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.

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