State Negligence and Gender-Based Violence: Can the Nigerian Federal Government Be Held Liable for “State Negligence” in States Where the VAPP Act Remains Undomesticated?

State Negligence and Gender-Based Violence: Can the Nigerian Federal Government Be Held Liable for “State Negligence” in States Where the VAPP Act Remains Undomesticated

/ Legal Articles

Authored By: Favour Bassey Onoyom University of Calabar Abstract Nigeria as a country, has experienced pervasive gender-based violence (GBV) across […]

State Negligence and Gender-Based Violence: Can the Nigerian Federal Government Be Held Liable for “State Negligence” in States Where the VAPP Act Remains Undomesticated Read More »