Authored By: Lungaka Zizonke Ngewu EDUVOS Abstract The Basic Education Laws Amendment Act 32 of 2024 (BELA Act) represents one […]
Authored By: Damibola Opemipo University of Ibadan According to the World Intellectual Property Organization, Intellectual property (IP) refers to creations
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Authored By: Sara Hirji University of Warwick Abstract This article explores the tension between free speech and censorship within higher
Authored By: Helfrida Miftakhur Raifa Sogara Diponegoro University ABSTRACT In demonstration, protesters often face challenges such as a violation to
Authored By: Saya Krishnan Sastra Deemed University Abstract Telemedicine has transformed modern healthcare by bridging geographical gaps and makingservices more
Authored By: Amanuel Daniel Bahir Dar University Abstract IDPs are ’person or group of persons who have been forced or
Authored By: Wendy Sehlaga University of Johannesburg Abstract This article will look into transformative constitutionalism in South Africa mainly focusing
Authored By: Rajanya Samanta Graphic Era Hill University Dehradun Abstract Recognizing a person’s gender identity is not just a technical
Authored By: Dev Sanskriti BPSMV ABSTRACT. This article examines the absence of uniformity in the legal age of marriage for
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Authored By: Jillian Ashli Flores Makalintal De Montfort University, Dubai Abstract The recognition of medical conditions in UK criminal law
Authored By: Betelhem Tikue Abstract This article examines the complex legal regime governing foreign access to land in Ethiopia, where
Authored By: Devyani Suryawanshi Manikchand Pahade Law College Aurangabad Abstract In India, freedom of speech is a fundamental right, but
