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Authored By: Angel Singh IILM University INTRODUCTION Women’s rights in India have developed through a mixture of constitutional guarantees, legislative
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Authored By: S.V. BHARATH KUMAR Chennai Dr.Ambedkar Government Law College, Pudupakkam. Introduction Most people have been there you pay for
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Authored By: Akshay Devdatta Malvankar HVPS law college ghatkopar affiliated with University of Mumbai Introduction Today in the 21st century,
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Authored By: Joan Dimkpa-Promise Giobari Rivers State University Introduction In February 2023, edited images of Nigerian musician Davido were circulated
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University, Gujarat, India Introduction In December 2019, the passage of
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Authored By: Haritha Hariharan Government law College Trivandrum Introduction Law serves as the backbone of an organized society, regulating human
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Authored By: Maria Fejzulla Salford University And the protection of civilians lies at the heart of international humanitarian law. Yet
Authored By: Varshini S Dr MGR Educational and Research Institute, Chennai INTRODUCTION In February 2024, the official social media account
Authored By: Nishita Singh Rayat Bahra University, Mohali INTRODUCTION The evolving contours of defection under the Tenth Schedule of the
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Authored By: Kashish Bagwan Renaissance Law College Abstract The recognition of LGBTQ+ rights in India has undergone a significant transformation
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Authored By: Sibongakonke Mkhize University of South Africa Introduction A long-standing controversy has resurfaced in recent months regarding the constitutional
