Authored By: Nasinya Nairuko Letiyion INTRODUCTION [1]Femicide is defined as an intentional killing with a gender-related motivation. It is different […]
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Authored By: Phindulo Wanga Radzuma INTRODUCTION Around 2003, the Working Group on Indigenous Population (WGIP) published a thorough study on
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Authored By: Manshi Raj Usha Martin University Ranchi Jharkhand Abstract : The process of appointing judges in India has been
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Authored By: Neliswa Luthando Ntshangase University of Fort Hare INTRODUCTION Chapter 2 of the Constitution of the Republic of South
Authored By: Lungaka Zizonke Ngewu EDUVOS Introduction In the dynamic landscape of entrepreneurship, the tension between commercial expediency and legal
Authored By: Damibola Opemipo University of Ibadan Pa. Lewis, an elder, in one of his stories by moonlight, spoke of
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Authored By: Sara Hirji University of Warwick Introduction The Human Rights Act 19981sought to incorporate the European Convention on Human
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Authored By: Helfrida Miftakhur Raifa Sogara Diponegoro University ABSTRACT Indigenous people encountered long-time and unsettled inequality. This is due to
Authored By: Saya Krishnan Sastra Deemed University Introduction Mergers and acquisitions (M&A) play a crucial role in shaping the corporate
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Authored By: Amanuel Daniel Bahir Dar University 1. Introduction The right to seek asylum from persecution, guaranteed under Article 14
Authored By: Wendy Sehlaga University of Johannesburg Abstract Across the globe, legal pluralism and cultural diversity has caused controversy. One
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Authored By: Rajanya Samanta Graphic Era Hill University Dehradun Abstract Trade secrets are the “secret sauce” that give companies their
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