Authored By: Thabo Marcellino Adriaanse University of South Africa Introduction. The South African Constitution, since its adoption in 1996, has […]
Authored By: M. Durga Devi VelTech, School of Law ABSTRACT : In India, honour killings illustrate an ongoing conflict between
Authored By: Palak Verma Apex University Abstract The principle that “bail is the rule and jail is the exception” forms
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Authored By: James kingson. J SRM Science and Technology, Chennai Abstract This research paper examines globalization as a complex phenomenon
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Authored By: Mbuyelo Nkhumeleni University of forthare Introduction Imagine having to pick between crippling medical debts and overcrowded public hospitals
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Authored By: Jasmine Khumalo University of South Africa Introduction Artificial intelligence (AI) is transforming South Africa’s economy and society, raising
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Authored By: Lanzar Williams University of the Witwatersrand I. Introduction The Republic of South Africa remains one of the most
Authored By: MAHLET ZERIHUN BELAYNEH Mekdes and Associates law offices Introduction Foreign exchange regulation has long been central to Ethiopia’s
Authored By: Omopariola Faithfulness Omotola Federal University, Oye Ekiti ABSTRACT Nigeria’s response to terrorism has been shaped largely by the
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Authored By: SWIKRUT SWAROOP SAHU SOA National Institute of Law Introduction The Waqf (Amendment) Act, 2025 of India is a
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Authored By: Mulalo Forgiveness Mufamadi University of South Africa Introduction This article will analyze the importance of landmark case judgment
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Authored By: Susrita Pal University of Mumbai,Thane Sub-Campus For nearly seventy years, India’s Copyright Act of 1957 has stood as
