About NLIU, Bhopal
National Law Institute University Bhopal is a public law school and a National Law University located in Bhopal, India. Established in 1997 by the State of Madhya Pradesh, it is the second law school established under the National Law School system.
About NLIU Law Review
The NLIU Law Review is the flagship journal of the National Law Institute University, Bhopal. It is a peer-reviewed academic law journal, published biannually by the students of the University. The Law Review aims to promote a culture of scholarly research and academic writing by bringing to the forefront, articles on subjects of interest to the legal profession and academia.
Theme
The NLIU Law Review does not restrict itself to any particular area of law and welcomes contributions from all branches of law, as long as the work is relevant, up-to-date and original.
Submission Guidelines
- Submissions must be made only through the electronic form available on our website. Submissions made through any other medium, including by way of emails, shall not be considered for review by the Editorial Board.
- All the submissions must be in (.docx) format. They must be word processed and compatible with Microsoft Word 2007 or above.
- The manuscript should not contain any information that can be used to identify the author. All the relevant details must be mentioned only within the form attached.
- Manuscripts submitted to the Journal must not be co-authored by more than two persons. Authors are permitted to send only one submission per author or a team of co-authors.
- Manuscripts must include an abstract of 250-300 words. The abstract must highlight the structure and the essence of the manuscript.
- Authors are requested to strictly adhere to our Submission Guidelines (linked below)
- All the submissions must comply with our Copyright and Open Access Policy.
- Manuscripts not in conformity with the Submission Guidelines may be rejected at the sole discretion of the Editorial Board. The Editorial Board reserves the right to send the manuscripts back to the authors for any modification(s) at any stage, in the event of non-conformity with any of the submission guidelines.
- Authors shall receive an email acknowledging the receipt of their manuscript within ten days of receiving the entry. If the same is not received, authors can write to us at lawreview@nliu.ac.in.
- The Editorial Board may, in its absolute discretion, waive any of the above rules or amend the process. In case of any dispute or ambiguity, the decision of the Editorial Board shall be final and binding.
- Manuscripts on any topic of contemporary legal relevance meeting the below-mentioned criteria:
- Articles: 4,000-10,000 words
- Case Notes: 2,000-5,000 words
- Legislative Comments: 1,000-3,000 words
- Book reviews: 1,000-3,000 words
- The word limit is exclusive of the abstract and the footnotes.
Submission Deadline
Submissions must be made on or before 23:59 hours on August 31, 2023.
Contact Information
In case of any query related to the NLIU Law Review, please reach out to
- lawreview@nliu.ac.in
- Akshat Shukla (Editor-in-Chief) +91 79870 85907
- Pooja V (Deputy Editor-in-Chief) +91 63694 68075.
Click here for submission guidelines.
Click here to submit.
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