The Editorial Board, Law Society of the Faculty of Law, Aligarh Muslim University aims to provide an active forum that inspires academicians, practitioners, researchers and students to engage in discussions on varied issues of contemporary importance in the sphere of domestic and international law and to provide a platform to critical insights into diverse areas of law through the medium of the yearly journal ‘AMU Law Society Review’.
The AMU Law Society Review is the flagship journal of the Faculty of Law, A.M.U.
It is an annual, peer-reviewed journal which provides an extensive platform to the academicians, practitioners, researchers and students to assimilate, exchange and extend their ideas to facilitate the debate on contemporary legal issues through their scholarly articles and research papers.
The Review welcomes well researched, quality contributions on the relevant legal issues in the sphere of domestic and international law.
However, the preference shall be given to the submissions based on contemporary legal issues.
The AMU Law Society Review is now accepting submissions for its forthcoming issue, i.e. the AMU Law Society Review (2018-19) bearing an ISBN Number.
We invite original, well-researched and unpublished manuscripts from academicians, practitioners, researchers, and students under the following categories:
*word limits are exclusive of footnotes.
1. The manuscripts shall be accompanied by an abstract of not more than 300 words.
2. The works submitted shall be original and unpublished.
3. Plagiarism of any kind is strictly prohibited (except the ideally accepted 30%).
4. The manuscripts must not contain any indication of the identity of the author (except in cover letter).
5. The body of the paper shall be:
6. The citations of the paper shall be:
7. The Citation style shall strictly be in consonance with the rules in ILI citation. This mode of the citation must be strictly followed otherwise the paper shall not be considered for publication.
8. All submissions shall be accompanied by a covering letter indicating the title of the paper, the name of the author, official designation, institutional affiliation, email address and phone number.
9. Papers submissions to the Review shall be evaluated by the peer-review committee of the Editorial Board. Mere submission of a contribution shall not confer any claim for publication.
10. The copyright of the entry to the journal will rest with the Editorial Board once the entry has been selected and author(s) of the same has been notified.
11. All submissions are required to be addressed to The Editorial Board, The AMU Law Society Review and shall be mailed on: amuediboard@gmail.com in (.doc)/(.docx) format with the subject “Submission for AMU Law Society Review 2018-19”.
*Submission of a paper shall be taken to imply that it is an unpublished work and is not being considered for publication elsewhere.
The certificate of publication and the copy of the journal shall be provided to every selected author and shall be dispatched to the provided address.
Important Dates and Deadlines:
Publication Charges:
*Co-authorship is restricted up to two authors.
Last date of fee submission: 25th April 2019.
Contact Persons:
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