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Authored By: Nimzing Ponsel Andrew Near East University CASE NAME MARCEL NNAKWE APPELLANT AND THE STATE RESPONDENT 254/2007 CASE CITATION
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Authored By: Mbah Justina Chinaza University keffi CASE NAME: UKEJE v UKEJE (2014) (2014) 11 NWLR ( pt. 1418) 384
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Authored By: Caroline Atuhaire The Quiet Revolution of Offline Consent. The General Data Protection Regulation (GDPR) was incorporated to shift
