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Authored By: Dewanshi Bhatt Bennett University Introduction In a federal system of government, the distribution of legislative powers between the
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Authored By: Dewanshi Bhatt Bennett University INTRODUCTION This article’s goal is to investigate the origins and evolution of the notion
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION The goal of this research paper is to better understand how investment arbitration
Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi IN THE HIGH COURT OF DELHI AT NEW
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Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi ABSTRACT The shift to virtual hearings during the
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Authored By: Shivanshi Verma Amity University , Lucknow Introduction [1]“Constitution is not a mere lawyers document, it is a vehicle
Authored By: Sophia Haley University of Manchester The Criminal Justice Act of 2003[1] (CJA) is an important piece of legislation
Authored By: Shumail Tariq Kiani Fatima Jinnah Women University Abstract The forced repatriation of Afghan refugees from Pakistan in August
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Authored By: Faten Wissam Yehia Law Graduate from Lebanese University Abstract Artificial Intelligence (AI) is redefining creative and inventive processes,
