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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…
Rechterlijk Pardon in Indonesia: A Critical Review of Judicial Discretion Under Indonesia’s Supreme Court Regulation No. 3/2026
Authored By: Devi Ervina Nursyamsiah Graduated from Padjadjaran University I….
The Right to Privacy in the Digital Age: Evaluating the Effectiveness of the Protection of Personal Information Act in South Africa
Authored By: Dintle Mochampi Rosebank International University College Introduction In…
Overpopulation, Illegal Immigration And Poverty: Balancing State Sovereignty And Human Rights In South Africa: A Legal Perspective
Authored By: Amanda Dyantyi University of South Africa IntroductionSouth Africa…
Constitutionality of Minimum Sentences under the Criminal Law Amendment Act 105 of1997: Judicial Discretion After Malgas, Vilakazi and Centre for Child Law
Authored By: Tsholanang Zanele Seleka North West University IntroductionDespite Parliament’s…
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