Authored By: Aviwe Masophi University of Fort Hare Introduction The South African judiciary is currently facing an unprecedented operational crisis,
Authored By: Adarsh Saji Parul Institute of law Parul University INTRODUCTION The high rate of technological development in the automotive
Authored By: Mbonye Martina Keeza Makerere University Introduction Public nuisance in Ugandan law as a crime and a tort, as
Authored By: Awopeju Temiloluwa University of Ibadan Introduction According to the World Bank, Nigeria generates at least 32 million tonnes
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Authored By: Puspaak Ray Maharishi markandeshwar deemed to be University Mullana Ambala I. Introduction The use of artificial intelligence (AI)
Authored By: Itunuoluwa Akande Anchor University, Lagos Introduction The rapid rise of digital technologies has changed how personal data is
Authored By: Nompilo Happyness Ngcobo University of South Africa INTRODUCTION: AI arrives in the Legal Arena Artificial Intelligence is no
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Authored By: Junaid Ramzan University Of Kashmir Introduction: Live-in relationships are among the non-traditional types of relationships that have emerged
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Authored By: André Magued Louis Mikhaïl El Nemr Ain Shams University in cooperation with Jean Moulin Lyon 3 Introduction Child
Authored By: Mebrahtu Fitsum Adigrat University Introduction The Banking Business Proclamation No. 1360/2025 will bring to an end Ethiopia’s decades-long
Authored By: Ishika Agrawal Lloyd Law College Abstract The regulation of cryptocurrency and decentralized finance (DeFi) in India has undergone
Authored By: Gladness Destiny Mdlovu The University of the Western Cape Introduction International law is founded on the principle that
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