THE LEGALITY OF SILENCE: SHOULD GLOBAL INACTION AND PROFIT IN MASS ATROCITIES BE CRIMINALISED?

THE LEGALITY OF SILENCE: SHOULD GLOBAL INACTION AND PROFIT IN  MASS ATROCITIES BE CRIMINALISED

Authored By: Iqara Musa Inamdar Dr. D.Y Patil Law College, Savitribai Phule Pune University. Abstract: The international legal framework governing […]

THE LEGALITY OF SILENCE: SHOULD GLOBAL INACTION AND PROFIT IN  MASS ATROCITIES BE CRIMINALISED Read More »