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Constitutional Promise and Material Delivery: Socio-Economic Rights and Black Economic Empowerment in South Africa
Authored By: Emmanuel Hlatletsi University Of South Africa (UNISA) I….
PROTECTING AFRICAN TRADITIONAL TEXTILES UNDER GEOGRAPHICAL INDICATIONS LAW: THE CASE OF TOGHU, NDOP AND KENTE — A POLITICAL ECONOMY PERSPECTIVE
Authored By: Regina Etim Efiong University of Buea AbstractAfrican traditional…
Foreign Information Manipulation and Interference in Electoral Processes: Legal Challenges for Bosnia and Herzegovina Ahead of the 2026 General Elections
Authored By: Emir Nezir UNSA-Laws School in Sarajevo AbstractAs we…
State Responsibility for Climate Harm: The ICJ’s 2025 Advisory Opinion and the Future of International Accountability
Authored By: Urooj Fatima Bahria University Islamabad I. Introduction For…
BREAKING THE BAR: INSTITUTIONALIZING GENDER PARITY AND MENTORSHIP FOR WOMEN LITIGATORS IN INDIA
Authored By: Jagadish Patil M S Ramaiah College of Law…
Feeding the Refineries: Domestic Supply Obligations under Nigeria’s Petroleum Industry Act 2021
Authored By: Emmanuel Omole University of Lagos I. INTRODUCTION In…
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