Authored By: Kunal Pratap Singh Lloyd Law College Abstract “Alternative dispute resolution” has gain significant global attention over the last […]
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Authored By: Sisanda Hlatshwayo Boston City Campus Abstract Most people opt to get their Wills drafted by financial institutions due
Authored By:V.Chithra Chennai Dr Ambedkar Government Law College pudupakkam Abstract: Matrimonial cyber fraud has emerged as one of the fastest-growing
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Authored By: Ompha Ndou Introduction: The Internet’s Irreversible Shift on the Rule of Law The emergence of globally connected borderless
Authored By: Felicia Jepleting Kenyatta University ABSTRACT The Judiciary is vested with authority which is derived from the supreme law
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Authored By: Nimzing Ponsel Andrew Near East University Abstract In Nigeria, the very institutions designed to enforce the law frequently
Authored By: Rashmika Shrivastav Prof. Rajendra Singh (Rajju Bhaiya) University, Prayagraj ABSTRACT Digital technology has expanded access to education, employment,
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Authored By: Mbah Justina Chinaza University Keffi ABSTRACT Domestic violence in Nigeria remains a prevalent issue which is also affecting
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Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka ABSTRACT Marital disputes remain a relevant subject of social issue in
Authored By: Azukiwe Notshulwana University of Fort Hare Abstract Good faith holds a lasting but debated role in South African
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Authored By: Caroline Atuhaire Abstract In light of the Artificial Intelligence Act, Regulation (EU) 2024/1689, and the updated Product Liability
