Beyond the Checklist: Reconciling Judicial Discretion and Consistency in the “Best Interests of the Child” Principle in Kenya.

Beyond the Checklist: Reconciling Judicial Discretion and Consistency in the “Best Interests of the Child” Principle in Kenya.

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Authored By: Gibran Akidah Wanje University of Nairobi Abstract The Children Act 2022 modernizes Kenya’s “Best Interests of the Child” […]

Beyond the Checklist: Reconciling Judicial Discretion and Consistency in the “Best Interests of the Child” Principle in Kenya. Read More »