Authored By: Khushmandeep Kaur NIMS University, Jaipur ABSTRACT Gender-deficient democracy stems from various obstacles and limitations that hinder women’s participation […]
RESERVING EQUALITY: AN ANALYSIS OF THE WOMEN RESERVATION BILL 2023 Read More »
Authored By: Lesego Solane Yvonne Mokobi EDUVOS Abstract Social media and technology have changed the way international crimes are investigated
Authored By: Prisheela Thavanthran National University of Malaysia (UKM) ABSTRACT This article examines the developer’s liability for latent defects in
Authored By: Swati Singh Abhinav Education Society’s Law College, Pune Introduction Begin by placing the subject in a current, real-world
Authored By: Mutahira Javed University of the Punjab Abstract Legal literacy stands as one of the most critical yet overlooked
Authored By: Khadija Munir De Montfort University Abstract Corporation activity has become a dominant factor in global economic activity and
Corporation Liability for Environmental Harmv Read More »
Authored By: Mpho Mkhonto University of South Africa Abstract The state of uprising in corruption has led to a drastic
Exposing Greed: Whistleblowing and the Fight to Save Economies from Collapse Read More »
Authored By: Solin Rasouli The University Of Law Abstract In England and Wales, lay magistrates, also referred to as Justices
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Authored By: Aditi Singh IILM University, Greater Noida Introduction In todays changing world , law plays a important role in
Importance of Legal Awareness in Youth Read More »
Authored By: Vishnu Vardhan .G SASTRA DEEMED TO BE UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW Read More »
Authored By: CHARUPRIYA NIMS School Of Law, Jaipur, Rajasthan I. INTRODUCTION AND HISTORICAL EVOLUTION 1.1. Parliamentary Privilege- its conception and
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Authored By: Taylor Arm City St George’s University of London Introduction Digitalisation has brought forth an age of increased efficiency
An exploration of the cause consequences and solution of regulatory fragmentation. Read More »
