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Authored By: Sinethemba Lwazi Nothando Mkhize University of South Africa Introduction The legal implications of marriage and the possible consequences
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Authored By: Hajra Nazeera Joosab University of Kwa Zulu Natal 1. Introduction South Africa has now enjoyed more than three
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Authored By: Barirah Shaikh Middlesex University Dubai Introduction Traditionally, contract formation has relied on human actions and intentions grounded in
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Authored By: LAYLA KAITLYN BUSSACK University of South Africa We trust algorithms to make decisions precisely because they are not
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Authored By: Emmanuel Hlatletsi University Of South Africa (UNISA) I. Introduction In 1932, the Carnegie Commission of Investigation into the
Authored By: Regina Etim Efiong University of Buea Abstract African traditional textiles, including Toghu and Ndop from Cameroon and Kente
Authored By: Emir Nezir UNSA-Laws School in Sarajevo Abstract As we enter an era of increasingly widespread use of digital
Authored By: Urooj Fatima Bahria University Islamabad I. Introduction For more than a decade, states facing climate liability claims could
Authored By: Jagadish Patil M S Ramaiah College of Law I. Introduction The Indian legal landscape, while constitutionally anchored in
