Legal Articles

Asive Mathenga “From presumption to Choice: How the South African Constitutional Court Enforced Gender Equality in South African Marital Naming Laws”

Asive Mathenga “From presumption to Choice: How the South African Constitutional Court Enforced Gender Equality in South African Marital Naming Laws”

Authored By: Asive Zamantlele Mathenga University Of Fort Hare This article provides a critical analysis of the landmark Constitutional Court […]

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