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Authored By: Fatima Hammad Hashmi Introduction Refugee law defines a refugee as someone with a well-founded fear of being persecuted
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Authored By: Aditya Tiwari Post Graduate College of Law, Osmania University Hyderabad. Introduction In the age of advancing technology and
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Authored By: Mahnoor Fatima Muslim Youth University Islamabad Introduction In 2024, the International Labour Organization (ILO) and UNICEF jointly reported
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Authored By: Hanaan Kasargod Middlesex University Dubai Introduction Recent years have seen a rapid increase in AI adoption across various
Authored By: Taona Chiteme Eduvos This article will explore the nature of cryptocurrencies as a decentralised medium of exchange, and
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Authored By: OLUWANIFEMI Adelaja Modupeoluwa KOLADAISI University Ibadan ABSTRACT This research seeks to examine the challenges affecting the application of
Authored By: Anjana B Bharata Mata School of Legal Studies, Ernakulam I. Introduction “Professional ethics cannot be reduced to rules
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Authored By: Arya Umrikar Symbiosis Law School Pune Introduction “Knowledge is like money: to be of value it must circulate,
Authoured By: Maham Aston University A practising barrister asked to advise on a point of law does not simply want
Authored By: Harshita Malviya National Law University Jodhpur Introduction In today’s digital world, the growth of social media and encrypted
Role of NIA in Countering Online Radicalisation and Digital Terror Networks Read More »
Authored By: Daisy Kumari Amity Law School, Amity University Jharkhand ABSTRACT The internet and social media are changing the way
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