Authored By: Kimberley Prisca Mujumi University of Witwatersrand Abstract While taking a different route to traditional litigation in that it […]
Authored By: Elizabeth Uyumba Cavendish University Zambia Abstract Medical negligence has become a pressing issue across Africa, reflecting the intersection
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Authored By: Ayanda Nelisiwe Thebehali University of South Africa Abstract The Recognition of Customary Marriages Act 120 of 1998 (RCMA)
Authored By: GANIYAH SHITTU ABSTRACT. The business world has evolved, digitization and the rapid growth of social media has affected
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Authored By: LUBUTO MOONDE University of Zambia ABSTRACT Technology is the application of scientific knowledge for practical purposes, particularly in
Authored By: Bhoomi Panjwani Amity University Gwalior Madhya Pradesh Reproduction is a life process most of the individuals go through
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Authored By: REDIET RETA YIGEZU Hawassa University, Ethiopia Abstract The digital era has brought unprecedented opportunities for advancing gender equality
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Authored By: Nayab Zahra ISLAMABAD BAR COUNCIL During his second term, United States President Donald Trump initiated a global trade
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Authored By: Ansh Chanana Lloyd Law College Introduction- India’s motorisation over the last three decades has been astounding: from a
Vehicular Emissions Control in India: Challenges and Legal Framework Read More »
Authored By: Akash Deep Bharati Vidyapeeth University, New Law College, Pune, Maharashtra ABSTRACT In the world of offences and criminal
DEATH PENALTY IN INDIA: DETERRENCE OR RETRIBUTION Read More »
Authored By: Tselane Johannah Moatshe University of South Africa Abstract Article 35(1) of the European Convention on Human Rights (ECHR)
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Authored By: Lindokuhle Hlongwane University of South Africa Abstract This article delves into the obstacles that underprivileged law graduates encounter
