Authored By: Nomfundo Mtungwa Abstract In the US, cybercrimes have caused losses of billions of dollars and unstable economic security.
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Authored By: Krishna Priya VR Government Law College,Thiruvananthapuram, Kerala Introduction India is regarded as the world’s most populated country. In
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Authored By: Shalini Yaduwansh NMIMS CHANDIGARH INTRODUCTION Labour and Employment Laws are an important area of legal regulation, designed to
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Authored By: Geetanjali Dikshit Modi Law College, Kota Abstract In the era of advancement, which has led to vast challenges
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Authored By: Aashish Gupta Manipal University Jaipur It is in the nature of human being to do socialize with other,
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Authored By: Ananya Singh Manipal University Jaipur ABSTRACT Cohabitation or live-in relationship is a new socio- legal relationship in India,
Authored By: Hanene Latrache Hanene Latrache Abstract: The UK has an uncodified constitution founded on the doctrine of Parliamentary Sovereignty,
Authored By: Favour A-Matthew University of the People Abstract Artificial intelligence has moved rapidly from a peripheral technological tool to
Authored By: Tsakane Ayanda Madiseng University of the Witwatersrand INTRODUCTION Separation of powers is the legal doctrine that distributes power
Authored By: Michael Leke Okiwelu University of Nigeria, Nsukka 1.1 Abstract The Nigerian Tax Administration Act (NTAA), enacted in June
Authored By: Abdul Waaseh Khan Denning Law School (Affiliate Centre of the University of London) ABSTRACT Blasphemy laws occupy a
Authored By: Nikita Agarwal Bharati Vidyapeeth Deemed University Delhi Abstract Artificial Intelligence influencers, also known as virtual or computer-generated influencers,
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