Authored By: Fiona Caroline Kupezare University of Johannesburg ABSTRACT The incorporation of artificial intelligence (AI) into the legal field has […]
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Authored By: Balogun Ismail Akorede CivicAID Network INTRODUCTION Access to justice remains a foundational promise of Nigeria’s constitutional order, yet
Authored By: Kolani Hakhakhi University of South Africa INTRIDUCTION The death penalty has historically constituted one of the most contentious
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Authored By: Sarah Ahmed Salah Darwish Bachelors Cairo University Currently a Diploma in Ain Shams ABSTRACT The research presents a
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Authored By: SAMANTA AZRIN PRAPTY LL.B (North South University), Abstract This article critically analyses the interconnection among global drug trafficking,
Authored By: Kefas Deborah Kaura Nasarawa State University Keffi Nasarawa State ABSTRACT The increasing deployment of artificial intelligence (AI) systems
Authored By: Umme Aiman Zafar The University of Punjab Abstract: The significance of natural justice on human rights principle like
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Authored By: Gareth Mthokozisi Moyo University of Johannesburg Abstract This essay considers whether, and on what basis, a specified right
Authored By: Lindokuhle Hlongwane University of South Africa Abstract This study focuses on the impact of climate change in underdeveloped
Authored By: Tekleweini Okubamichael Mehari College of Arts and Social Sciences Tekleweini Okubamichael The world is divided into sovereign states,
Authored By: Chali Mpongwe Mporokoso Nkana water supply and sanitation Company and copperbelt university Abstract Zambia public institutions have in
Authored By: Sibabalwe Ngubentombi University of Free State Abstract The procedural protections and restorative justice options available to juvenile offenders
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