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GNLU Journal of Law, Development and Politics [Vol. 10 Issue 1 ] — Published

Contents


Substantive Limitations on the Power of Parliament to Amend the Constitution: The Indian Standpoint

—Ravindra Kumar Singh……………………………………………….. 1

New Trend of Indian Judiciary: Individualistic Approach to Protect Human Rights

—Vikas Gandhi………………………………………………………….. 25

Looming Zero Day: India’s Water Crisis

—Nishtha Kaushiki……………………………………………………… 39

Gandhi: The Political and the Moral

—Smruti Ranjan Dhal………………………………………………….. 61

Consumers’ Data Privacy in E-Commerce: Concerns, Legal Issues and Challenges

—Jehirul Islam…………………………………………………………… 77

Development of Private International Law in Asia-Envisioning the Asian Principles of Private International Law

—Harsha Rajwanshi……………………………………………………. 95

Forced or Enticed Conversion is bad in Law vis-à-vis Caste Disabilities Removal Act

—Partha Pratim Paul…………………………………………………. 138

Virtobot: The Prominent Tool for the Inquest in Medical Jurisprudence

—Heena Goswami……………………………………………………… 174

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