Authored By: Sujal Vasant Jain Vidyavardhaka Law College, Mysore ABSTRACT This article discusses the status of posthumous digital rights in […]
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Authored By: Lemukani Pearl Nkuna ABSTRACT The rise of social media and digital communication technologies has significantly transformed interpersonal interaction,
Authored By: Sahana A Karnataka State Law University Introduction Environmental, Social and Governance compliance has moved from the margins of
Authored By: Maria Fejzulla Salford University The rapid development of artificial intelligence has fundamentally transformed the modern digital landscape. Among
Authored By: Hunadi Sonia-Rose Legoabe Regenesys Business School I.Introduction The Republic of South Africa has a prominent history of diversity;
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Authored By: Undine Kupla University of Salford Introduction In 2018, Latvia implemented educational reforms requiring that public secondary education be
Authored By: Morgan Okoth University of Nairobi i.0 Introduction Two recent episodes have brought Kenya’s constitutional and governance framework into
Authored By: Khaliphani R Ndlovu University of Johannesburg INTRODUCTION Across many jurisdictions that retained capital punishment, serious violent crimes continue
Authored By: Zayna Hudda Middlesex University Introduction Over the past decade, social media and online communication have become a major
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Organized by: Moot Court Society, Apex School of Law, Apex University, JaipurIn Collaboration With: District Legal Services Authority (DLSA), Jaipur
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Authored By: Khanide Seti University of South Africa Case Citation and Basic Information Economic Freedom Fighters v Speaker of the
Authored By: Oyedepo Oluwatimilehin Samuel Lagos State University Full Case Citation Details Case Title: Adediran & Akintujo (on behalf of
