CRYPTOCURRENCY FRAUD: LEGAL CHALLENGES IN INDIA
Authored By : Tripurari Renuka K V Ranga Reddy Law College ABSTRACT Cryptocurrencies have emerged as one of the most […]
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The Role of Insolvency Law in Zambia’s Banking Sector: Regulatory Framework, Challenges, and Reform Needs
Authored By: Zelipa Zimba Cavendish University Abstract The intersection of insolvency law and banking regulation represents a critical component of
Regionalism in India: Dimensions, Challenges, and Constitutional Responses
Authored By: Chaitanya Sorot Asian Law College, Chaudhary Charan Singh University Abstract Regionalism in India is a multidimensional concept rooted
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AI in Legal Practice: Between Empowerment, Challenges, and Shaping the Future of the Profession
Authored By: Hagar Ahmed Rizk Tanta University , Faculty of Law Introduction AI is no longer just a tool; it