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Intoxication as a Defence in South African Criminal Law: Should It Excuse Criminal Responsibility?
Authored By: Nangamso B. Mboqoka Emeris IntroductionIntoxication has historically been…
Cold Calling in Grey Areas: The Information Regulator’s VoIP Interpretation and the Case for Judicial Clarity under POPIA
Authored By: Pearl Taeli University of South Africa Introduction South…
Judicial Separation vs. Divorce: Understanding Their Legal Distinctions in Nigeria.
Authored By: Ogbureke Excellent Nmanwanyi Abia State University, Uturu INTRODUCTIONCan…
The Language of Consent: How Language Obscures Rape under South African Law
Authored By: Ndzalama Nkuna I. Introduction Rape is not only…
THE LEGIBILITY OF SASSA GRANTS HAS LED TO A SERIES OF FRAUD AND CORRUPTION IN SOUTH AFRICA
Authored By: Siphokazi Thandolwethu Noluvuyo Cele University of South Africa…
The injustices women are facing in Afghanistan under the Taliban regime
Authored By: Kgolagano Yende Stadio Higher Education IntroductionPatriarchy has existed…
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