Authored By: Arshique Rizvi Amity Law School, Amity University Patna Introduction The idea of a Uniform Civil Code (UCC) is […]
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Authored By: Danielle Christine Bengesai University of Johannesburg Introduction: Section 28 of the Constitution of the Republic of South Africa
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Authored By: Efrata Mathewos Addis Ababa University Abduction marriage or in its Amharic name ጠላፋ is a commonly practiced action
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Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Abstract: Defamation—defined as making false statements that damage
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Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University ABSTRACT With the coming of generative Artificial Intelligence technologies, there has been a
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Authored By: Owusu Danielle Seiwaa University of Ghana ABSTRACT This article explores the vibrant intersection between geophysics and law, focusing
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Authored By: Md. Al Nahian Bin Ratan Green University of Bangladesh Abstract Bangladesh’s criminal justice system has mainly been evaluated from
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Authored By: Deborah Zewdie Tadesse Addis Ababa University Nowadays, every text sent, every single photo or video posted is leaving
Authored By: Ofentse Lisbeth Molokoane University of South Africa Abstract Child marriage is a setback that needs urgent attention. Bennet
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Authored By: MICHELLE ANNE OTIENO MICHELLE ANNE OTIENO Abstract The right to health is universally recognised under instruments such as
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Authored By: Samriddha Ray St.Xavier’s University,Kolkata Abstract The proliferation of Artificial Intelligence (AI) has transformed sectors such as healthcare, banking,
Authored By: Chukwudebelu Kosiso Esther Abstract This article explores the concept of geographical indication (GI) within the framework of intellectual
