Contents
Foreword ………………………………………………………………………… ix
Editorial Note: The Language of Migration ………………………….. xiii
Articles
The status of Cryo preserved Embryos in Divorce Proceedings
Anandhapadmanabhan Vijayakumar and Athira Palangat ………… 1
Compoundability of Offences: Tracing the shift in the priorities of criminal justice
Chirayu Jain ……………………………………………………………….. 20
For A Set of Fundamental Economic Rights in India
Prabhat Patnaik …………………………………………………………… 38
Human Rights Theory and Sustainable Development
Pritam Baruah …………………………………………………………….. 50
Book Review
Discretion, Discrimination and the Rule of Law: Reforming Rape Sentencing in India
Abhinav Sekhri ……………………………………………………………. 67
This book is interesting and give great knowledge about Indian Law and Society. Its articles are good to see. Great news for book lovers.