THE RELOCATION OF A SPECIFIED SERVITUDE OR RIGHT OF WAY IN TERMSOF SOUTH AFRICAN PROPERTY LAW.
Authored By: Gareth Mthokozisi Moyo University of Johannesburg Abstract This essay considers whether, and on what basis, a specified right […]
THE EFFECTS OF CLIMATE CHANGE ON THE HEALTH ANDWELL-BEING OF UNDERDEVELOPED COMMUNITIES IN SOUTH AFRICA.
Authored By: Lindokuhle Hlongwane University of South Africa Abstract This study focuses on the impact of climate change in underdeveloped
Mitigating the Conflict of interest: Are There Any Good Arguments for States NOT to Accept Refugees?
Authored By: Tekleweini Okubamichael Mehari College of Arts and Social Sciences Tekleweini Okubamichael The world is divided into sovereign states,
Business and Human Rights in Public Institutions: Protecting Employees and Service Recipients through Effective Implementation of the UN Guiding Principles
Authored By: Chali Mpongwe Mporokoso Nkana water supply and sanitation Company and copperbelt university Abstract Zambia public institutions have in
The best Interests Principle in Practice: Intermediaries Media Anonymity and Diversions.
Authored By: Sibabalwe Ngubentombi University of Free State Abstract The procedural protections and restorative justice options available to juvenile offenders
The best Interests Principle in Practice: Intermediaries Media Anonymity and Diversions. Read More »
Striking a Balance Between Artificial Intelligence Innovations and Copyright
Authored By: Shatha Adel Abu Rayyash Law college/mutah uni bachelor’s/al-ahliyya Amman uni/ Abstract: In light of the remarkable developments in
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Analysis of Testate and Intestate Succession of Religious Marriages in South Africa
Authored By: Terrence Tanaka Masango Eduvos Abstract Abstract South Africa’s constitution provides a structure that creates a legal environment that
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EXAMINATION OF THE LAWS ON BANKING CRIMES IN NIGERIA
Authored By: SOPULU DIVINE CHINWENDU Graduate, Redeemer’s University ABSTRACT Banks are institutions with a significant impact on a country’s economic
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The Roles of Artificial Intelligence in the Legal Field
Authored By: Mahitab Mohamed Mohsen Beni Suef University (BSU) First, we cannot deny the importance of technology in our daily
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Access to Court on Pause: The Human Rights Cost of Mandatory Alternative Dispute Resolution in England and Wales
Authored By: Husnain Qamar University of London Abstract For many people in England and Wales, the first step in a
Consumer Protection in Cross-Border E-Commerce: Legal Gaps and Economic Implications
Authored By: Said Mohamed ElSaid Eltantawy Police Academy ABSTRACT The rapid expansion of cross-border e-commerce has exposed significant legal gaps
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An Evaluation of the Effectiveness of South Africa’s Criminal Justice System
Authored By: Priscilla Ruth Wilhemena Louwskitt University of the Western Cape ABSTRACT This paper examines the effectiveness of South Africa’s
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