Contents
The Failure of ‘Notice and Consent’ as Effective Consumer Policy
James P. Nehf
Consumers, Consumer Organizations and Enforcement Agencies: A Three-Pronged Approach to Consumer Protection
Gareth Downing
Blockchain ‘Witness’: A New Evidence Model in Consumer Disputes
Matej Michalko
The Theor of Preventive Consumer Law in Digital Advertising
Camilo Alfonso Escobar Mora
‘To the Law Machine’ revisited: A Survey & Analysis of Methods and Techniques for Automation in the Legal World
Avinash Ambale
Mediation and Consumer Protection
Sheetal Kapoor
Protecting the Digital Consumers: Challenges and Possible Solution
George Cheriyan and Simi T.B.