RGNUL Punjab was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law Punjab Act (Punjab Act No. 12 of 2006).
In May 2015, RGNUL was the first and only National Law University to have been accredited by the National Assessment and Accreditation Council (NAAC) with an ‘A’ grade.
In March 2018, RGNUL was amongst the four law schools in India, including NLU Delhi, NALSAR, and NLUO to have been granted autonomy by the University Grants Commission.
CCCPL is a research centre dedicated to advancing understanding and promoting awareness of competition and consumer protection laws. This initiative is driven by a passionate group committed to ensuring a fair and competitive marketplace.
Through their research and advocacy efforts, the center aims to contribute to the development of sound legal frameworks that protect consumers and foster healthy competition.
By engaging in academic research, policy analysis, and outreach activities, the center will play a vital role in shaping the legal landscape and safeguarding the interests of both consumers and businesses.
The global marketplace is undergoing a tectonic shift. In this era of technological modernisation, traditional consumer transactions have evolved into complex digital interfaces and algorithmic decision-making.
While offering unprecedented convenience. This transition introduces sophisticated challenges such as issues stemming from the use of dark patterns, data privacy breaches, inter alia.
Under the visionary aegis of the Ministry of Consumer Affairs, Food & Public Distribution, Government of India, the newly established Chair on Consumer Law at Rajiv Gandhi National University of Law (RGNUL), Punjab, presents this National Conference.
This initiative serves as a premier forum for legal scholars, practitioners, and policymakers to: Evaluate the efficacy of current legal frameworks against emerging digital technologies. Bridge the gap between academic research and legislative policy-making.
Empower the “New-Age Consumer” through informed discourse on enforcement and global best practices, in arenas such as dark patterns.
We cordially invite academicians, researchers, and professionals to contribute and present their research on emerging issues in consumer protection and competition law within the digital economy.
Hybrid Mode (Online & Offline).
The registration form is given at the end of the post.
The registration fee for:
Please Note: No accommodation will be provided by the university.
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