Authored By: Naukhaiz Aftab Sankalp Institute of Law Abstract This research paper looks at the laws in the U.S.A. and
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Authored By: Prisca E.Hayford University of South Wales Abstract This article explores whether UK copyright law is prepared to address
Authored By: Vesna likar King’s College London Introduction The U.S. The Supreme Court as early as in 2018 acknowledged in
Authored By: Sageda El-Sanossi University of Liverpool ABSTRACT Medical negligence in maternity care has raised serious legal and ethical concerns
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Authored By: Amna Osman Birmingham City University Abstract The UK fashion industry is an important part of the UK ‘s
Authored By: Tshegofatso Nkwala IIE Varsity College Background. The general consensus around monopolies is that they are organisations that thrive
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Introduction The idea of a Uniform Civil Code (UCC) is
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Authored By: Danielle Christine Bengesai University of Johannesburg Introduction: Section 28 of the Constitution of the Republic of South Africa
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Authored By: Efrata Mathewos Addis Ababa University Abduction marriage or in its Amharic name ጠላፋ is a commonly practiced action
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Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Abstract: Defamation—defined as making false statements that damage
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Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University ABSTRACT With the coming of generative Artificial Intelligence technologies, there has been a
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Authored By: Owusu Danielle Seiwaa University of Ghana ABSTRACT This article explores the vibrant intersection between geophysics and law, focusing
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