Authored By: Chloe Chin Tian Wei Multimedia University, Melaka. Introduction Under the Federal Constitution (FC) of Malaysia, Malaysia adopts a
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Authored By: Pavithra Shaji Middlesex University Introduction Murder and non-fatal offenses form a major part of English criminal law indicating
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Authored By: Sumera Sabir Graduate from The University of Law I. Introduction The rise of Artificial Intelligence (AI) has become
Authored By: Ali Shahzad University of Kent I. Introduction An artificial intelligence agent, deployed to manage a company’s procurement, negotiates
Authored By: Shrreya Subban University of Witwatersrand Introduction For decades, South African company law has treated the right to inspect
Authored By: Satyansh Sinha Amity University Patna Abstract: Every year, hundreds of people die in Indian police custody. These are
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Authored By: Shruti Sengupta Iswar Saran Degree College, Allahabad University INTRODUCTION Imagine a scenario, a patient dies in a hospital
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Authored By: Lindiwe Mashaba Introduction South Africa is currently facing one of the biggest anti-migrant protests the world has ever
Abahambe; Xenophobia, Afro Phobia, Or A Response To Legal And Economic Grievances? Read More »
Authored By: Shylet Nyamupinga MVN university Introduction Climate change is no longer merely an environmental concern; it has become one
Authored By: Gontse Natasha Modise Regenesys Business School ABSTRACT Cyber law refers to the set of rules that govern digital
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Authored By: Muthumala K Thulasi College of Law for Women I. Introduction In August 2017, a nine-judge constitutional bench of
Authored By: Drishti Puri Bharati Vidyapeeth’s Institute of Management and Research, New Delhi I. Introduction India reported thousands of cybersecurity
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