Authored By: Lungaka Zizonke Ngewu EDUVOS Introduction In the dynamic landscape of entrepreneurship, the tension between commercial expediency and legal […]
Authored By: Damibola Opemipo University of Ibadan Pa. Lewis, an elder, in one of his stories by moonlight, spoke of
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Authored By: Sara Hirji University of Warwick Introduction The Human Rights Act 19981sought to incorporate the European Convention on Human
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Authored By: Helfrida Miftakhur Raifa Sogara Diponegoro University ABSTRACT Indigenous people encountered long-time and unsettled inequality. This is due to
Authored By: Saya Krishnan Sastra Deemed University Introduction Mergers and acquisitions (M&A) play a crucial role in shaping the corporate
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Authored By: Amanuel Daniel Bahir Dar University 1. Introduction The right to seek asylum from persecution, guaranteed under Article 14
Authored By: Wendy Sehlaga University of Johannesburg Abstract Across the globe, legal pluralism and cultural diversity has caused controversy. One
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Authored By: Rajanya Samanta Graphic Era Hill University Dehradun Abstract Trade secrets are the “secret sauce” that give companies their
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Authored By: Dev Sanskriti BPSMV Questions often arise when the issue of gender equality is linked with legal reform, whether
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Authored By: Jillian Ashli Flores Makalintal De Montfort University, Dubai Abstract The principle of the rule of law has empowered
Authored By: Betelhem Tikue Abstract Ethiopia‟s “Digital Ethiopia 2025” agenda is accelerating digital transformation, but cyber security law and institutions
Authored By: Devyani Suryawanshi Manikchand Pahade law college Aurangabad Abstract Marital rape is one of the most difficult and least
