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Hostile Takeovers in the UK: Is the Board Neutrality Rule Still Justified?
Authored By: Dahlia Farzi King’s College London Introduction:Hostile takeovers continue…
Digital agreement: The Evolution And Enforceability of E-Contract
Authored By: Konika Lakhera Law center 1, Faculty of law…
Article 23 and the Limits of Equality in Zambia: Public Bodies, Private Discrimination, and the Personal Law Exception
Authored By: Faith Malama University of Zambia IntroductionNon discrimination is…
Good Faith and Public Policy in South African Contract Law: Should Good Faith Become an Independent Ground for Refusing Contractual Enforcement?
Authored By: Tsholofelo Makgale I. Introduction South African contract law…
Gender Apartheid in Afghanistan: Taliban Policies as Crimes Against Humanity.
Authored By: Ntivo Providence Rihlampfu University of the Western Cape…
When Maintenance Survives Death: The Constitutional Tension Between Succession and the Duty of Support in South Africa
Authored By: Wandile Mvelo Mthembu The University of the Witwatersrand…
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