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Right to Education Through PIL: Enforcement Gaps Post Article 21A
Authored By: Kadambari Prakash Salve ILS Law College, Pune Introduction …
Reform Without Reach: Indonesia’s Four-Decade Lesson for Nigeria’s 2025 Tax Reform Acts
Authored By: Adedoyin Yusuff Olatunji Universitas Islam Indonesia Introduction A…
The Gatekeeper’s Dilemma: Balancing Attorney-Client Privilege with AML Enforcement Scrutiny under FATF Standards
Authored By: Sthandiwe Bhengu North-west University INTRODUCTIONThe legal profession is…
The Husband’s Exemption and the Silent Statute: Marital Rape and India’s Unfinished Reform
Authored By: Debangshi Paswan University of Calcutta Introduction In India,…
Bail in Gender-Based Violence Cases: Does South African Law Protect Victims?
Authored By: Lindelwa Lerato Mlaba University of South Africa South…
Distinguishing Delict from Crime in South African Law: Purpose, Parties and Remedies
Authored By: Mandisa Nokuphiwa University of South Africa When a…
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