The National Conclave On Insolvency & Bankruptcy Laws (Ncibl), 2025 – A Multi-disciplinary Platform Where Interests Of All The Stakeholders Are Balanced!
We, Students of LL.M.-I.B.L. (Batch of 2024-26) from the National Academy of Legal Studies and Research (NALSAR), Hyderabad, and Indian Institute of Corporate Affairs (IICA), Delhi, cordially invite you all to join us on 12 th and 13 th of April, 2025, at NALSAR University of Law, Hyderabad, to explore the dynamic realm of Insolvency and Bankruptcy laws by experiencing thought-provoking discussions involving cutting-edge research and innovative strategies that will shape the future of Insolvency and Bankruptcy landscape in India.
Broad Themes for the Conclave includes:-
1. Fundamentals of Insolvency & Bankruptcy Laws
2. Corporate Insolvency & Liquidation Process
3. Personal Insolvency
4. Cross-Border Insolvency
5. Banks & Financial Institutions Insolvency & Role of ARCs
6. Corporate Governance
Join Us And Be A Part Of One Of The Biggest Events Of 2025 In The Insolvency & Bankruptcy Landscape!
Important Dates
Particulars Date
Registration & Payment of Fee 10th April 2025, 23:59 PM IST
Conclave 12th & 13th April, 2025
Registration Details
Type of Attendees Fees (Amount in Rs.)
Physical Online
Professionals, Academicians & Industry
Experts 4,000/- 1,500/-
Students 2,000/- 700/-
Important Notes:
1. The Registration Fee is inclusive of a Conclave Kit, Admission to all sessions, Certificate of Participation, Lunch & High Tea for both days of the Conclave.
2. Special benefit for Insolvency Professionals – Gain 6 CPE Hours for attending the Two-Day Conclave.
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