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WHEN BEHAVIOUR IS DISABILITY: ADHD, SCHOOL EXCLUSION AND THE EQUALITY ACT 2010 – A Nembhard
Authored By: Alicia-Khalia Nembhard Arden University IntroductionFor pupils diagnosed with…
The Right to Nationality and Stateless Children: The Need for States to Reform Their Nationality Laws
Authored By: Amahle Mfana University of Johannesburg Introduction: Millions of…
The Madlanga Commission: Addressing Criminal Infiltration of the Criminal Justice System in South Africa
Authored By: Molebogeng Sambo North West University At a media…
Faceless Harm: Can Crimen Injuria Reach Non-Sexual Deepfakes Under South African Law?
Authored By: Zulaikha Khan STADIO Higher Education Introduction A case…
WHEN CLIMATE HARM ENGAGES STATE RESPONSIBILITY
Authored By: Wade Harris Deakin University I IntroductionOn 23 July…
Contempt or Criticism? Redefining the Limits of Judicial Accountability in the Digital Age
Authored By: Roshan Gupta Shri Swami Dayal Bhatnagar Law College,…
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