Published On: 18th November 2025 Authored By: Kicó Moeng Graduate The Best Interests of the Child in South African Family […]
Authored By: Tanushree Vishnoi Trinity Institute of Professional Studies Affiliated with GGSIPU Abstract The twenty-first century has been marked by
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Authored By: Sam S Siryon Apeejay Stya University-Gurgaon Abstract: India is a country in the subcontinent of Asia specifically situated
Authored By: Shirley Gao SOAS University of London Abstract The rapid expansion of e-commerce has transformed consumer transactions in the
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Authored By: Zelipa Zimba Cavendish University Abstract The intersection of insolvency law and banking regulation represents a critical component of
Authored By: Jeremiah Nelson Ekemini Lead City University ABSTARCT This particular topic expresses the exclusive, urgent and complex problems of
Authored By: Esther Cletus Obafemi Awolowo University The Nigerian legal system is built on common law principles, inherited from British
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Authored By: Noxolo Hazel Mzileni University of Johannesburg Virginity testing is a traditional practice mainly carried out in KwaZulu-Natal and
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Authored By: Boitumelo Makhubu University of Fort Hare South Africa has a big problem with violent crime, things like serial
Authored By: Oyena Fatyi North West University Abstract This study explores the significant role that Ubuntu, an African philosophical concept,
Authored By: Adarsh yadav University of Allahabad Abstract India’s justice system embracing AI is a once-in-a-history-time law paradigm shift. Even
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Authored By: Ayoaloko UnlimitedGod Eniola Leadcity University Ibadan ABSTRACT Artificial Intelligence (AI) is rapidly transforming legal practice around the world,
