Authored By: Shirley Gao SOAS University of London Abstract The rapid expansion of e-commerce has transformed consumer transactions in the […]
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Authored By: Zelipa Zimba Cavendish University Abstract The intersection of insolvency law and banking regulation represents a critical component of
Authored By: Jeremiah Nelson Ekemini Lead City University ABSTARCT This particular topic expresses the exclusive, urgent and complex problems of
Authored By: Esther Cletus Obafemi Awolowo University The Nigerian legal system is built on common law principles, inherited from British
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Authored By: Noxolo Hazel Mzileni University of Johannesburg Virginity testing is a traditional practice mainly carried out in KwaZulu-Natal and
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Authored By: Boitumelo Makhubu University of Fort Hare South Africa has a big problem with violent crime, things like serial
Authored By: Oyena Fatyi North West University Abstract This study explores the significant role that Ubuntu, an African philosophical concept,
Authored By: Adarsh yadav University of Allahabad Abstract India’s justice system embracing AI is a once-in-a-history-time law paradigm shift. Even
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Authored By: Ayoaloko UnlimitedGod Eniola Leadcity University Ibadan ABSTRACT Artificial Intelligence (AI) is rapidly transforming legal practice around the world,
Authored By: Ditebogo Molosi University of Johannesburg( National Diploma in Law) ABSTRACT Strict liability in South African law occupies a
Authored By: Khadeeja Sadiq Aligarh Muslim University Abstract: The Waqf (Amendment) Bill, 2024, marks a significant legislative attempt to reform
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Authored By: Shayantan Das University Law College, Gauhati University Abstract This article delves into the intricate legal fiction of “corporate
