Authored By: Ishika Agrawal Lloyd Law College Abstract The regulation of cryptocurrency and decentralized finance (DeFi) in India has undergone […]
Authored By: Gladness Destiny Mdlovu The University of the Western Cape Introduction International law is founded on the principle that
INTERNATIONAL LAW INCRISIS: HOW POWERFUL STATES UNDERMINE THE GLOBAL LEGAL ORDER? Read More »
Authored By: Faith Nyambura Muchinji DAYSTAR UNIVERSITY Introduction The job hiring system is undergoing a transformative shift in which prospective
Authored By: Inako Sikhulume University of Fort Hare Introduction When South Africa’s Constitutional Court declared key provisions of the Regulation
Authored By: Sumaila Shamshad Brainware University, Kolkata Abstract: This article examines the evolving interpretation of the right to die with
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Authored By: Edwongu Lekos Odidi Uganda Christian University, Mukono INTRODUCTION What happened to the British Protectorate’s treaty obligations when it
Authored By: NDIOHO ABASI-ANYANGA OFONIME University of Port Harcourt I. Case Citation and Basic Information Full Citation: Lindsey Nicole Perkins
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Authored By: NDIOHO ABASI-ANYANGA OFONIME University of Port Harcourt Abstract This article examines the burgeoning conflict between Generative Artificial Intelligence
Authored By: Nsindiso Makhaye Stadio Higher Education In South Africa, child custody law has undergone significant changes with the introduction
Authored By: Fatema Bandukwala AKK New Law Academy, Pune The question of gender equality in property succession occupies a contentious
THE ROLE OF THE INDIAN SUCCESSION ACT IN ENSURING GENDER EQUALITY IN INHERITANCE Read More »
Authored By: George N Taylor Apeejay Stya University Palwal Road Sohna Haryana State India Abstract As Liberia embraces digital transformation
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Authored By: Zithobile Thabethe Eduvos Introduction In the modern South African Labour Market, the ‘Experience Paradox’ poses a significant obstacle
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