Authored By: Mandisa Nokuphiwa University of South Africa When a person is assaulted in South Africa, the same physical act
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Authored By: Devi Ervina Nursyamsiah Graduated from Padjadjaran University I. Introduction Indonesian law has advanced through the reform of the
Authored By: Dintle Mochampi Rosebank International University College Introduction In an era where personal information is continuously collected, stored, and
Authored By: Amanda Dyantyi University of South Africa Introduction South Africa continues to face complex legal and socio-economic challenges arising
Authored By: Tsholanang Zanele Seleka North West University Introduction Despite Parliament’s almost three-decade-old determination to stamp out South Africa’s crime
Authored By: Thando Millicent Mehlape Eduvos Academy INTRODUCTION With an estimated 11% of all deaths in the nation being caused
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Authored By: Keamogetswe Motshabi Introduction: Constitutional Imperatives and the Core Thesis The right to privacy is guaranteed by Section 14
Authored By: Fabiha Hassan Mount Royal University Fabiha Hassan When the Canadian Charter of Rights and Freedoms first came into
Authored By: Shongile Tsiri University of South Africa Introduction Artificial intelligence (AI) is changing the way legal services are delivered
Authored By: Logeshwari The Tamilnadu Dr Ambedkar Law University School of Excellence in Law INTRODUCTION In September 2024, the Supreme
Authored By: Simran Pejatta University of Warwick 1. Introduction The commercial disruption caused by COVID-19 in the United Kingdom created
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Authored By: Promise Regenesys Education Introduction The advent of Assisted Reproductive Technology (ART) has fundamentally reshaped family law, disrupting traditional
