Authored By: Rasika Pitale Maharashtra National Law University, Nagpur. Abstract India’s intermediary regulation framework, governed by the IT Act, 2000 […]
Authored By: Aishwarya Mody University Of Science And Technology, Lakshmangarh 1.Introduction Advances in neurotechnology promise transformative improvements in medicine, communication,
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Authored By: Sibongakonke Ntsele University of fort hare Abstract South Africa’s justice system grapples with systematic failures in prosecuting sexual
Authored By: Palak Rastogi Faculty of Law, Banaras Hindu University INTRODUCTION Dr. B.R. Ambedkar, the Chairman of the Drafting committee,
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Authored By: Deekshith Saresh Eyyani ABSTRACT Compulsory licensing represents one of the most debated mechanisms within patent law, aimed at
Authored By: Aditi sharma Maharaja Ganga Singh University, Bikaner (Rajasthan) Introduction Sexual harassment at the workplace is not just a
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Authored By: Anubhab Sen Brainware University Abstract: – Climate change is increasingly a major cause of internal displacement in India,
Authored By: T. Sparsha College of Law for Women, AMS Abstract Consent forms the core of modern criminal jurisprudence, especially
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Authored By: Maletsepe Sehoana University of the Witwatersrand Abstract South Africa’s Constitutional framework has fundamentally transformed the development and application
Authored By: Hitakshi Rathore Sage University Abstract The media is often described as the fourth pillar of democracy, responsible for
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Authored By: Rashneet Kaur Apex University, Jaipur Abstract Justice is conventionally symbolized as blind and impartial, immune to considerations of
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Authored By: Meenali Yadav Lucknow Law College Abstract India has a long history, from the Indus Valley civilization to British
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