About Deal Aware
The conception of Deal Aware came from a group of law students, passionate about the laws and procedures governing Mergers & Acquisitions (M&A).
Deal Aware aim to create a collaborative and research-intensive community of Law students/professionals interested in the regulatory mechanisms and strategies governing the intricate field of Mergers & Acquisitions.
The editorial board consists of various members from NALSAR, GNLU and NLU-J.
Theme
Deal Aware welcomes articles pertaining to laws & procedures regarding M&A/Corporate Restructuring.
Call for Submissions
Deal Aware, the only blog dealing exclusively with contemporary legal issues in the field of M&A is calling for contributions for the Blog. Submissions will be considered on a rolling basis.
The article can either be a current awareness piece, opinion piece or a research article. Interdisciplinary approaches to law are promoted, as they facilitate a better understanding of laws and regulatory mechanisms prevalent.
Submission Guidelines
- Submissions for the blog shall be reviewed on a rolling basis.
- The maximum number of co-authors permitted is two.
- Submissions must be the original work of the author(s).
- The maximum word limit is 1500-1700 words.
- Along with the manuscript, please add up to 3 keywords at the beginning of the Article
- All relevant sources must be hyperlinked. In case no hyperlink is available for a reference, the use of endnotes is recommended. Speaking endnotes and footnotes are discouraged.
- Submissions must be in Word Format (.doc or .docx) to contact.dealaware[at]gmail.com.
- The Editorial Board may take up to seven days to respond to submissions.
- For any other queries, reach out to the above-mentioned email address.
Contact Details
E-mail ID: contact.dealaware[@]gmail.com.
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