Digital Childhood at Risk: Addressing Legal Shortcomings in Protecting Bangladeshi Children Online
Authored By: Israt Sultana Erin Introduction The internet is now a part of children’s everyday life in Bangladesh. Children use […]
GENDER EQUALITY
Authored By: Ritika Gaidhani INTRODUCTION Gender equality refers to the state in which individuals of all genders have equal rights,
AI-Generated Works and Copyright in the UK Reframing Authorship in the Age of Machine Creativity
Authored By: Charushila Pranavi A/P Sukumaran ABSTRACT The establishment of artificial intelligence (AI) in creative fields such as literature, music,
Cooperative Federalism in India: AMyth or Reality
Authored By: Varada Shankara K Introduction Federalism is a system of government in which power is constitutionallydividedbetween a central authority
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The Unseen Victims: Children’s Rights and the Masculinisation of SAPS in South Africa
Authored By: Lesedi Queen Malatji University of the Western Cape Abstract In South Africa, children remain among the most vulnerable
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Human Rights in Uganda: A Legal and Institutional Analysis
Authored By: NAMIREMBE ANGELLA UGANDA CHRISTIAN UNIVERSITY Abstract This article provides a comprehensive examination of the legal, institutional, and practical
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BEYOND WORDS: REIMAGINING LEGAL CAPACITY THROUGH FACILITATED AND NEURO-ASSISTED COMMUNICATION
Authored By: Divyanshi Shukla Himachal Pradesh National Law University ABSTRACT In the twenty-first century, technology has transformed human communication. Nevertheless,
Juxtaposition of Geographical Indications (GI) Law in India and Pakistan and Potential for Regional Cooperation
Authored By: Muhammad Umar University of The Punjab, Lahore Abstract Geographical Indications (GIs) are a crucial form of intellectual property,
HOW ENVIRONMENTAL LAWS ARE RELEVANT TO CLIMATE CHANGES IN UGANDA.
Authored By: NALULE SAUDAH CAVENDISH UNIVERSITY UGANDA Abstract Climate change is the ongoing threat to the global environment. Globally, countries
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Access to Justice in South Africa: Progress and Persistent Barriers
Authored By: Mmudi Mogashoa From 1910-1994, before the establishment of the Constitution, South Africa was characterized by division, inequality, and
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Corporate Manslaughter & its Evolution in UK Legislation: Are Directors Actually Held Liable
Authored By: Simra Zuberi De Montfort University, Dubai Abstract: Under UK corporate law, the idea of corporate manslaughter has marked
Should Undocumented Foreigners have Access to Public Healthcare in South Africa
Authored By: Angela Okeke University of the Western Cape Introduction At 2:30 AM on a cold winter morning in Johannesburg,
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