Authored By: Makondo Nyeleti Latoya University of South Africa In January 2026, the Constitutional Court of South Africa resolved a […]
Authored By: Eziefula Chidera Angel Nnamdi Azikiwe University INTRODUCTION Data protection has gained greater visibility in the last 3 years
Authored By: Ankita Ghosh Brainware University Abstract Plastic pollution has emerged as one of the most pressing environmental challenges of
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Authored By: Terrence Tanaka Masango Boston City College Introduction Apartheid? The spade that divided a country, a people, a nation,
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Authored By: Favour Amaechi University of Nigeria Nsukka Introduction Nigeria has a plethora of statutes and case laws that guarantees
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Authored By: Nithishwaran P S Brunel University london Introduction Generative artificial intelligence (AI) tools such as ChatGPT, DALL-E and Midjourney
Authored By: Neha Anusha D O.P. Jindal Global University Introduction Digital platforms and online marketplaces now sit at the centre
Authored By: SAMANTA AZRIN PRAPTY Even though the underlying user interface is carefully designed to prevent individuals from contemplating it,
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Authored By: Hope Chizoba Ukpai University of Nigeria, Nsukka. 1.0 Introduction The World Bank reported in 2019 that small and
Authored By: Bokamoso Ramadie University of Johannesburg 1 Introduction The recent judgment raises an important idea of Ubuntu as a
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Authored By: Alok Jena Asian Law College, Noida, Uttar Pradesh INTRODUCTION India’s commercial and consumer landscape has witnessed a remarkable
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Authored By: Harmanpreet Bedi RAYAT-BAHRA UNIVERSITY SCHOOL OF LAW,RAYAT-BAHRA UNIVERSITY, Mohali (Punjab) ABSTRACT The Nupur Talwar case shows our how
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