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Law School Personal Statement Tips for Winning Admission
Law school personal statement tips for winning admission
When you’re writing a personal statement, you shouldn’t include your love for the intricacies of the law. This leans more towards criminology and not law, which is a massive mistake. Writing a law school personal statement is not easy, and that is why some students turn to the internet and try to find a personal statement writing service company with academic experts.
The question now is what should you do to ensure that your law school personal statement stands out from the rest? To show enthusiasm to the college or university you're applying for, below are some tips that many professional essay writers say students should keep in mind before they begin.
What not to do when writing a law school personal statement
Start with a bang
You need to make a good first impression, and you can only do this by making your opening paragraph truly memorable. You need to give a reason why you’ve chosen to study law over any other subject. Don’t beat about the bush and add in filler content to make your application look beefy like many inexperienced essay writers do. Focus on quality as that’s the most important thing, not quantity, not just for this paper but future papers as well.
To come across as legit, your first few words need to get the reader's attention straight away because if you lose them early, they won’t be interested in reading the rest of your statement. Talk about things you’ve learned and how you’ve grown from experiences. This is what the administrators want to read and not your life story.
Show a sense of curiosity
Show the administrators that you are willing to learn and embrace new things during your application. You can do this by telling stories about how a work placement in a supermarket chain for example introduced you to how customer complaints are dealt with. You can also talk about this as the source of inspiration in you looking up consumer rights, protection laws, conflict resolution, and more.
Highlight the fact you are a hardworking person
You need to show the administrators that you have a good work ethic and can conquer challenges. If you want to talk about sporting activities you are good at, show in writing how you can stick with things till the very end even when the going gets tough. Talk about the time you volunteered for a law firm or company in your area just to gain some experience. Always try to relate any experience you have to the legal profession, it is the best way to create a good impression on the readers and show them you are reliable.
Honesty is the best policy
Your statement needs to give the reader an insight into who you are as a person, not who they think you should be. Don’t over-elaborate things and stay true to who you are. Present the best version of yourself in writing, and don’t pretend to be someone else. If you are not honest about who you are, it will be picked up by the administrators and your application will be rejected for trying to be deceptive.
What not to do when writing a law school personal statement
Try not to be fixated on the criminal justice system
Criminal law as a subject is a small part of your law degree, and this is something that administrators of a college you’re applying to don’t want you to fixate on. This is a massive error that students make, instead, all your statement should focus on is things like immigration law, intellectual property, and civil rights. Show the person looking at the application that you understand all aspects of loss, and not just criminal law.
Avoid the use of jargon
One of the most important things when it comes to law is clear, and you should avoid using any jargon. Use clear language to describe yourself in your statement. Keep things simple, authentic, accurate, clear, and always make sure you proofread your work before you submit it.
Avoid plagiarism at all cost
Any professional essay service out there will tell you that one of the biggest sins you can commit in writing is plagiarism. The administrative departments of every single college and university go through thousands of applications every year. They are well aware that plagiarism is a very big issue and will carefully analyze each application they get to ensure it’s original.
If what you submit just happens to match something that has already been submitted on the internet, they will know where you got it from. This is because they have programs that can flag anything that has already been written by someone. Do yourself a favor and not copy someone else's work and present it as your own. Your application will be rejected as soon as it is flagged for plagiarism.
You don’t have to use quotes
All the tutors checking your application want from your statement is you tell them why you have a passion for law. You don’t have to use quotes from books that you’ve been reading or articles from academic writing services, just give them the best version of yourself and everything should be ok. If you are failing to properly articulate yourself, there are plenty of reliable paper writing services that are more than happy to help you get your ideas across.
A law school personal statement should be about you; however, many students try to include quotes that don’t add anything of value to the application. You shouldn’t write a long list of some of your work experiences. Many professional writing services always advise students to only focus on quality, not quantity. If you want to talk about your work experience, only emphasize the things you've learned. This is all that counts because the administration department wants to see if you are the type of person that can learn things quickly before they accept you. If you do not repeat mistakes, and you can back that up in your personal statement, any law college or university will happily take you onboard.
