Gender Based Violence in South Africa: The Reasons for the Recurrent Abuse and Reoffending
Authored By: Liyabona Mkabile University of South Africa INTRODUCTION South Africa, often referred to as the “Rainbow Nation”, is a […]
Digital Privacy Rights in South Africa: Assessing the Effectiveness of POPIA
Authored By: Nokubonga Rosemary Chadi University of Witwatersrand INTRODUCTION Artificial Intelligence (AI) has rapidly altered the gathering, processing, and use
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Who Gets to Rule the Machine? How the World is Trying to Regulate AI.
Authored By: Pavan Kumar Saini Devi Ahilya University, India Abstract Artificial intelligence is changing the world faster than the law
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Rights to Privacy in the Age of Survelliance in India
Authored By: Avantika Sirohi Avantika Sirohi Abstract Technological advancement is the demand of the time to compete in global market
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Artificial Intelligence and Copyright: Need for Legal Reform in India
Authored By: Namrata Kokode Manikchand Pahade Law College, Chh.Sambhajinagar I. Introduction. In this era of technological revolution, Artificial Intelligence (AI)
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MSME PAYMENT SECURITY LAWS AND RECOVERY OF DELAYED DUES
Authored By: Sneha Pandit Modern Law College Pune Introduction What happens when the economic backbone of nation begins to crack
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Invoking Sovereignty in the Face of Treaty Obligations: An Analytical Study of Rockhopper v Italy
Authored By: Youssef Sayed Shalakany Capital University When Italy signed the Energy Charter Treaty (ECT), its main goal was to
THE UNFORGIVABLE EXCEPTION: WHY INDIA MUST CRIMINALISE MARITAL RAPE
Authored By: Radharani Amrendra Kumar Pimpri Chinchwad University Introduction The idea that marriage automatically gives permanent consent to sexual intercourse
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Deepfake Technology and Indian Law: Addressing Legal Challenges and the Need for Regulatory Reform
Authored By: Sujana B Urs Bharati Vidhyapeeth New Law College Introduction With the advancement of digital technology, there has been
Promises Without Penalties: The Enforceability Problem in International Human Rights Law
Authored By: Hargun Kaur Sahni Maharaja Agrasen Institute of Management Studies I. Introduction In 2022, the United Nations Human Rights
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LEGAL RISKS IN THE MODERN CREATOR ECONOMY
Authored By: Vernique Niewenhuizen University of the Witwatersrand, Johannesburg INTRODUCTION In recent years the creator economy has drastically changed regarding
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Cryptocurrency Regulation in India: Towards a Coherent and Enforceable Legal Framework
Authored By: Lakshita Sharma Jaipur National University INTRODUCTION In March 2020, the Supreme Court of India struck down the Reserve
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