Sovereignty Over Solidarity: India's Non-Accession to the 1951 Refugee Convention and the Consequences for International Protection

Sovereignty Over Solidarity: India’s Non-Accession to the 1951 Refugee Convention and the Consequences for International Protection

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Authored By: Fatema Bandukwala AKK New Law Academy, Pune Introduction In May 2025, forty Rohingya refugees holding United Nations High […]

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