Call for Papers: International Conference on Enforcement of IPR: Strategies and Best Practices by IILM University, Greater Noida [March 10 – 11; ISSN Publication]: Submit Abstracts by Feb 25!

Introduction

Intellectual Property Rights (IPR) play a critical role in fostering innovation and protecting the interests of creators and inventors. Effective enforcement of these rights ensures that intellectual property laws achieve their intended purpose.

This conference aims to bring together leading experts, policymakers, legal practitioners, and industry leaders to discuss strategies and best practices for the enforcement of IPR.

Objectives

• To provide a platform for sharing knowledge and experiences related to IPR enforcement.
• To explore effective strategies and best practices for enforcing IPR in various jurisdictions.
• To facilitate networking and collaboration among stakeholders in the field of intellectual property.
• To identify challenges and propose solutions for improving IPR enforcement globally.

Theme

“Enforcement of Intellectual Property Rights: Strategies and Best Practices”

The enforcement of Intellectual Property Rights (IPR) is a multifaceted challenge that requires strategic approaches and best practices at both national and international levels. The Agreement on Trade-Related Aspects of Intellectual Property Rights (TRIPS) and the World Intellectual Property Organization (WIPO) play pivotal roles in establishing a global framework for IP enforcement, providing guidelines and mechanisms that member states must adhere to.

In the digital age, the rise of digital piracy and online IP infringement necessitates a dual approach involving both legal frameworks and technological solutions. Countries and organizations are increasingly utilizing sophisticated technologies, such as Digital Rights Management (DRM) and anti-piracy technologies, to combat the unauthorized use of digital content.

Innovative legal strategies are essential in adapting to the evolving landscape of IP infringement. Case studies reveal successful implementations of these strategies, which can serve as best practices for others. Additionally, conducting IP audits and monitoring infringements are critical steps that organizations must take to assess their vulnerabilities and protect their assets effectively.

International cooperation and agreements are equally vital for effective IP protection, as they enhance collaborative efforts between countries to combat cross-border infringement. Emerging technologies, including blockchain, are being explored for their potential to provide secure and transparent IP rights management, enhancing protection against counterfeiting and unauthorized distribution.

Sub-themes

• The Role of TRIPS and WIPO in Global IP Enforcement
• Digital Piracy and Online IP Infringement
• Innovative Legal Strategies:  Case Studies and Best Practices
• Conducting IP Audits and Monitoring Infringements
• International Cooperation and Agreements for Effective IP Protection
• Blockchain and Other Technologies for IP Protection
• Digital Rights Management (DRM) and Anti-Piracy Technologies
• AI and Machine Learning in Detecting and Preventing IP Infringement
• Industry-specific Strategies: Pharmaceuticals, Fashion, Software, etc.
• Preventive Measures and Risk Management
• Policy and Legislative Recommendations
• Balancing IP Enforcement with Public Interest

Call for Papers

We invite submissions of research papers, case studies, and presentations related to the conference themes. Authors of selected papers will be invited to present their work at the conference. Please submit your abstracts to centre.iprconference@gmail.com by 25^th February 2025.

Target Audience

• Legal practitioners specializing in intellectual property.
• Policymakers and government officials.
• Industry leaders and corporate executives.
• Academics and researchers in the field of IPR.

Submission Guidelines

1. Abstract Submission:
   • Word Limit: 250–300 words.
   • Include title, author(s) name, designation, affiliation, and keywords (4–6).
   • Deadline for abstract submission: 25^th February, 2025.
   • Send abstracts to: centre.iprconference@gmail.com

2. Full Paper Submission:
   • Word Limit: 4,000–6,000 words (excluding references).
   • Font: Times New Roman, Size 12, Line Spacing: 1.5.
   • Citation Style: APA.
   • Papers must be original and unpublished.
   • Deadline for full paper submission: 4^th March, 2025.
   • Send full paper to: centre.iprconference@gmail.com
3. Plagiarism Policy:
   Submissions must be free from plagiarism. Papers exceeding a similarity index of [15 %] will be rejected.
4. Co-authorship:
   • Maximum of two authors per paper.
   • Each author must register separately.

Presentation Guidelines

1. Authors of selected papers will be invited to present at the conference.
2. Time allotted for each presentation: 10 minutes.
3. Mode of presentation: Online

Important Dates

• Abstract Submission Deadline: 25^th February, 2025
• Notification of Acceptance: 28^th February, 2025
• Full Paper Submission Deadline: 4th March, 2025
• Conference Date: 10^th & 11^th March, 2025

Publication Opportunity

Selected papers will be published in IILM Law Journal (ISSN-2583-8806) Double-Blind Peer-Reviewed or Conference Proceedings.

Registration Details

1. Registration Fee:
   • Students: Rs. 500/-
   • Academicians/Professionals: Rs. 1000/-
   • International Participants: 20 USD
2. Payments to be made once the abstract has been accepted on the registration link mentioned at the end of this post.

Contact

• Dr. Prerna Gulati, Associate Professor: 9910067763
• Ms. Bhavana Dhoundiyal, Assistant Professor: 9871351082

Click here to make the payment.