Authored By: SALAUDEEN, Hikmat Oloruntola University of Abuja Abstract In recent times, the right to a clean and healthy […]
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Authored By: Aditi Abhinav Dass Bhagat Phool Singh Mahila Vishwavidyalaya Abstract Environmental, Social, and Governance (ESG) factors have become pivotal
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Authored By: PRECIOUS INIOLUWA ADEDOKUN GRADUATE-OBAFEMI AWOLOWO UNIVERSITY, ILE-IFE, OSUN STATE, NIGERIA Abstract Foreign participation in Nigerian businesses is crucial
Authored By: Sradha Ramachandran Calicut University Abstract The Indian penal code (IPC), drafted in 1860 during colonial rule, has served
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Authored By: Navneet Kumar Trinity Institute of Innovations In Professional Studies Gr. Noida Affiliated to GGSIPU Delhi Abstract The rapid
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Authored By: Muhammad Daniyal Qureshi University of London A collateral attack is a challenge to the validity of a court
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Authored By: Gold Mmasinachi Nwanganga University of Abuja, Nigeria This article interrogates the patriarchal underpinnings of Section 26 of the
Authored By: Ololade Adelaja Freelance Introduction Environmental, Social and Governance considerations have taken central stage in global commerce. Investors, regulators
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Authored By: KUDZAI SENGURAI University of the Witwatersrand / Coghlan, Welsh and Guest (intern) INTRODUCTION The writing of this article
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Authored By: Anazor-Chukwuka Adaobi Favour Nnamdi Azikiwe University Awka, Anambra State, Nigeria Abstract This article critically evaluates the Child Rights
Authored By: Abdulhameed Sumayyah Adenike Fountain University, Osogbo, Osun State, Nigeria. ABSTRACT Human beings, irrespective of race or culture, are
Authored By: Sangeeta Rayat Bahra University Introduction The concept of the Uniform Civil Code (UCC) in India is one of
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