Authored By: CHIRAG MISHRA Bharti Vidyapeeth New Law College Pune Introduction The deaths of young children in India after ingesting […]
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Authored BY: MOHD ARFATH PENDEKANTI LAW COLLEGE ABSTRACT Public procurement is the process basically how the government buys things it
Authored By: Ositadinma Amarachukwu Leoniemaria University of Nigeria, Nsukka. After the death of the husband, widowhood is seen as a
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Authored By: Jolaoluwa Rejoice kemikome University of Benin ABSTRACT This article reviews Nigeria’s National Mental Health Act 2021, examining its
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Authored By: Walter Gabriel Matthew Rivers State University ABSTRACT Contracts form the basis of commercial and social transactions by setting
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Authored By: Oluwatamilore Omojola Bowen University Abstract Artificial intelligence (AI) is rapidly transforming the mechanisms of contract formation, raising complex
Authored By: Duru Daniel Patrick Ahmadu Bello University, Zaria, Kaduna State, Nigeria ABSTRACT The increasing speed and encroachment of web3
Authored By: MD Mehedi Hasan University of Asia Pacific Abstract The ICT Act of 2006, the Digital Security Act of
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Authored By: Siya Nimkar DES Shri Navalmal Firodia Law College INTRODUCTION Conserving the environment and resources for the future generations
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Authored By: David kariuki Karimi Mount Kenya University ABSTRACT This document aims to look at the progress made in realizing
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Authored By: Abdirasak Mohamed Osman Puntland Judiciary Council Abstract The judiciary in Somalia plays a vital role in promoting justice,
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Authored By: Amrita Kumari Jharkhand Rai University ABSTRACT As we look at a country like Albania, it’s Developing more and
