THE STRUCTURE AND FUNCTIONS OF THE NIGERIAN LEGISLATURE:A CONSTITUTIONAL AND PRACTICAL ANALYSIS BY ANIRE FAITH
Authored By: Anire Faith Arodovweroghene Obafemi Awolowo University ABSTRACT As one of the three arms of government and the lawmaking […]
Gender-Based Violence (GBV): A Crisis We Can End
Authored By: Nontokozo Xesibe University of Fort Hare ABSTRACT Gender-based violence (GBV) is a major crisis in South Africa, threatening
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Navigating the Leasehold: A Critical Analysis of Foreign Land Acquisition in Ethiopia’s Public Ownership Framework
Authored By: Betelhem Tikue Hailu Abstract This article examines the complex legal regime governing foreign access to land in Ethiopia,
Maritime Piracy and Security: A Legal Analysis of the UK and International Legal Frameworks
Authored By: Ashna Dhaliwal University of Greenwich Maritime piracy has long been a destabilising force in international trade, maritime security,
POLICE POWERS OF STOP, SEARCH, AND ARREST IN NIGERIA: A CONSTITUTIONAL AND HUMAN RIGHTS PERSPECTIVE.
Authored By: Henry Nwobiarandu Tehillah Rivers State University ABSTRACT This article critically examines the constitutional and human rights dimensions of
The Authorless Era: Challenges for Intellectual Property Law in the Age of AI
Authored By: Ntombifuthi Precious Tlapu University of South Africa Abstract Artificial intelligence (AI) is changing how creative works are made
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UNRAVELING CATTLE RUSTLING IN KENYA: A CASE STUDY OF NORTHERNKENYA
Authored By: Nasinya Nairuko Letiyion ABSRTACT This article examines why cattle rustling continues to be a major challenge in remote
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AUTHORITY, ACCOUNTABILITY AND FAIRNESS: LESSONS FROM MAKATE V VODACOM
Authored By: Phindulo Wanga Radzuma ABSTRACT The concept of authority is crucial in corporate law, especially when it comes to
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Ethnicity, Nationalism, Multiculturalism and Democracy: Redefining and Contextualizing the right to self-determination in the Gaza Conflict
Authored By: Bokang Seisane National University of Lesotho Abstract This article discusses the Israel-Palestine conflict from the interconnected perspectives of
THE CONTRIBUTION OF THE JUDICIARY TO THE ACHIEVEMENT OF EQUALITY IN SOUTH AFRICA
Authored By: Miyelani Forget Shivambu University of Fort Hare Abstract This article examines the transformative role of the judiciary in
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Tax System of India
Authored By: Manshi Raj Usha Martin University Ranchi Jharkhand Abstract : The tax regime in India plays a pivotal role
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The progressive realisation of human rights of foreign nationals in South Africa
Authored By: Neliswa Luthando Ntshangase University of Fort Hare Abstract This article seeks to demonstrate the importance of the role
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