Who Owns the Picture? A Legal Examination of Photographic Copyright andImage Rights Under Nigerian Law.
Authored By: Nimzing Ponsel Andrew Near East University Abstract This paper examines the ownership of photographs under Nigerian law, explaining
PROTECTION OF WOMEN FROM DIGITAL GENDER-BASED VIOLENCE
Authored By: Rashmika Shrivastav Prof. Rajendra Singh (Rajju Bhaiya) University, Prayagraj ABSTRACT Digital technology has expanded access to education, employment,
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AN OUTLOOK ON THE LEGAL FRAMEWORK OF INTELLECTUAL PROPERTY IN NIGERIA
Authored By: Mbah Justina Chinaza Nasarawa state University keffi, Nasarawa state. ABSTRACT Intellectual Property (IP) serves as a crucial driver
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Transforming South African Securities Regulation: Historical Evolution Legal Framework and Modern Market Integrity.
Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka Abstract: This article investigates the historical development, current legal framework, and
LEGAL ALIGNMENT OF LAW ENFORCEMENT ACTIONS DURING PUBLIC ASSEMBLIES
Authored By: Felicia Jepleting Kenyatta University INTRODUCTION In Kenya, the youth continue to be an influential force for social change.
LEGAL ALIGNMENT OF LAW ENFORCEMENT ACTIONS DURING PUBLIC ASSEMBLIES Read More »
Stop and Search in England and Wales: Navigating Legal Authority Public Trust and Socio-Legal Tensions
Authored By: Daniel Adewale Tella University of Law Introduction Stop and Search (S&S) powers are designed as tools of deterrence
Recent Developments in Malaysian Employment Law: Expanding Protections Compliance Obligations and Employer Accountability
Authored By: Samantha Koh Zi En Malaysia’s employment law framework has undergone notable reform in recent years, reflecting a legislative
BLEEDING THROUGH THE CRISIS: CLIMATE CHANGE AS A DRIVER OF PERIOD POVERTY IN UNDERPRIVILEGED COMMUNITIES
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: Period poverty, defined as inadequate access to menstrual hygiene products, water,
VICTIM IMPACT STATEMENTS AND THEIR ROLE IN SENTENCING
Authored By: Shivang Verma Nehru Gram Bharati (Deemed University) Prayagraj ABSTRACT Victim Impact Statements (VIS) have become an important tool
VICTIM IMPACT STATEMENTS AND THEIR ROLE IN SENTENCING Read More »
The balance between customary and civil marriages in South Africa
Authored By: Lebo Naffisa Sekgobela Universi of South Africa Introduction Two sets of legislation control marriage in South Africa: the
The balance between customary and civil marriages in South Africa Read More »
Artificial Intelligence and the Evolution of Intellectual Property Rights: Navigating Authorship in the Digital Age
Authored By: Laxita Raju Hawelikar ILS Law College , Pune Introduction The rapid advancement of artificial intelligence technology has fundamentally
Environmental concerns of India before and after Environment Protection Act 1986 Semusi Datta.
Authored By: Semusi Datta Brainware University, Barasat , West Bengal ABSTRACT Environment is a very precious thing for any living