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DATA PROTECTION IN THE AGE OF ARTIFICIAL INTELLIGENCE: EXAMINING CONSENT, PRIVACY AND ACCOUNTABILITY UNDER INDIA’S EMERGING LEGAL FRAMEWORK
Authored By: Aarushi Raj Allahabad University ABSTRACT AI has changed many…
Autonomy, Dignity and Death: Physician-Assisted Dying in South African Law
Authored By: Dineo Mogotsi University of the Western Cape IntroductionSouth…
Pax Silica: Controversy on the Probable Harm to the Philippine Ecosystem and the People
Authored By: Angel Karamae E. Llobrera Victory Elijah Christian College…
Should AI-Generated Works Receive Copyright Protection? Rethinking Human Authorship in the Era of Generative AI
Authored By: ECEM SEVÜK Georg August University of Göttingen IntroductionGenerative…
THE RIGHT TO BE FORGOTTEN IN SOUTH AFRICA: CAN A PERSON ESCAPE THEIR DIGITAL PAST?
Authored By: Masasi Dollance Chauke University of the Free State…
DIGITALISATION AND THE LAW: The future of legal practice in Nigeria.
Authored By: Ojanomare Aretha Toluwani Lead City University The Nigerian…
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