Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

CIPAM-DIPP launches IP competition for college and university students- (Press Information Bureau) (15 Jan 2018)

MANU/PIBU/0085/2018

Education

The Cell for IPR Promotion and Management (CIPAM), Department of Industrial Policy and Promotion (DIPP), in collaboration with ASSOCHAM and ERICSSON India, has launched a one of its kind Intellectual Property (IP) Competition 'IPrism' for college and university students.

This competition invites students to submit films on piracy & counterfeiting under two categories of 30 and 60 seconds. Another category in the competition is for a mobile gaming app on IP. The last date for receiving entries is 31st March, 2018. Cash prizes worth INR 4 lacs will be given to the winning teams along with mementos, certificates and recognition on the official CIPAM website (www.cipam.gov.in). The competition aims to foster a culture of innovation and creativity in the younger generation. It will provide young creators a unique opportunity to see their creations recognized on a national platform.

Counterfeiting and Piracy cause significant loss to the industry and pose serious safety threats to the consumers. Generating awareness can help in tackling such crimes since limited knowledge about their adverse social and economic impact leads to circulation and consumption of pirated content and fake goods. You may visit www.iprism.co.in or follow CIPAM on Twitter at @CIPAM_India or Facebook at CIPAM India for complete details and regular updates on the competition.

As it may be recalled, the National IPR Policy was adopted on 12th May, 2016 to create a vibrant IP ecosystem in the country. Creating IPR Awareness through outreach and promotional activities is the first and foremost objective of the Policy. CIPAM, a professional body under DIPP, has been actively involved in many activities including a nation-wide IPR awareness campaign.

Tags : IP COMPETITION   LAUNCH   STUDENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved