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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…
Children’s Online Safety vs. Digital Rights: Lessons from the UK Ban and Japan’s Filtering Model
Authored By: Sunjida Sharmin Bangladesh University of Professionals(BUP) IntroductionForeign investment…
The Madlanga Commission and the struggle against corruption in Government; The Constitution
Authored By: Ennie University of South Africa IntroductionThe honour of…
BALANCING THE RIGHT TO LIVE AND DIE: EUTHANASIA JURISPRUDENCE IN INDIA
Authored By: Yugeen Singh Campus Law Centre, Faculty of Law,…
Rebalancing Investor Protection and State Sovereignty: The Right to Regulate in EU Investment Law After ISDS Reform
Authored By: Soliyana Yirgalem Abera Lebawi International Academy IntroductionForeign investment…
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