About National Law University, Jodhpur
National Law University Jodhpur (NLUJ) is one of the foremost law schools in India. Since its establishment in 1999, it has endeavored to produce exceptional lawyers and legal scholars and has aimed at pushing and challenging the existing boundaries of knowledge. The University has previously been selected by the Competition Commission of India to be part of a panel of reputable institutions tasked with conducting competition assessments of economic legislation, bills, and policies.
About ICLR
CCLP was established as an initiative to promote interdisciplinary research in the field of competition law and policy making. As a part of this initiative, CCLP publishes its flagship journal, ICLR. ICLR serves as a platform for understanding existing trends as well as setting out new ideas.
The previous editions of the journal have received manuscripts from many distinguished legal luminaries, practicing lawyers, law professors, Ph.D. scholars, and law students from all over the country and abroad. After having celebrated the immense success of the last edition, we are pleased to announce the call for papers for Volume IX Issue I of the ICLR. The website of the journal can be accessed at Click Here
Theme of the Issue
The overarching theme of this issue is “Exploring New Horizons: Reimagining Traditional Norms in Competition Regulation”. Any other article not under the preview of the aforementioned theme may also be accepted subject to the discretion of the board. These may include:
- The full range of substantive competition law topics (anti-competitive agreements, abuse of dominance, merger control etc.);
- Competition litigation and enforcement;
- Matters in other fields that have an impact on, or raise issues related to competition law, such as intellectual property law, company law, energy law, data privacy and data protection etc.
Eligibility and Word Limit
The manuscript may be co-authored by a maximum of two authors.
The journal accepts the following kinds of submissions:
- Articles – 5,000 to 10,000 words.
- Short notes – 2,500 to 5,000 words.
- Case Comments – 1,500 to 2,500 words
These word counts are exclusive of footnotes. The Editorial Board reserves the right to increase or relax the word limit, depending on the quality of the submission.
Submission Guidelines
- The mail bearing the manuscript must declare, in its body, the category for which the submission is made, i.e. article/short notes/case comment.
- The body of the manuscript should be in Garamond, font size 12 with 1.5 line spacing. The footnotes should be in Garamond, font size 10 with single line spacing.
- The manuscripts should be properly footnoted wherever sources are being used. The use of endnotes, hyperlinks, etc. is strictly prohibited. Further, no speaking footnotes (descriptive footnotes) are allowed.
- All the sources in the footnotes must conform to the Oxford University Standard for Citation of Legal Authorities (OSCOLA) 4th ed. style of citation.
- The manuscripts must be preceded by an abstract of not more than 250 words.
- The manuscript must not contain any reference to the author’s name, affiliation or credentials.
- All manuscripts must be accompanied by a cover letter with the name(s) of the author(s), institution/affiliation, the title of the manuscript, and contact details. The author must also confirm in the cover letter that the manuscript is not being considered for publication elsewhere.
- The manuscript must be an original and unpublished work.
- If necessary, ICLR may request the author to provide a printed copy of the manuscript, in addition to the electronic copy.
Submission Deadline
March 25, 2024
Contact Information
All queries may be addressed to the editorial board at cclp@nlujodhpur.ac.in.
Click here for the official notification.
Click here to access the website.
Click here to download the brochure.
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