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Vicarious Liability in India: Rethinking the Boundaries of Employer Responsibility
Authored By: Aditi Faculty of Law, University of Delhi INTRODUCTION…
Artificial Intelligence and Copyright in India: Recalibrating Authorship, Training and Accountability
Authored By: Vishwa Jyoti Campus Law Centre University of Delhi…
Crime without a conventional victim: rethinking the nature of whiter-collar crime
Authored By: Priyanka Ghosh KIIT University IntroductionThe convention model of…
THE EVIDENTIARY GAP: DEEPFAKES AND THE LIMITS OF THE BHARATIYA SAKSHYA ADHINIYAM, 2023
Authored By: Sonal Didwania ICFAI LAW SCHOOL, IFHE, HYDERABAD India…
Deepfakes and Indian Law: Legal Challenges, Remedies and Regulatory Gaps
Authored By: Sagar Anna Sonawane University College of Law, Osmania…
Democracy Under Threat Constitutional Safeguards Against Authoritarianism in India
Authored By: Maitreyi Chaturvedi Symbiosis Law School Pune I Introduction…
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