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Authored By: Aashna Pabra Lloyd School of law Spaces law are laws which deal with the criteria by which a
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Authored By: Muzamil Hasnain UWE Bristol The death penalty, also known as capital punishment, is the most severe and irreversible
Authored By: Shivani Panda SOA National Institute of Law ABSTRACT The legal profession, prominently known for its emphasis and importance
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Authored By: Mohammad Shad Uddin Al Jabid University of Asia Pacific ABSTRACT This article critically examines the laws regulating hate
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Authored By: Dewansh Mohan Srivastava NLU Jodhpur Imagine a batsman being declared out for leg before wicket (LBW) without the
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Authored By: Khadiza Alam Abstract The United Nations Security Council (UNSC) is the central institution responsible for maintaining international peace
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Authored By: Muthini Abigail Ndanu Kabarak University Abstract. Despite the existence of gender-neutral laws in Kenya which protect employees against
Authored By: Saranya Naicker IIE Varsity College The Constitution of the Republic of South Africa is the highest form of
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Authored By: Shivani Mohan Gaikwad Department of Law, Savitribai Phule Pune University Abstract The rapid advancement of Fifth-Generation (5G) wireless
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Authored By: Soni Verma Amity University Lucknow Campus Abstract The right to privacy, which is a prerequisite for the right
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