Authored By: Miyelani Forget Shivambu University of Fort Hare Abstract This article explores the effectiveness of democracy within the South […]
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Authored By: Manshi Raj Usha Martin University Ranchi Jharkhand Abstract : The process of appointing judges in India has been
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Authored By: Neliswa Luthando Ntshangase University of Fort Hare INTRODUCTION Chapter 2 of the Constitution of the Republic of South
Authored By: Lungaka Zizonke Ngewu EDUVOS Introduction In the dynamic landscape of entrepreneurship, the tension between commercial expediency and legal
Authored By: Damibola Opemipo University of Ibadan Pa. Lewis, an elder, in one of his stories by moonlight, spoke of
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Authored By: Sara Hirji University of Warwick Introduction The Human Rights Act 19981sought to incorporate the European Convention on Human
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Authored By: Helfrida Miftakhur Raifa Sogara Diponegoro University ABSTRACT Indigenous people encountered long-time and unsettled inequality. This is due to
Authored By: Saya Krishnan Sastra Deemed University Introduction Mergers and acquisitions (M&A) play a crucial role in shaping the corporate
Cross-Border Mergers in India: Legal Hurdles and Global Lessons Read More »
Authored By: Amanuel Daniel Bahir Dar University 1. Introduction The right to seek asylum from persecution, guaranteed under Article 14
Authored By: Wendy Sehlaga University of Johannesburg Abstract Across the globe, legal pluralism and cultural diversity has caused controversy. One
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Authored By: Rajanya Samanta Graphic Era Hill University Dehradun Abstract Trade secrets are the “secret sauce” that give companies their
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Authored By: Dev Sanskriti BPSMV Questions often arise when the issue of gender equality is linked with legal reform, whether
Justice Beyond Age: Re-evaluating the Death Penalty Framework in Rape Cases Read More »
