Authored By: Nombuso Precious Mkhize University of South Africa INTRODUCTION South Africa is undergoing one of the most significant overhauls
Authored By: Nandipha Mangethe University of the Witwatersrand INTRODUCTION The Mineral and Petroleum Resources Development Act (MPRDA)[1] provides a framework
Authored By: Kgauhelo Selebano University of Johannesburg Introduction: Three decades after the Constitution of the Republic of South Africa was
Authored By: Aliyah Tomiwa Salaudeen University of Ilorin I.INTRODUCTION Despite six decades of oil extraction underpinning Nigeria’s national revenue, the
Authored By: Kayleona Hill University of Central Oklahoma Introduction In a rapidly shifting fashion landscape, analysis of the factors that
Authored By: Nangamso B. Mboqoka Emeris 1.Introduction Access to justice is a fundamental principle of the rule of law and
Access to Justice in South Africa: Are We Fulfilling the Constitutional Promise? Read More »
Authored By: Pearl Taeli University of South Africa Introduction While property discovery, valuations, and management in South Africa have gone
Property Regulation in South Africa: Evaluating Reform Paths for Prop Tech. Read More »
Authored By: Ndzalama Nkuna I. Introduction South Africa continues to face high rates of teenage pregnancy, gender-based violence, HIV/AIDS infections
Comprehensive Sexuality Education in South Africa: A Children’s Rights Perspective Read More »
Authored By: Siphokazi Thandolwethu Noluvuyo Cele University of South Africa Introduction It has been the despicable as the sight of
Illegal Land Invasion: Causes of Conflict and Homelessness Read More »
Authored By: Kgolagano Yende Stadio Higher Education Introduction If you sell your car under the impression that it is a
Mistake and Consensus in Contract Law: A South African Legal Perspective Read More »
Authored By: Hernoor Sahu Indore Institute of Law ABSTRACT The right to privacy has emerged as one of the most
RIGHT TO PRIVACY IN THE DIGITAL AGE: CHALLENGES AND LEGAL FRAMEWORK IN INDIA Read More »
Authored By: Nolwazi Nyilika University of Pretoria 1 INTRODUCTION The aim of this research is to evaluate marriages that are subject to an out of community
