A Double-Edged Sword: A Legal Analysis of an Overreach and Deficiencies in The South Africa’s Constitution

A Double-Edged Sword: A Legal Analysis of an Overreach and Deficiencies in The South Africa’s Constitution

Authored By: Mokhabela Moeti University of the Free State (South Africa) Abstract This paper critically examines the South African Constitution’s […]

A Double-Edged Sword: A Legal Analysis of an Overreach and Deficiencies in The South Africa’s Constitution Read More »