Authored By: Ali Kamali University of Leeds I. Introduction For decades, English corporate criminal liability rested on an uncomfortable paradox.
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Authored By: Nicole Tahir City St George’s, University of London It is important to review the development of gender equality
Authored By: Mariam Tabatadze Caucasus University Introduction Human trafficking remains one of the most serious forms of exploitation and a
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Authored By: Madanambedu Haripriya Padala Rama Reddi Law College Introduction The publication of the Digital Competition Bill for consultation in
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Authored By: Carola Borriero University of Edinburgh Introduction International environmental law has produced mechanisms regarding prevention, transboundary harm, and state
Authored By: Gunay Hasanova Abstract Asylum authorities may keep the formal act of decision-making in human hands while allowing digital
Authored By: Adekola Halleluyah Emmanuel Bowen University I. Introduction The problem of child marriage in Nigeria remains prevalent despite the
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Authored By: AROYEHUN, BARAKAT AYOMIDE University of Ilorin In Ogoni land, Nigeria, hydrocarbon contamination has been found as deep as
Authored By: Gauri Nair Mar Gregorios College of Law Introduction In 2022, the Supreme Court of India confronted an uncomfortable
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Authored By: Dami Kalejaiye University of Cambridge Introduction Individual criminal responsibility refers to whether a specific person can be tried
Authored By: INIOLUWA ESTHER AYODEJI BABCOCK UNIVERSITY INTRODUCTION “You lied to me…” These are the words of Prince Naveen to
Authored By: Tamunokubia Tonye Milicent Rivers State University ABSTRACT Chapter II of the Constitution of the Federal Republic of Nigeria
