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Authored By: Simarpreet Kaur Abstract Domestic violence jurisprudence in India has historically been structured around the Protection of Women from
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Authored By: MD Tajul Islam The University of law Abstract This article evaluates the major UK immigration reforms introduced in
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University Abstract Access to justice is crucial for safeguarding human rights, but
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Authored By: Alusani Audrey Mbedzi Stadio Abstract This article identifies the potential impact imposed on South Africas transformative constitutionalist objective
Authored By: Amahle Msomi University of Zululand Abstract: Both legal and undocumented immigrants have been drawn to South Africa in
Authored By: BRITNEY VUSHA AMUGUNE Kenyatta University School of Law Parklands Campus Abstract Kenya hosts over 854,000 refugees and asylum
Authored By: NWACHUKWU ESTHER ONYINYECHI UNIVERSITY OF NIGERIA NSUKKA, ENUGU CAMPUS. This Article is an overview of the phenomenon of
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Authored By: Prisha Dhimmer Bharti Vidyapeeth, New Law College, Pune ABSTRACT Social media is a fast, global method of communication
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Authored By: Nowrin Jahan Borna Gopalganj Science and Technology University Abstract: The Responsibility to Protect (R2P), endorsed by the United
Authored By: Snehita Paidi GITAM Deemed to be University ABSTRACT: The paper examines double discrimination faced by people with mental
Authored By: Tsoseletso Confidence Mokgoatsane University of South Africa Abstract. The non-registration of customary marriage causes numerous legal difficulties and
