Authored By: Faten Wissam Yehia Law Graduate from Lebanese University Abstract Artificial Intelligence (AI) is redefining creative and inventive processes, […]
Authored By: RAJNANDINI VERMA Vivekananda College of law Aligarh (Raja Mahendra Pratap Singh University) ABSTRACT The phrase “That’s not our
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Authored By: Daniel Lemma Bule Hora University Abstract Across Africa, the legal promise of freedom of association and collective bargaining
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Authored By: Hope Neema Namarome Barasa Middlesex University Dubai Abstract In today’s evolving labour market, shaped by the rise of
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Authored By: Reethu Merin Joseph St. Joseph’s College of Law ABSTRACT According to the Transgender Persons (Protection of Rights) Bill,
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Authored By: Manasvi Sharma BDS School of Law, Meerut ABSTRACT: The BNS 2023 is the replacement code of the IPC
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Authored By: Himanshi Shishodia BDS School of Law Abstract Facial recognition technology (FRT) is rapidly expanding across India, offering efficiency
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Authored By: Sofia Lamri Middlesex University Dubai Abstract ADR has gained popularity in the civil justice system following research done
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Authored By: Muhammad Noor International Islamic University Islamabad Introduction In today’s hyper-connected, AI-driven world, a person’s identity has become both
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Authored By: Vesna Likar King’s College London Introduction As early as 2018, the U.S. Supreme Court acknowledged in Carpenter v.
Authored By: Nina Angela Fernando Middlesex University Dubai The United Kingdom of Great Britain and Northern Ireland is one of
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Authored By: Siphelele Nyovane University of Fort Hare ABSTRACT Historically rooted in the apartheid-era legal framework, corporal punishment was widely
