The Exploration of the Lack of Legal Enforcement with Regards to Eviction of Illegalforeigners in South Africa.
Authored By: Bokang Mofokeng Introduction: Over the last ten years, the South African borders have experienced a steady and increasing
THE GROWJING ROLE OF ALTERNATIVE DISPUTE RESOLUTION IN MODERNLEGAL SYSTEMS
Authored By: Anire Faith Arodovweroghene Obafemi Awolowo University ABSTRACT Nigeria’s legal system is struggling with severe backlogs, high costs, lengthy
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Rhino Conservation in South Africa: Battling Poaching and Protecting a Legacy
Authored By: Nontokozo Xesibe University of Fort Hare Rhinos are among the most iconic species in Africa, representing both the
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GLC Mumbai | Freedom Fighter Late Shri. Prem Nidhi Agrawal Memorial EssayCompetition
GLC Mumbai | Freedom Fighter Late Shri. Prem Nidhi Agrawal Memorial Essay Competition Virendra Agrawal & Co., in association with
GLC Mumbai | Freedom Fighter Late Shri. Prem Nidhi Agrawal Memorial EssayCompetition Read More »
FREE 10-Day International Winter Legal Boot Camp 2025 | Record Of Law
FREE 10-Day International Winter Legal Boot Camp 2025 Organised by Record Of Law Are you looking to end 2025 with
FREE 10-Day International Winter Legal Boot Camp 2025 | Record Of Law Read More »
Securing the Digital Frontier: A Critical Analysis of Legislative Gaps in Ethiopia’s Cyber Security Regime
Authored By: Betelhem Tikue Hailu Abstract Ethiopia‟s “Digital Ethiopia 2025” agenda is accelerating digital transformation, but cyber security law and
Drone Strikes and the Erosion of International Law: Sovereignty Accountability and Ethics
Authored By: Ashna Dhaliwal University of Greenwich Introduction Drone warfare has redefined the contemporary battlefield, enabling states to project lethal
AN OVERVIEW OF DATA PRIVACY AND PROTECTION IN NIGERIA
Authored By: Henry Nwobiarandu Tehillah Rivers State University INTRODUCTION In the digital age, personal data has become a valuable asset,
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Beyond the Screen: Is South African Law Failing Its Youth Against Cyberbullying
Authored By: Ntombifuthi Precious Tlapu University of South Africa Abstract This article examines the legal framework addressing cyberbullying involving minors
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UNVEILING THE ISSUE OF FEMICIDE – A CASE STUDY OF KENYA
Authored By: Nasinya Nairuko Letiyion INTRODUCTION [1]Femicide is defined as an intentional killing with a gender-related motivation. It is different
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WHO COUNTS AS INDIGENOUS AFRICA’S ONGOING STRUGGLE FORRECOGNITION AND RIGHTS
Authored By: Phindulo Wanga Radzuma INTRODUCTION Around 2003, the Working Group on Indigenous Population (WGIP) published a thorough study on
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EFFECTIVENESS OF DEMOCRACY IN THE SOUTH AFRICAN LEGAL SYSTEM
Authored By: Miyelani Forget Shivambu University of Fort Hare Abstract This article explores the effectiveness of democracy within the South
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