulations to the challenges posed by emerging technologies, this edited/chaptered book delves into the heart of contemporary issues, providing readers with valuable insights and practical knowledge.

The chapters are carefully curated to cover a broad spectrum of topics, including product liability, deceptive advertising, digital privacy concerns, and the impact of international trade agreements on consumer rights. Each contribution is not only a standalone exploration of a specific aspect of consumer laws but also part of a cohesive narrative that strives to equip readers with a holistic understanding of the subject.

As you embark on this journey through the chapters of "Navigating Consumer Laws," be prepared to navigate the intersections of legal theory, practical application, and ethical considerations. This chaptered/edited book is designed for legal professionals seeking a deeper understanding of consumer protection and policymakers aiming to shape effective regulations in this rapidly evolving landscape. Additionally, it is a valuable resource for academics, students, and anyone interested in comprehending the intricacies of our rights and responsibilities as consumers in the contemporary world.

Together, let us explore the evolving landscape of consumer laws, learn from the experts, and contribute to the ongoing discourse that shapes the future of consumer protection in a world where transactions are not merely commercial exchanges but reflections of societal values and norms.

*This book shall be published with an ISBN number*

Editors

1. Dr. Jayanti Srivastava, Assistant Professor, Amity University Uttar Pradesh, Lucknow Campus.
2. Adv. Varun Kumar, Founder & Owner, Law Audience.
3. Dr. Prashant Kumar Srivastava, Assistant Professor of Law, Shri Ramswaroop Memorial University, Lucknow.
4. Dr. Kuldeep Chand, Professor at School of Law, Maharaja Agrasen University, Baddi, Solan, Himachal Pradesh.

Chapters

1. Introduction to Consumer Rights - Historical Context of Consumer Protection - Evolution of Consumer Laws
2. Fundamental Consumer Rights - Right to Safety - Right to Information - Right to Choose - Right to be Heard.
3. Consumer Protection Authorities - Role of Consumer Courts - Powers and Jurisdiction
4. Unfair Trade Practices - Deceptive Advertising - Fraudulent Practices - Price Gouging
5. Product Liability - Defective Products - Manufacturer and Seller Liability - Compensation and Redressal
6. E-Commerce and Consumer Protection - Online Shopping Challenges - Digital Consumer Rights
7. Consumer Education and Awareness - Importance of Consumer Education - Promoting Consumer Awareness
8. Emerging Issues in Consumer Laws - Privacy Concerns - Technological Advancements and Consumer Rights
9. International Perspectives on Consumer Protection - Comparative Analysis of Consumer Laws - Global Trends in Consumer Rights
10.  Ensuring Effective Remedies - Class Action Suits - Alternative Dispute Resolution Mechanism

Important Note: Each Chapter shall consist of a maximum of 5 articles. Contributors are required to write an article on the above-mentioned chapters/sub-themes only.

Submission and Formatting Guidelines

1. Times New Roman font, in font size 12 is prescribed for all submissions.
2. Further, the footnotes shall be in font size 10 and in the Times New Roman font.
3. A line spacing of 1.5 for the main text and 1.0 for the footnotes is to be followed.
4. All submissions are to be sent in either doc. or docx format (MS Word File). Note any submission in pdf form shall not be accepted.
5. Headings and subheadings: All Capitals and Bold and Justify (Times New Roman font, in font size 14).
6. A short abstract of 200 to 300 words that outline the main questions or themes addressed in the paper is required to be sent along with the paper. No need to send it separately.
7. A maximum of 1 co-author is permitted.
8. Authors must acknowledge and give due reference to any source. Plagiarism is strictly prohibited, and articles found to be plagiarized will not be considered for publication.
9. Editors reserve the right to change/modify/alter/improve the text so submitted by the author(s) before their final publication.

Words Limit

The length of the paper should be limited to a maximum of 5,000 words including tables, figures, and references.

Citation Style

Any uniform mode of citation is acceptable.

Peer Review

All submissions must undergo a blind review process before being accepted for publication.

Who can submit?

A person from any field or discipline who can write an article on the given chapters can submit his/her article for publication in this book. We’re giving a Multidisciplinary approach.

Important Note: Articles must be the original, plagiarism free & unpublished work of the author(s) and must not be submitted or must not be under consideration for publication in any other medium whether online or offline.

Important Dates

Release of Official Notification: 7^th February 2024.

Last Date for Submission of articles: 17^th March 2024.

Confirmation Mail to Shortlisted articles for Publication: 31^st March 2024.

Publication of Book: 31^st May 2024 (Tentative).

How to Submit?

Submit your articles at Info@lawaudience.com or lawaudience@gmail.com, with the subject as “Submission of article for Publication in the chaptered Book”.

It must also include a "Cover Page" mentioning the following details on the first page of the article., such as,

•  Name(s) of author(s),
•  Name of college/university,
•  Name of chapters for which you are submitting your article,
• Email(s),  
• Contact no(s) of author(s),
• Course details of author(s),
• Name of workplace of authors (if any),
• Undertaking stating that you’re aware of article processing charges,

Contact Details

Name: Adv. Varun Kumar, Founder & Owner,

Mobile No(s): +91-8351033361 or +91-7018537723, (10:00 AM to 8:00 PM),

Email Id(s): Info@lawaudience.com or lawaudience@gmail.com.

Official Website: http://www.lawaudience.com.