Authored By: NOR ERIN NATASHA BINTI MOHAMMAD SHAHRIL MULTIMEDIA UNIVERSITY MELAKA MALAYSIA Abstract This article examines the complexities in identifying […]
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Authored By: Adrita Chowdhury George School of Law, Calcutta University Abstract The traditional knowledge of India is a huge part
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Authored By: Daniel Charo Kombe Kenya School of Law Introduction Justice delayed is Justice denied and Justice hurried is Justice
Authored By: RANVEER SINGH RATHORE Jaipur National University INTRODUCTION In the digital age, personal data act no longer merely as
Authored By: JUDITH OGOCHUKWU OKENNA NNAMDI AZIKIWE UNIVERSITY 1.0 ABSTRACT Nigeria’s entertainment industry, comprising music, film, and digital content, has
Authored By: Ritu Bhartiya MERI-PROFESSIONAL AND LAW INSTITUTE MDU Abstract The technological revolution has completely transformed forms of communication to
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Authored By: Hamna Javed Abstract The threat caused by climate change creates sea level rise problems, which result in affecting
Authored By: Mussie Baye Dagnew Addis Ababa City Justice Bureau Introduction After Eritrea was granted its independence, Ethiopia lost something
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Authored By: HARSHVARDHAN SOA National Institute Of Law Bhubaneswar ABSTRACT The purpose of this study is to perform a thorough
Authored By: Nishu Singh Meerut college, Chaudhary charan Singh University Abstract The debate surrounding the Uniform Civil Code (UCC) remains
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Authored By: Liya Ayele Assefa Addis Ababa University Abstract It is a well known fact that the corn stone of
Authored By: Leanne Haika Muondo UNIVERSITY OF NAIROBI ABSTRUCT Despite having numerous provisions for the freedom from discrimination in property
