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Authored By: Carola Borriero University of Edinburgh Introduction International environmental law has produced mechanisms regarding prevention, transboundary harm, and state
Authored By: Gunay Hasanova Abstract Asylum authorities may keep the formal act of decision-making in human hands while allowing digital
Authored By: Adekola Halleluyah Emmanuel Bowen University I. Introduction The problem of child marriage in Nigeria remains prevalent despite the
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Authored By: AROYEHUN, BARAKAT AYOMIDE University of Ilorin In Ogoni land, Nigeria, hydrocarbon contamination has been found as deep as
Authored By: Gauri Nair Mar Gregorios College of Law Introduction In 2022, the Supreme Court of India confronted an uncomfortable
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Authored By: Dami Kalejaiye University of Cambridge Introduction Individual criminal responsibility refers to whether a specific person can be tried
Authored By: INIOLUWA ESTHER AYODEJI BABCOCK UNIVERSITY INTRODUCTION “You lied to me…” These are the words of Prince Naveen to
Authored By: Tamunokubia Tonye Milicent Rivers State University ABSTRACT Chapter II of the Constitution of the Federal Republic of Nigeria
Authored By: Ndivhudzannyi Maumela Boston City Campus INTRODUCTION One of the most revolutionary technologies of the twenty-first century is artificial
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Authored By: Sally Miyambo Kangwa The University of Zambia 1. Introduction Human rights are entitlements that people have simply because
Authored By: ABDUL RAHIM Government Law College Salem Introduction On 15 November 2019, the Ministry of Corporate Affairs notified the
