The Webinar Smart Contracts, CISG (United Nations Convention on Contracts for the International Sale of Goods), and Arbitration." This insightful online event will take place on April 26th, 2024, and will delve into the legal and practical implications of smart contracts within the framework of international sales transactions and dispute resolution. Distinguished experts and practitioners in this field will share their knowledge and insights during this interactive session. Professionals, academics, and enthusiasts interested in this subject are invited to join for a stimulating discussion on the evolving landscape of smart contracts and their role in international commerce and dispute resolution. Mark your calendars for this engaging webinar that promises to provide valuable perspectives on this dynamic area of law.
Significance of Webinar
The webinar holds significant value for professionals and academics interested in the intersection of smart contracts, international sales law (CISG), and arbitration. By delving into the practical and legal aspects of smart contracts within the context of international transactions and dispute resolution, participants will gain insights from distinguished experts in the field. The webinar offers a unique opportunity to explore how emerging technologies like smart contracts are reshaping traditional legal frameworks governing international commerce. Attendees will acquire a deeper understanding of the challenges, opportunities.
Dr. Robert Walters
(International Arbitrator – Solicitor)
Date
April 26th, 2024 (Friday)
Time
03:00 PM
*No registration fees*
Contact Info
Ms. Shreya Kankas, Case Counsel (Trainee), Gujarat International Maritime Arbitration Centre, Mob +91 9998800512
Mr. Rajath K. U, Case Counsel (Trainee), Gujarat International Maritime Arbitration Centre, Mob +91 7019945898
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