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THE LAW AND ETHICS OF ARTIFICIAL INTELLIGENCE IN

Authored By: Mmesomachukwu Cynthia Ndubueze-Nduka

University of Benin, Nigeria.

ABSTRACT

Nearly 70 years ago, a symposium at Dartmouth College launched the academic discipline of  Artificial Intelligence (AI). The conference conveners proposed a project aimed at teaching robots  to utilise language, build abstractions, solve human-like issues, and improve. A small group of  scientists working together for a summer could make major progress on one or more of these  problems.1 AI is a single instance of several technologies, and its hype and discussion have been  preceded by a number of other innovations. There are many inventions in the history of technology  that were hailed as revolutionary and that, in one way or another, changed our societies. Like other  technologies, AI is ingrained in society and, as such, both influences and is influenced by the larger  context in which it is created, developed, and used, both positively and negatively.

Naturally, as AI is applied and used in a wider range of fields, its societal effects become more  apparent. This also explains the relatively recent rise in (academic and other) interest in AI ethics,  which coincides with the technology’s growing adoption. All people benefit from these  developments in terms of their personal and collective well-being. However, as we both shape  technology and it changes us, it is crucial to consider how to make sure that this reciprocal shaping  process upholds rather than compromises our political, moral, and legal values.2

INTRODUCTION

Nigeria’s tech economy is rapidly expanding, driven by advancements in internet and mobile  technologies, leading to increased adoption of AI in daily life. During the 2020 lockdown,  individuals and institutions, including the judiciary, shifted to remote labour and online meetings.  The Chief Justice of Nigeria and other court officials established guidelines and practice directions  for virtual court proceedings.3

In the legal field, Artificial intelligence (AI) tools are now able to help with legal research, case  prediction, and document automation. Nigeria’s judicial system benefits greatly from these AI solutions since they increase access to justice, expedite case processing to cut down on delays, and  increase the consistency of court decisions, which makes it simpler to forecast legal outcomes. The  enormous advantages that artificial intelligence (AI) has to offer extend to other industries,  including finance, healthcare, education, and agriculture. Mobile phones now come with facial  recognition software, and chatbots driven by AI are used for customer support. Without a doubt,  artificial intelligence is changing society all over the world, and Nigeria merely needs to join this  innovative trend.

Remarkably, the National Centre for Artificial Intelligence and Robotics (NCAIR) and Nigeria’s  National Information Technology Development Agency (NITDA) are leading the country’s AI  research and development. The Nigerian constitution’s Section 18(2), which lists “the promotion  of science and technology” as one of the Fundamental Objectives and Directive Principles of State  Policies, is in line with these programs.4

ETHICAL CONSIDERATIONS OF ARTIFICIAL INTELLIGENCE

As technology advances rapidly, ethical considerations are increasingly important in developing  and deploying AI and digital transformation programs. The rapid adoption of AI and digital  technologies in Nigeria has significant promise for economic growth, societal progress, and better  quality of life. However, integrating these technologies presents ethical challenges that need to be  addressed for responsible and equitable use.5 An excellent example is the 2019 Nigerian  presidential election, deepfake films and audio were allegedly used to propagate misinformation  and fake news against Atiku and Okowa. The incident highlights the susceptibility of political  processes to AI-powered disinformation campaigns.6

The biggest ethical consideration is bias, AI technology relies on algorithms to analyze vast  amounts of data and uncover trends. If the data it draws from is biased, the results it produces will  also be biased. Along with bias, AI can also create issues around accuracy, privacy, responsibility and accountability.7 Developing ethical rules for AI and digital transformation requires defining  concepts of fairness, accountability, openness, and inclusivity.8 These principles are critical for  resolving potential biases and inequality in AI systems. For example, AI algorithms educated on  biassed data might maintain and even amplify existing socioeconomic imbalances. Ethical  principles should consequently include extensive testing and validation of AI systems in order to  uncover and reduce biases, guaranteeing that these technologies support social justice and  equality.9

LEGAL FRAMEWORK OF ARTIFICIAL INTELLIGENCE IN NIGERIA

AI relies heavily on personal data, which raises concerns about data collecting, storage, and  exploitation. While Section 37 of the Constitution protects privacy, it lacks specific protections for  AI-related issues.10 Under these circumstances, the Nigerian National Assembly has stated its  confidence that creating a legal framework for AI governance is one of its areas of interest.11 Although Nigeria currently lacks a comprehensive, standalone legislation specifically governing  artificial intelligence (AI), various existing legal frameworks collectively address the diverse  concerns and implications associated with AI technologies.

The Nigerian Data Protection Act12 The Nigerian Data Protection Act offers a thorough legal  framework for safeguarding private data in Nigeria. In order to protect privacy and guarantee  openness in data management, the Act attempts to control the processing of personal data. It lays  up rules for data controllers and processors regarding the appropriate gathering, handling, and  archiving of personal data. The NDPA also highlights people’s rights with relation to their personal  data, guaranteeing that it is handled securely and equitably. Nigeria currently lacks a strong regulatory framework tailored to AI governance, even with this well-established framework for  data security.

In order to direct the nation’s development and application of AI, Nigeria released its National  Artificial Intelligence Strategy in August 2024.13 The Lagos Business School, Data Science  Nigeria, the NITDA, and the NCC are among the key stakeholders that contribute to this initiative,  which is led by the Federal Ministry of Communication, Innovation, and Digital Economy  (FMCIDE). This action plan lays forth a thorough strategy that is informed by a vision of ethics,  inclusion, and environmental ideals. Its primary objectives are technological innovation, global  leadership in the AI sector, and AI-enabled economic growth. AI applications in governance,  agriculture, education, and health are all part of the agenda. The implementation plan lists possible  hazards, such as ethical and data privacy concerns, and offers solutions to reduce them. It also  describes how the public and private sectors can collaborate.

The Cybercrimes (Prohibition, Prevention etc) (Amendment) Act 202414 also provide some  modicum of regulation. Artificial intelligence-driven developments have unintentionally expanded  the scope of cybercrime. For example, AI can be employed in considerably more intricate phishing  attempts, automating malware deployment, or generating convincing deepfakes, all of which are  expected to increase the already worrying rates of cybercrime in Nigeria.15 The Cybercrimes Act  is Nigeria’s most comprehensive law addressing computer-related crimes. It punishes different  crimes such as identity theft, cyberattacks, fraud, and unauthorised access to computer systems.  However, while the Act is significant, it does not yet include provisions for AI. The Act does not  address the use of machine learning algorithms to circumvent standard security measures or  computer hackers using AI vulnerabilities to compromise sensitive financial data or launch  cyberattacks against bank networks.

CONCLUSION 

Artificial Intelligence (AI) holds immense transformative potential across Nigeria’s sectors,  including the legal, financial, agricultural, and healthcare industries. While the benefits are clear— enhanced efficiency, accessibility, and innovation—the ethical and legal implications of AI use  cannot be ignored. Issues such as data privacy, algorithmic bias, and the weaponization of AI in  cybercrime and misinformation campaigns present serious challenges. Currently, Nigeria’s  regulatory landscape comprises a patchwork of laws, such as the Data Protection Act and the  Cybercrimes Act, which provide partial coverage of AI-related concerns. However, the absence of  a unified and AI-specific legal framework limits the nation’s ability to address these challenges  proactively and comprehensively.

To ensure the ethical and responsible development of AI in Nigeria, there is an urgent need for the  enactment of a dedicated AI legislation that harmonizes existing laws and sets clear standards for  AI governance. Such a framework should incorporate ethical principles including transparency,  accountability, inclusivity, and fairness, while also addressing sector-specific concerns such as  algorithmic discrimination and data misuse. Moreover, collaboration between the public and  private sectors—anchored on continuous stakeholder engagement—will be critical in shaping  policies that not only encourage innovation but also protect individual rights and societal values.

Reference(S):

1 N. A Smuha, ‘An Introduction to the Law, Ethics and Policy of Artificial Intelligence’ The Cambridge Handbook  of the Law, Ethics and Policy of Artificial Intelligence (Cambridge University Press, 2025)

2ibid

3 P A Akhihiero, ‘Virtual Court Hearings: Towards a Purposive Interpretation of Statutes’ <  https://edojudiciary.gov.ng/wp-content/uploads/2020/06/VIRTUAL-COURT-HEARINGSTOWARDS-A PURPOSIVE-INTERPRETATION-OF-STATUTES.pdf > Available at accessed 28 May 2025.

 4 Constitution of the Federal Republic of Nigeria 1999 (as amended) Cap. C23 Laws of the Federation of Nigeria  2004 (CFRN) 1999, s 18(2).

5 R.A Shitu et al, ‘Ethics in Technology: Developing Ethical Guidelines for AI and Digital Transformation in  Nigeria’ (2024) International Journal of multidisciplinary Research and Growth Evaluation (5) 1 1260-1271 

6 D Lawal, ‘Fact-Check: How Deepfake Audio Was Used to Frame Atiku, Okowa, Others in 2023 Elections’ (24  February 2023) Available at < https://prnigeria.com/2023/02/24/atiku-okowa-election/ > accessed 28 May 2025.

 7 Clio, ‘AI and Law: What are the Ethical Considerations?’ < https://www.clio.com/resources/ai-for-lawyers/ethics ai-law/ > Accessed 28 May 2025.

8 S Kaggwa, TF Eleogu, F Okonkwo, ‘AI in Decision Making: Transforming Business Strategies’ International  Journal of Research and Scientific Innovation (2024) (10) 12 423-444

9 R.A Shitu et al, ‘Ethics in Technology: Developing Ethical Guidelines for AI and Digital Transformation in  Nigeria’ (2024) International Journal of multidisciplinary Research and Growth Evaluation (5) 1 1260- 1271 

10 S. 37 CFRN 1999

11 A Akinwale, “ Abbas: N’Assembly Planning Law to Regulate Ai in Nigeria’ THISDAY (Abuja, 2024) <  https://www.thisdaylive.com/2024/04/23/abbas-nassembly-planning-law-to-regulate-ai-in-nigeria/ > Accessed 28  May 2025

12 Nigerian Data Protection Act No. 37 2023.

 13 National Artificial Intelligence Strategy (August 2024) < https://ncair.nitda.gov.ng/wp content/uploads/2024/08/National-AI-Strategy_01082024-copy.pdf > accessed 13 October 2024.

14 Cybercrimes (Prohibition, Prevention etc) (Amendment) Act 2024

15 Integrity and Compliance Monitoring , ‘Cybersecurity in the Age of AI: Exploring AI-Generated Cyber Attacks’  (2024) < https://www.tripwire.com/state-of-security/cybersecurity-age-ai-exploring-ai-generated-cyber-attacks >  Accessed 28 May 2025

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