Authored By: Taylor Arm City St George’s University of London Introduction Digitalisation has brought forth an age of increased efficiency […]
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Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. Abstract This article examines the jurisprudential and procedural
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Authored By: Ojaswini Verma Savitribai Phule Pune University Abstract Artificial intelligence (AI) and data-driven technologies have become integral to corporate
Authored By: Devanshu Singh Chandel Bundelkhand University Jhansi INTRODUCTION The debate around reservation in India has always been intense, emotional,
Authored By: Pooja Walwe MMSCLC, SPPU HART-DEVLIN DEBATE The Wolfenden Report was a 1957 British government report that recommended decriminalizing
Authored By: Vijaya Lakshmi Chagam Pendekanti Law College, Hyderabad Introduction: Understanding Divorce in India Divorce in India is more than
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Authored By: MEGHANA A ICFAI LAW SCHOOL Introduction Medical Negligence, the failure to care which results in preventable harm, continues
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Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Considered as forming part of South Africa’s most crucial industries, Mining
Authored By: Jayasmita Sahoo Capital Law College, Madhusudan Law University, Cuttack INTRODUCTION India’s laws pertaining to data protection and privacy
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Authored by: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) Abstract In this piece, the aspect of
Manufacturing Contempt: The Political History of Religious Extremism in Pakistan Read More »
Authored By: Ekanem Godswill Essien Arthur Jarvis University 1.0 Introduction The Almajiri system, a longstanding tradition in Northern Nigeria, embodies
THE ALMAJIRI SYSTEM IN NIGERIA: A LEGAL AND HUMAN RIGHT SPERSPECTIVE ON CHILD PROTECTION Read More »
Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune 1. ABSTRACT Recognizing and addressing the inherent vulnerabilities of unmanned
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