RAPE AND THE CONSTITUTIONAL RIGHT TO HUMAN DIGNITY: EVALUATING SOUTH AFRICA’S LEGAL RESPONSE TO GENDER-BASED VIOLENCE.

RAPE AND THE CONSTITUTIONAL RIGHT TO HUMAN DIGNITY: EVALUATING SOUTH AFRICA’S LEGAL RESPONSE TO GENDER-BASED VIOLENCE

/ Legal Articles

Authored By: Swaartbooi Sekho Swaartbooi Sekho ABSTRACT:  This article examines South Africa’s legal response to rape and gender-based violence (GBV)  […]

RAPE AND THE CONSTITUTIONAL RIGHT TO HUMAN DIGNITY: EVALUATING SOUTH AFRICA’S LEGAL RESPONSE TO GENDER-BASED VIOLENCE Read More »