Authored By: Anushka Rai Noida International University ABSTRACT Corporate criminal liability has become an important consideration in India in the […]
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Authored By: Divya Agrawal CGC University (Chandigarh Law College) Mohali, Punjab Abstract: In today’s digital environment, the concept of user
Authored By: Saif Alam National Law University, Visakhapatnam ABSTRACT The International Court of Justice’s (ICJ) recent advisory opinion marks a
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Authored By: MUFITHA ROWSHAN P N GOVERNMENT LAW COLLEGE TIRUCHIRAPALLI ABSTRACT The National Education Policy (NEP) 2020 has been hailed
Authored By: Ayabulela Mqetheba University of Stellenbosch Abstract The rapid evolution of generative Artificial Intelligence (AI) challenges the fundamental, anthropocentric
Authored By: Jaztejvar Singh Gill Narsee Monjee Institute of Management Studies, Chandigarh Abstract The Surrogacy (Regulation) Act, 2021 marks a
Authored By: Valerie Anene National University of Maynooth Abstract: The rise of Artificial intelligence is clear not only in our
Authored By: Ms.Prachi Pal University of Lucknow Abstract This article traces the constitutional evolution of the right to privacy in
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Authored By: Anish Panjab University, Hoshiarpur ABSTRACT In the today’s world, data privacy and cybersecurity have become am important issue
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Authored By: Michelle Jane Harrison St Joseph’s College of Law ABSTRACT: The aviation industry has been the driving force for
Authored By: MEGHANA A ICFAI LAW SCHOOL ABSTRACT Just like Water, Outer Space too is a never-ending mystery to mankind.
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Customary law has for many years been an integral part of
