January 18,2019:
Global Legal ConfEx and Law Tech Exhibition aims to bring together 300+ In-house Counsel, Law Firm Partners, Law Tech Professionals, Tech Vendors and Selected Service Providers.
Each lawyer participant attends the event because he/she has some operational challenges to resolve such as: Litigation, IP, Technology, Software, GDPR, AI, E-Discovery, Risk, Security, Compliance, Outsourcing (This list of challenges is only indicative, not exhaustive).
In order to find the solutions, they not only need the learning & education but also the meetings with right service providers.
LatestLaws.com is Proud Official Media Partner for the Event.
What is in the Agenda:
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To Know About Speakers at the Event, Click Here
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Agenda Detail (From 07:00 AM to 06:30 PM Singapore Standard Time)
07:00 AM – Onwards Conference Registration | |
Informal Networking | 07:30 AM – 08:30 AM
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Opening Keynote Address | 08:30 AM – 10:00 AM | |
Opening Keynote Address 1 | 08:30 AM – 09:15 AM
Practical Legal/IP Risk, Security & Compliance Management Strategies for the Busy In-House Counsels & Law Firm Partners
Opening Keynote Address 2 | 09:15 AM – 10:00 AM Tech Disruption & Relevancy for Lawyers
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Informal Networking | 10:00 AM – 10:30 AM
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Hall A | Hall B |
10:30 AM – 11:10 AM | Leadership Learning Lab
Blockchain's Role in the Future of Legal & IP Industry Blockchain could have a significant role to play in the Legal & IP (Intellectual Property) industry – if the industry can find a means to adopt the technology in the short and medium term. Panelists will aim to cover:
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10:30 AM – 11:10 AM | Leadership Learning Lab
How GDPR (General Data Protection Regulation) Bring Obligations As Well As Opportunities? The General Data Protection Regulation (GDPR) takes effect in May 2018, yet businesses remain largely unprepared. Given that GDPR is designed to protect EU residents’ data, regardless of where that data is collected, stored or processed, many non-EU companies will be subject to GDPR and need to understand their risk of exposure, and how they can mitigate that risk through evolving best data protection practice. Panelists will aim to cover:
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11:10 AM – 11:30 AM | Exclusive Case Study Presentation
Legal. IP. GDPR. Compliance. AI. Law Technology. |
11:10 AM – 11:30 AM | Exclusive Case Study Presentation
Legal. IP. GDPR. Compliance. AI. Law Technology. |
11:30 AM – 12:10 PM | Leadership Learning Lab
Mediation and Arbitration: Who Should be Doing What Mediation is no longer a child and is now more like a teenager in the dispute resolution world. As with any teenager, relationships matter. Mediation’s relationship with other form of dispute resolution is now increasingly important.
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11:30 AM – 12:10 PM | Leadership Learning Lab
eDiscovery Is Not Just for Litigation Anymore These days, eDiscovery also plays an important part in conducting investigations to meet compliance, due diligence or regulatory enforcement requirements. In this session, the panelists will share experiences and provide examples of the use of eDiscovery technology and best practices to meet investigative objectives.
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12:10 PM – 12:30 PM | Exclusive Case Study Presentation
Legal. IP. GDPR. Compliance. AI. Law Technology. |
12:10 PM – 12:30 PM | Exclusive Case Study Presentation
Legal. IP. GDPR. Compliance. AI. Law Technology. |
12:30 PM – 01:00 PM
Pre-Scheduled One-on-One Business Meetings A unique and exclusive benefit to conference delegates is participation in One-on-One Business Meetings. Designed to foster strategic business relationships and valuable business development opportunities, the One-on-One Business Meeting program facilitates pre-scheduled meetings between qualified buyers and vendors/law firms. By using our tech platform, you can schedule your One-to-One Meetings to plan your day and meet who really matters most to you. These meetings are designed to help clients, peers and/or vendors make valuable business connections that advance their legal services goals. |
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Informal Networking | 01:00 PM – 02:00 PM
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02:00 PM – 02:40 PM | Leadership Learning Lab
Improve Compliance & Reduce Risks across your Contract Management Portfolio
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02:00 PM – 02:40 PM | Leadership Learning Lab
How GRC (Governance, Risk Management & Compliance) Helps Prepare Your Journey to GDPR?
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02:40 PM – 03:20 PM | Leadership Learning Lab
Rise of the Robolawyer - Discussions on the Future of the Lawyers By 2020 it is estimated that over 100,000 legal roles have a high chance of being automated as a result of the quickening pace of technology, shifting workforce demographics, and the need to offer more value for money causing a tipping point for talent strategies among law firms and corporations. The panelists will explore-
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02:40 PM – 03:20 PM | Leadership Learning Lab
Intellectual Property (IP) Rights in Today’s Digital Economy- Challenges & Protection Digital transformation has become one of the main forces of innovation in the current legal economic model, identified as the Creative Economy, creating new Legal & IP rights and new business challenges & opportunities. Panelists will aim to cover:
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Afternoon Keynote Address | 03:25 PM – 04:05 PM
Legal Practice Management Solution - The Secrets of Tech-Innovation for Legal Teams A complete Legal Practice Management Solution becomes crucial for Legal Teams in order to collaborate, track & control! With Legal Practice Management Solution, you'll access an easy & complete workspace tailored for Lawyers to:
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Informal Networking | 04:05 PM – 04:15 PM
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04:15 PM – 06:15 PM
Evening Happy Hours & Informal Networking This ceremony will celebrate the presence of our speakers, key delegates and sponsors who made this event happen with their undaunting support and participation-
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