Authored By: Oyedepo Oluwatimilehin Samuel Lagos State University Introduction Since independence on 1st October,1960; Nigeria is at its peak of […]
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Authored By: Malehlohonolo Msibi Regenesys Business School Introduction The rapid integration of artificial intelligence into consumer and industrial products is
Authored By: Oparah Miriam Oluwakemi University of Port Harcourt ABSTRACT This article examines the failure of Nigerian law to criminalise
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Authored By: Khanide Seti University of South Africa I. Introduction The Fourth Industrial Revolution has transitioned from a futuristic concept
Authored By: Lamia Arshad Rawalpindi Law College (PU) Millions of people live without identification, safety, or legal acknowledgment in a
Authored By: Nancy Mangenyu Glossary of Key Terms Administrative Justice The principle that decisions taken by public authorities must be
Authored By: DEBDIP BANERJEE SOA National Institute of Law ABSTRACT The rapid advancement of artificial intelligence has led to the
Authored By: Soumya dash Siksha O’ Anusandhan Institute of Law ABSTRACT India’s rich textile and craft heritage has long been
Authored By: Elsie Mabena University of South Africa Written by: Elsie Mabena (University of South Africa) This article explores tender
Authored By: Aradhya pal University of Lucknow This article is about manual scavenging which contains the meaning and problems, laws
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Authored By: Simran Campus Law Centre, University of Delhi Introduction India’s practice of arbitration precedes legislated arbitration with origins dating
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Authored By: Oladega Aliat Omoteniola Babcock University INTRODUCTION On the 26th of May, 2023, the Arbitration and Mediation Act 2023
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