Authored By: Tamanna Ashra Renaissance Law College INTRODUCTION Trafficking in persons, a serious violation of human rights, continues to be […]
Authored By: Divya Central Law College, University of Lucknow In India, the cyber law framework is built primarily around the
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Authored By: J Ragav VIT Chennai Introduction Equality is one of the most fundamental and basic principles in the Constitution
Authored By: Malachi Rees-Morny University of Exeter Introduction The prolific rise of new technologies has fundamentally disrupted traditional mechanisms of
Authored By: Whi’nom Blessing Bitrus Nigerian Law School MEANING AND PURPOSE OF TAX RELIEFS Tax relief is defined as the
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Authored By: Simphiwe University of KwaZulu Natal I. INTRODUCTION The principle of non-refoulement is the absolute prohibition against expelling, deporting,
Authored By: Pratyasha Rath KIIT School of Law Introduction The cancellation of the entire examination was not just a tragedy
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Authored By: Deepanshu Ahlawat Meerut College, Meerut (Uttar Pradesh) Introduction A financial criminal can move billions across borders, obtain a
Authored By: Sello Mohlele University of Fort Hare Introduction South Africa’s 1996 Constitution stands as one of the most progressive
Authored By: Vanshika Agrawal Upcoming Student at National University of Study and Research in Law (NUSRL), Ranchi Introduction Despite significant
Authored By: AKANSHA KUMARI CHANDIGARH UNIVERSITY The Right to Information enables citizens to hold the powerful to account. The Right
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Authored By: Daniel Victor Halder Global University Bangladesh Introduction Whether a husband can be convicted of rape for the carnal
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