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Authored By: Ayesha Minhas University of Greenwich Abstract The rapid advancement of artificial intelligence (AI) has reshaped numerous sectors, including
Authored By: CHINWENDU SOPULU DIVINE GRADUATE, REDEEMER’S UNIVERSITY NIGERIA Abstract Garnishee proceedings are sui generis and differ from other methods
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Authored By: Chinweze Abraham Chinedu University of Nigeria Nsukka ABSTRACT The Niger Delta, where Nigeria’s oil wealth is concentrated, produces more
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Authored By: Amal Machaka Filière Francophone de Droit – Lebanese University Abstract Among the contract management stages, the pre-contract phase
Authored By: Aqsa Khalid City ST George’s, University of London Abstract This article explores the intersection of law, class, and
Authored BY: Rashid Mehmood university of central lancashire, UK Abstract: The United Kingdom’s withdrawal from the European Union (Brexit) has
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Authored By: B Nidhi Rathore University of Mumbai Abstract This article looks at a growing concern in the legal world,
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Authored By: Priyanshu Singh National Forensic Sciences University(NFSU) INTRODUCTION “Education is the most powerful weapon which you can use to
Authored By: IVY CHIN HANN WEI Multimedia University Melaka Introduction of the case This 2015 case mainly concerns about Grand
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Authored By: Prabuddha Dhanaji Kale DES’S SHREE NAVALMAL FIRODIA LAW COLLEGE. PUNE CITATION: Naseem Kahnam vs. Zaheda Begum (D) by
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Authored By: Deva Nanda A Government Law College, Trivandrum INTRODUCTION The Supreme Court’s decision in Lt. Col Nitisha v. Union
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