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The Notwithstanding Clause & Constitutional Accountability: Should Section 33 of the Canadian Charter be Subject to Greater Limits?
Authored By: Fabiha Hassan Mount Royal University Fabiha HassanWhen the…
Artificial Intelligence in the Legal Profession: Balancing Innovation and Professional Responsibility in South Africa
Authored By: Shongile Tsiri University of South Africa Introduction Artificial intelligence…
RECRUITMENT DELAYS AND LITIGATION IN PUBLIC EMPLOYMENT: EXAMINING THE BACKLOG CRISIS IN INDIAN GOVERNMENT RECRUITMENT
Authored By: Logeshwari The Tamilnadu Dr Ambedkar Law University School…
Contracts in Crisis: Reassessing Force Majeure in English Commercial Law Post COVID-19
Authored By: Simran Pejatta University of Warwick 1. IntroductionThe commercial…
SURROGACY AND PARENTAL RIGHTS: NAVIGATING INTENTIONAL vs BIOLOGICAL PARENTHOOD IN SOUTH AFRICAN SURROGACY LAW
Authored By: Promise Regenesys Education IntroductionThe advent of Assisted Reproductive…
Recognising Obstetric Violence under International Human Rights Law: The Need for Greater Legal Accountability
Authored By: Bongekile Msibi IntroductionEvery year, millions of women access…
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