About DLPR
DLPR is formed by a group of researchers who want to encourage cooperation in the field of Law and Politics. Law is a product of the political process and a change or fault in law often causes political discussion. It would, therefore, be unwise to look at either field without embracing the other. With a background either in law or in government, they decided to create a platform whereby sharing and knowledge exchange is encouraged and possible. This platform encourages young researchers to engage in discussion and cooperate with each other to reach more understanding of each other’s and thereby our own fields.
The theme of the Blog
The Dublin Law and Politics Review publish articles from all disciplines that reflect upon legal or political issues. The articles should be in English, original and well-written.
What can you submit?
- Blogs (for their website)
- Case notes
- Book review
Submission Guidelines
- Articles carry a length of 5000-7500 words (including footnotes). Short reads can be submitted as brief reflections on current issues and should be between 1500-2000 words.
- Casenotes and book reviews should be no more than 3.000 words.
- All submissions must be delivered in a word format or format compatible with the word. The submissions must include the author’s name and affiliation, abstract and up to 5 keywords.
- Please note that all articles and case notes must use the OSCOLA style of reference. No other citation styles will be accepted.
- All articles must be written in U.K. English and of clear grammar and spelling. Please note that it is not the journal’s obligation to provide you with language services and that you are responsible for submitting an article in good English.
How to submit?
Email your submissions to them at dublinlawandpoliticsreview@gmail.com
Deadline
May 6, 2022
Click here to know more about the call for paper at DLPR
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