Authored By: Adey Getaneh Negash Abstract This article explores how Ethiopia‟s National Transitional Justice Policy (NTJP) tackles gender sensitivity and […]
Authored By: Kirti Gitarattan International Business School (GGSIPU) Abstract The Constitution (One Hundred and Thirtieth) Amendment Bill, 2025, introduced in
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Authored By: Cecilia kganakga University of Johannesburg (graduated from it) Abstract The 4th industrial revolution has brought about enormous changes
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Authored By: Ritu Sharma Geeta Institute Of Law Samalkha Introduction Justice is the soul of law. Every legal system across
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Authored By: Oseni Kehinde Kuburat Obafemi Awolowo University, Ile-Ife, Osun State, Nigeria. Abstract Sexual and reproductive health rights (SRHR) represent
Authored By: Anika Afrin Tisha University of Rajshahi Abstract: Women in South Asia represent a significant portion of the population,
Authored By: Oratile Khumo Lekalakala University of South Africa Introduction The Cybercrimes Act 19 of 2020 was implemented to protect
Authored By: Mansha Desh Bhagat Bniversity The parties to the three suits and their inter-se relationships: [CS (COMM) 423/2016] KONINKLIJKE
Authored By: Mansha Desh Bhagat University Abstract- The twenty-first century is no longer a struggle between states, but rather between
Authored By: Thomas Sheku Marah Nusa Putra University Abstract: This article investigates the importance of the judicial system in Sierra
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Authored By: Nolwazi Mdhluli University of South Africa Abstract As Artificial Intelligence (AI) transforms the financial sector rapidly, South Africa
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