The Forum aims to foster in-depth dialogue and discussion about the ever-evolving world of commercial and corporate laws. The Forum serves as a platform for students, academicians, and professionals to engage in discourse on pertinent issues within various domains of or relating to corporate law, ranging from antitrust law, arbitration law, company law, consumer protection, environmental, social, and governance (ESG) considerations, insolvency and banking, intellectual property rights, mergers and acquisitions, securities law, and tax law, etc.
The editorial team comprises dedicated members of CTRCR who will review each submission under the supervision of the Centre’s leadership. The Forum has developed a rigorous editorial process, including a double-blind peer review to maintain the quality and integrity of our submissions.
The Centre for Training and Research in Commercial Regulations, Maharashtra National Law University is a student-run centre focused on providing an environment of debate, discussion, research and training in Corporate Law and the areas intertwined with bringing together academicians, professionals, legal experts, economists, regulators, judges and students.
Feel free to reach out at ctrcr@mnlumumbai.edu.in
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