The NALSAR-IAMC ADR Journal (‘The Journal’) is the result of the budding relationship & joint efforts between NALSAR and IAMC. The Journal primarily endeavours to facilitate the development of scholarship in the fields of Arbitration and Alternate Dispute Resolution.
In furtherance of the same, the Journal aims to provide a robust platform for legal minds all over the country to showcase their critical thinking and analytical abilities in order to positively contribute to the emergent discourse surrounding Arbitration and Alternate Dispute Resolution.
In light of the above, the Editorial Board is pleased to invite submissions for Volume I, Issue I of the Journal.
The Journal invites submissions under the following categories:
*(Kindly note that the aforementioned word limits indicate the upper limit for entries and are exclusive of footnotes.)
All submissions made to The Journal must fall under the ambit of Arbitration Law (both domestic and international) and/or Alternate Dispute Resolution.
The last date to submit: 31st July 2023
Authors are hereby requested to comply with the following procedure:
All submissions shall be sent to nalsariamcadrjournal@nalsar.ac.in in doc or docx format.
The subject of the email shall be as follows – “Submission for Volume I, Issue I | Name of the Author/Authors – Title of Submission”
The soft copy of the submission shall be in the following format – “[Name of Author/Authors]–
Other details regarding the format for submission can be found in the attachment."
In case of any queries, please contact the undersigned:
Piyush Raj (Editor-in-Chief) +91-8578020809
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