Authored By: Keamogetswe Phike University of South Africa On July 7,2026, the South African Constitutional Court drew a definitive line
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Authored By: Thandekile Khumalo North West University Definitions RAF- Road Accident Fund Juristic person – a legal standing of an
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Authored By: Rina Moyani University of Johannesburg Introduction Despite the existence of clear rules under international law, Palestine continues to
Authored By: Tania Janan University of Northampton Introduction This article argues that human trafficking in the United Kingdom constitutes a
Authored By: Induri Sreenija Vignan Institute of Law – VFSTR Abstract Artificial intelligence (AI) stands as one of the most
Authored By: Ananya Kumar Government Law College, Kozhikode ABSTRACT The swift evolution of generative artificial intelligence models has revealed significant
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Authored By: Vongi Florence Shiviti University of South Africa Abstract Gender-based violence (GBV) remains one of South Africa’s most pressing
Authored By: Kavisha Puthuvlakan Artificial intelligence (AI) has altered the way digital content is created, shared and consumed. As a
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Authored By: Nthabeleng Ramolula University of South Africa 1. Introduction Although South Africa’s Constitution guarantees that everyone has the right
Authored By: Busisiwe Nhlapo University of South Africa INTRODUCTION South African law sees the right to marry as a basic
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Authored By: Mpumelelo Mnguni University of Johannesburg Introduction The Madlanga Commission held its first hearing on 17 September 2025. Retired
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Authored By: Rankhododo Khuthadzo Angel University of South Africa Introduction This topic examines if using Directive 7 to extend legal
