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Authored By: Meer Joheb University of Asia Pacific Case Title and Citation K.L. v. Peru, Communication No. 1153/2003, U.N. Doc.
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Authored By: Shagufta Chowdhury Adrita East West University Case Name: Panama Refining Co. v. Ryan 293 U.S. 388 (1935) Summary
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Authored By: Henok Yisma Addis Ababa University Amanuel Adise v. Public Prosecutor of the Southern Nations, Nationalities and Peoples’ Regional
Authored By: Botlenyana Thabile Ntseo University of South Africa Case Name: USS Graphics (Pty) Ltd and Others v Urban Print
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Authored By: Vuyokazi Jako Cape Peninsula University of Technology INTRODUCTION The case of S v Makwanyane and Another is a landmark 1995
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Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Case Title & Citation Full Name: Government of the Republic of South
Authored By: Carla Anthony University of South Africa Case Title and Citations: S v Baloyi and Others (CCT29/99) [1999] ZACC
Authored By: Mihlali Nguzo Cape Peninsula University of Technology CASE TITLE AND CITATION: Nhlapo v Zimu (2016/8478) [2017] ZAGPJHC 236
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Authored By: Krati Agrawal LLOYD LAW COLLEGE Abstract With an estimated 3 million individuals engaged in sex work, generating $8
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Authored By: Rajdeep Dutta University of Calcutta Abstract: The rapid expansion of artificial intelligence has enabled the creation of hyper-realistic
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Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune 1. Content Structure Assessment Strengths: Clear organizational structure with distinct
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