Authored By: Anjana B Bharata Mata School of Legal Studies, Ernakulam I. Introduction “Professional ethics cannot be reduced to rules
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Authored By: Arya Umrikar Symbiosis Law School Pune Introduction “Knowledge is like money: to be of value it must circulate,
Authoured By: Maham Aston University A practising barrister asked to advise on a point of law does not simply want
Authored By: Harshita Malviya National Law University Jodhpur Introduction In today’s digital world, the growth of social media and encrypted
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Authored By: Daisy Kumari Amity Law School, Amity University Jharkhand ABSTRACT The internet and social media are changing the way
CYBERBULLYING AND LEGAL PROTECTION IN INDIA: CHALLENGES AND THE WAY FORWARD Read More »
Authored By: Liyabona Mkabile University of South Africa INTRODUCTION South Africa, often referred to as the “Rainbow Nation”, is a
Authored By: Nokubonga Rosemary Chadi University of Witwatersrand INTRODUCTION Artificial Intelligence (AI) has rapidly altered the gathering, processing, and use
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Authored By: Pavan Kumar Saini Devi Ahilya University, India Abstract Artificial intelligence is changing the world faster than the law
Who Gets to Rule the Machine? How the World is Trying to Regulate AI. Read More »
Authored By: Avantika Sirohi Avantika Sirohi Abstract Technological advancement is the demand of the time to compete in global market
Rights to Privacy in the Age of Surveillance in India Read More »
Authored By: Namrata Kokode Manikchand Pahade Law College, Chh.Sambhajinagar I. Introduction. In this era of technological revolution, Artificial Intelligence (AI)
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Authored By: Sneha Pandit Modern Law College Pune Introduction What happens when the economic backbone of nation begins to crack
MSME PAYMENT SECURITY LAWS AND RECOVERY OF DELAYED DUES Read More »
Authored By: Youssef Sayed Shalakany Capital University When Italy signed the Energy Charter Treaty (ECT), its main goal was to
