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Authored By: HARSHVARDHAN SOA National Institute Of Law Bhubaneswar ABSTRACT The purpose of this study is to perform a thorough
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Authored By: Liya Ayele Assefa Addis Ababa University Abstract It is a well known fact that the corn stone of
Authored By: Leanne Haika Muondo UNIVERSITY OF NAIROBI ABSTRUCT Despite having numerous provisions for the freedom from discrimination in property
Authored By: Manaswini Balugam AMS Law College, Osmania University ABSTRACT This article compares and analyzes the evolving nexus of cybersecurity
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Authored By: SOBIA NEELOFAR University of Kashmir, Kashmir Law College Introduction Power is meant to serve the people, not to
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Authored By: Mandisa Mthembu University of KwaZulu Natal Abstract This article examines how Artificial Intelligence (AI) has made significant inroads
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Authored By: Deborah Okeke Nnamdi Azikwe University Abstract Imagine a world where access to a doctor is just a tap
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Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune Case Title & Citation D. Saibaba v. Bar Council
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