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This article explores the use of Mobile Legal Aid Clinics to assist survivors of disasters over a four-year period. The article is a case study of the relationship between the earthquakes in Nepal in ....
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Author:
Seth Frye, B.S., Professor David W. Tushaus and Nirmal K. Upreti
Year: 2020
/Month: 8
/Vol: 10
| Subject:
Miscellaneous
| Category: (Academic Journals)
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I am extremely thankful to NUJS for inviting me to deliver the 5th Sir Ashutosh Mukherjee Memorial Lecture. When we recall the contribution of Ashutosh Mukherjee in these days of super-specialisation,....
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Author:
Amita Dhanda
Year: 2020
/Month: 8
/Vol: 10
| Subject:
Miscellaneous
| Category: (Academic Journals)
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The National Law Universities (NLUs) have ushered in a new era in the field of legal education in In....
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Author:
Yathansh Joshi and Ananya Agrawal
Year: 2020
/Month: 8
/Vol: 10
| Subject:
Miscellaneous
| Category: (Academic Journals)
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This article analyses the efficacy of using simulation as a clinical legal education method for teaching students about human rights advocacy, and the challenges that come with conducting such an expe....
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Author:
Arpeeta Shams Mizan , Sayeed Hossain Sarwar and Muhammad Rezaur Rahman
Year: 2020
/Month: 8
/Vol: 10
| Subject:
Human Rights
| Category: (Academic Journals)
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Engineering of innumerable advancements in telecommunications placed India at a plinth of one of the largest telecommunication markets. In essence, most of these ingenuities pivot around a strong info....
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Author:
Vaishali Singh
Year: 2019
/Month: 1
/Vol: 1 /Issue:1
| Subject:
Intellectual Property Rights
| Category: (Academic Journals)
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Drawn out from the science fiction movies decades ago, Artificial Intelligence (“AI”) in the last few years has become our reality. While this technology is constantly and rapidly progressing, we need....
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Author:
Nivedita Gajjar and Ravi Thakur
Year: 2019
/Month: 1
/Vol: 1 /Issue:1
| Subject:
Information Technology/Cyber Law
| Category: (Academic Journals)
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This research paper aims at studying and analysing the initiatives of the government, the positive impacts and need to overhaul the Mahatma Gandhi Rural Employment Guarantee Act (MGNREGA), 2005- the s....
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Author:
Dr. Asha Verma
Year: 2019
/Month: 1
/Vol: 1 /Issue:1
| Subject:
Employment Laws
| Category: (Academic Journals)
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The need and importance of a child is recognized by almost all religions all over the world. Begetting a child is one of the most joyful moments in the life of a person. In fact, begetting a child is ....
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Author:
Dr. Aneesh V. Pillai
/Month: 1
/Vol: 1 /Issue:1
| Subject:
Civil
| Category: (Academic Journals)
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In the landmark decision of Puttaswamy v. Union of India, the Supreme Court recognised Right to Priv....
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Author:
Ishani Mookherjee
Year: 2020
/Month: 4
/Vol: 8
| Subject:
Constitution
| Category: (Academic Journals)
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Menstrual Benefit Bill, 2017 was introduced allowing woman the right to avail a four-day menstrual leave. Having been rejected by the Ministry of Woman and Child Affairs, the Bill sheds light on gende....
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Author:
Vrinda Aggarwal
Year: 2020
/Month: 4
/Vol: 8
| Subject:
Miscellaneous
| Category: (Academic Journals)
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