CONTENTS
121 The Xth NLSIR Symposium on “Regulating E-Commerce in India — A Transcription”
136 Interpretation of Constitutions: A Doctrinal Study
—Arvind P. Datar & Rahul Unnikrishnan
149 Clipping the wings of the prosecution in a criminal trial – An erroneous exclusion of ‘mental facts’ from Section 27 of the Indian Evidence Act
—Dhruva Gandhi
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