ABOUT YOU, WITHOUT YOU: Employment References and the Candidate’s Right to Know in Kenya.
Authored By: Faith Nyambura Muchinji DAYSTAR UNIVERSITY Introduction The job hiring system is undergoing a transformative shift in which prospective
Digital Governance and Fundamental Rights: A Critical Analysis of the Cyber Crimes Act 19 of 2020 and Its Impact on Privacy and Freedom of Expression in South Africa
Authored By: Inako Sikhulume University of Fort Hare Introduction When South Africa’s Constitutional Court declared key provisions of the Regulation
RIGHT TO DIE WITH DIGNITY UNDER ARTICLE 21: A CRITICAL ANALYSIS
Authored By: Sumaila Shamshad Brainware University, Kolkata Abstract: This article examines the evolving interpretation of the right to die with
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THE SIGNIFICANCE OF STATE SUCCESSION: THE RECOGNITION OF UGANDA AS A STATE IN PUBLIC INTERNATIONAL LAW
Authored By: Edwongu Lekos Odidi Uganda Christian University, Mukono INTRODUCTION What happened to the British Protectorate’s treaty obligations when it
The Algorithmic Author: A Critical Analysis of AI-Generated Works and Intellectual Property Rights under the National Digital Economy Bill
Authored By: NDIOHO ABASI-ANYANGA OFONIME University of Port Harcourt Abstract This article examines the burgeoning conflict between Generative Artificial Intelligence
Concerns Related to the Best Interests of the Child in South Africa: Particularly in Matters of Custody
Authored By: Nsindiso Makhaye Stadio Higher Education In South Africa, child custody law has undergone significant changes with the introduction
THE ROLE OF THE INDIAN SUCCESSION ACT IN ENSURING GENDER EQUALITY IN INHERITANCE
Authored By: Fatema Bandukwala AKK New Law Academy, Pune The question of gender equality in property succession occupies a contentious
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CYBER CRIME AND ITS NEGATIVE EFFECTS ON LIBERIAN SOCIETY: A COMPREHENSIVE OVERVIEW
Authored By: George N Taylor Apeejay Stya University Palwal Road Sohna Haryana State India Abstract As Liberia embraces digital transformation
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The Experience Paradox: Evaluating the HRM Mandate in Graduate Professionalization
Authored By: Zithobile Thabethe Eduvos Introduction In the modern South African Labour Market, the ‘Experience Paradox’ poses a significant obstacle
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THE TAG OF WAR BETWEEN LEGALITY AND FAIRNESS: RE-EVALUATING LEGITIMATE EXPECTATION IN KRA TAX ASSESSMENTS
Authored By: Mike Kahindi Gathuri Kenyatta University Introduction Since the promulgation of the Constitution of Kenya 2010, the landscape of
Telecom Spectrum as a Community Resource: Analysing the Supreme Court’s Position on Ownership and Control under the Insolvency and Bankruptcy Code
Authored By: Upasana Das National Law University Meghalaya Introduction There is a revealing paradox at the heart of State Bank
Surrogacy and Parental Rights: A Critical Review of the Surrogacy (Regulation) Act, 2021
Authored By: Shekinah Pavadai Monash University Introduction On 25 January 2022, India’s Parliament enacted the Surrogacy (Regulation) Act, 2021, a
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