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Authored By: BRITNEY VUSHA AMUGUNE Kenyatta University School of Law Parklands Campus Abstract Kenya hosts over 854,000 refugees and asylum
Authored By: NWACHUKWU ESTHER ONYINYECHI UNIVERSITY OF NIGERIA NSUKKA, ENUGU CAMPUS. This Article is an overview of the phenomenon of
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Authored By: Nowrin Jahan Borna Gopalganj Science and Technology University Abstract: The Responsibility to Protect (R2P), endorsed by the United
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Authored By: Tsoseletso Confidence Mokgoatsane University of South Africa Abstract. The non-registration of customary marriage causes numerous legal difficulties and
Authored By: Divya Choudhary Manipal University Jaipur ABSTRACT Nowadays, forensic evidence has significant importance in India’s criminal justice system in
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Authored By: Shreya Amity Law School, Amity University Noida, Uttar Pradesh Abstract The presumption of innocence constitutes a foundational principle
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