Matrimonial Property Rights in Nigeria: Comparing Statutory and Customary Marriage Systems
Authored By: Odia Tiyosayi Pearl University of Benin ABSTRACT This article analyzes Nigeria’s dual marriage systems and the stark gender […]
The NHS on Trial: How Institutional Racism Endangers the Health and Rights of Black Women.
Authored By:Nayara Abreu Royal Holloway, University of London “They were already given me the impression that they had given up
Strengthening Survivors: Transforming Rape Laws
Authored By:Aditya Shankar Rawani Radha Govind University Abstract This article examines the urgent need to reform sexual assault laws in
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Corporate Negligence and CSR: Bridging the gap between Ethics and Accountability
Authored By : Samuel Xavier Oliveira De Montfort University Dubai Abstract: Corporate negligence is one of the biggest problems in
Corporate Negligence and CSR: Bridging the gap between Ethics and Accountability Read More »