Authored By: Thandoluhle Enough Sosibo University of KwaZulu Natal Abstract. The central issue of this article is whether the South […]
Authored By: Zaid Ali Aligarh Muslim University ABSTRACT The women were deprived from their rights and freedom from a late
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Authored By: Utkarsh Kumar Dr. Dy Patil Law College Pune Abstract In today’s digital world, where data is collected and
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Authored By: Shinjinee Dasgupta Heritage Law College Abstract The death penalty in India has long been a contentious issue, oscillating
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Authored By: Kadambari Manojkumar Sonawane Kadambari Manojkumar Sonawane Abstract “Who is legally responsible for the damage caused by AI-generated Misinformation
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Authored By: Somya Mittal University Institute of Legal Studies, Panjab University, Chandigarh Abstract As the climate crisis worsens, climate engineering
Authored By: Sriya Dwarikapersadh IIE Varsity College (Emeris) Abstract This article will focus on the legal accountability of the South
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Authored By: Mahlet Assefa Bekele Addis Ababa University Abstract This article examines the remuneration of boards of directors in non-financial
Authored By: Isha Sameer Upadhyay KES’ Shri Jayantilal H. Patel Law College, University of Mumbai Abstract: This article narrates the
Authored By: Gift Portia Mamba University of Forthare INTRODUCTION The term “LGBTQ+” is an umbrella concept embracing individuals of diverse
Authored By: Anshuman Singh Faculty of Law,University of Allahabad Abstract The rapid advancement of technology and artificial intelligence has brought
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Authored By: Tanvi Firodiya ILS Law College LGBTQIA is an acronym that stands for Lesbian,Gay, Bisexual, Transgender, Queer, Intersex and
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