MEDICAL NEGLIGENCE IN NIGERIA
Authored By: Jessie Okhuosi Caleb University ABSTRACT Medical negligence remains a pressing concern in the Nigeria’s healthcare system, with profound […]
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CORPORATE RESCUE AND ECONOMIC SUSTAINABILITY: ASSESSING THE IMPCAT OF LESOTHO’S INSOLVENCY ACT OF 2022
Authored By: Keneiloe Kompi National University of Lesotho Abstract The Insolvency Act of 2022 introduced corporate rescue into Lesotho’s insolvency
Internal Conflicts of Law in Nigeria’s Plural Legal System
Authored By: Ezejide Elizabeth Nkiruka OBAFEMI AWOLOWO UNIVERSITY Abstract This article explores the conflicts of laws that occur in the
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Gender-Base Violence and the Constitution: Are Current Laws Enough?
Authored By: Linathi Kondo University of FortHare Abstract Due to profoundly ingrained patriarchal and sexist beliefs, gender-based violence (GBV) is
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State Sovereignty Today: Core Principles and Narrow Exceptions
Authored By: Iness Farrah Faculty of Juridical, Political and Social Sciences of Tunis Abstract A fundamental tenet of international law,
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The Privacy Paradox: Balancing AI Innovation and Individual Rights
Authored By: Manual Martin Kannur University School of Legal Studies Manjeshwar Campus Abstract The rapid advancement of Artificial Intelligence (AI)
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Digital Taxation in Nigeria: Regulating the Borderless Economy
Authored By: Abdulazeez Mariam Anuoluwapo Obafemi Awolowo University, Osun State. The digital economy has transformed global commerce, enabling businesses to
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Winning in Court, Losing in Practice? The Real Meaning of Successful Public Interest Litigation in the South African Context
Authored By: Kimberley Prisca Mujumi University of Witwatersrand Abstract While taking a different route to traditional litigation in that it
Medical Negligence in Zambia and South Africa: A Comparative Legal Analysis
Authored By: Elizabeth Uyumba Cavendish University Zambia Abstract Medical negligence has become a pressing issue across Africa, reflecting the intersection
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Protecting Women’s Rights in Customary Marriages: Evaluating Equality Under the Customary Marriages Act 120 of 1998
Authored By: Ayanda Nelisiwe Thebehali University of South Africa Abstract The Recognition of Customary Marriages Act 120 of 1998 (RCMA)
BUSINESS NAME VS TRADEMARK IN NIGERIA: UNDERSTANDING THE SYNERGY
Authored By: GANIYAH SHITTU ABSTRACT. The business world has evolved, digitization and the rapid growth of social media has affected
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EMERGING TECHNOLOGIES AND THE LAW: A COMPARATIVE ANALYSIS OF TECHNOLOGICAL DISRUPTION AND THE LIMITS OF LEGAL FRAMEWORKS
Authored By: LUBUTO MOONDE University of Zambia ABSTRACT Technology is the application of scientific knowledge for practical purposes, particularly in