Contents
Trade-off between Soft Law versus Hard Law in Developing Jurisprudence of Prudential Global Financial Regulatory Framework
Hiteshkumar Thakkar
Agility in Governance Through Public Health Initiatives: The Case of India’s Ayushman Bharat- National Health Protection Mission
Manoj K. Sahoo & D. Sriram
The Problem of Electoral Malpractices in the Democratic Politics of Nigeria: A Contemporary Discourse
Andrew Ejovwo Abuza
Brazil: Clear Visions and Their Contested Acceptance
Devika Mishra
Understanding Development of two States; a Study of the Bifurcation of Andhra Pradesh
Chaketi Raju
Maternity Benefit Act, 2017 – A Game Changer for Women’s Economic Empowerment
Nidhi Buch
Election Commission: A ‘Watchdog’ of Free and Fair Election
Parag Agrawal & Harshita Chaarag
Separation of Powers and the Charade of ‘Separateness’: Core Legal Dilemmas Under Nigeria’s Constitutional Democracy
Olusola Babatunde Adegbite, Oreoluwa Omotayo Oduniyi & Jubril Akinwunmi Farinde
Water Disputes in India: Constitutional Mechanism and Judicial Control of Disputes on Inter-State Rivers
Girish R
