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Authored By: Dewansh Mohan Srivastava NLU Jodhpur Imagine a batsman being declared out for leg before wicket (LBW) without the
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Authored By: Muthini Abigail Ndanu Kabarak University Abstract. Despite the existence of gender-neutral laws in Kenya which protect employees against
Authored By: Saranya Naicker IIE Varsity College The Constitution of the Republic of South Africa is the highest form of
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Authored By: Manlatse Doctor Murudu University of South Africa Abstract Domestic violence remains one of South Africa’s most pressing human
Authored By: George Yong University of Nottingham, England This essay assesses the validity of Sir John Baker’s statement that English
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Authored By: Mahima Pandey Soa National Institute of Law INTRODUCTION The climate change litigation has become an important legal and
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