Authored By: Shatha Adel Abu Rayyash Law college/mutah uni bachelor’s/al-ahliyya Amman uni/ Abstract: In light of the remarkable developments in […]
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Authored By: Terrence Tanaka Masango Eduvos Abstract Abstract South Africa’s constitution provides a structure that creates a legal environment that
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Authored By: SOPULU DIVINE CHINWENDU Graduate, Redeemer’s University ABSTRACT Banks are institutions with a significant impact on a country’s economic
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Authored By: Mahitab Mohamed Mohsen Beni Suef University (BSU) First, we cannot deny the importance of technology in our daily
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Authored By: Husnain Qamar University of London Abstract For many people in England and Wales, the first step in a
Authored By: Said Mohamed ElSaid Eltantawy Police Academy ABSTRACT The rapid expansion of cross-border e-commerce has exposed significant legal gaps
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Authored By: Priscilla Ruth Wilhemena Louwskitt University of the Western Cape ABSTRACT This paper examines the effectiveness of South Africa’s
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Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract The evolution of warfare from physical battlefields to cyberspace has created a
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Authored By: Reabetswe Potsane Eduvos ABSTRACT. The abolition of the death penalty in South Africa was grounded in the Constitutional
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Authored By: Azwinndini Abigail Kutama University of Fort Hare ABTRACT This article provides a comprehensive analysis of the South African
Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Abstract The Sustainable Harnessing and Advancement of Nuclear Energy
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Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Sundarrajan v. Union of India (2013) 6 SCC 620 Supreme
