Authored By: Chabungbam Danny Singh LMS LAW COLLEGE, DHANAMANJURI UNIVERSITY India’s anti-money laundering system is one of the state’s most
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Authored By: Angie Makhadzi Tshitereke University of South Africa Introduction Human rights are not merely aspirational principles in South Africa;
Authored By: Mahnoor Fatima Punjab College Criminal Procedure & Civil Rights A patrol car idles at the corner of a
Authored By: Tanya Madziva BPP University The internet and its capabilities are advancing in this new digital age. This is
Authored By: RITI DAV University INTRODUCTION Marital rape in India remains legally unrecognized, perpetuating the dangerous assumption of implied consent
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Authored By: Aafaq Ahmad University of Bedfordshire Introduction Arbitration has emerged as the preferred method for the resolution of disputes
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Authored By: Aditya Mani Tripathi Banaras Hindu University ABSTRACT Cesare Lombroso’s foundation of medical criminology revolved around the concept of
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Authored By: NUR HANAN ZULAIKHA BINTI ABDULLAH ATC PENANG I. Introduction An auditor’s signature carries significant meaning. Auditors are expected
Authored By: Fiona Ngobeni University of South Africa I. Introduction The rapid advancement of artificial intelligence (AI) has transformed digital
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Authored By: Eman Fatima Punjab University Law College, Lahore Honor killing represents one of the most brutal and persistent forms
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