Contents

Foreword ………………………………………………………………………… ix

Editorial Note: The Language of Migration ………………………….. xiii

Articles

The status of Cryo preserved Embryos in Divorce Proceedings

Anandhapadmanabhan Vijayakumar and Athira Palangat ………… 1

 

Compoundability of Offences: Tracing the shift in the priorities of criminal justice

Chirayu Jain ……………………………………………………………….. 20

 

For A Set of Fundamental Economic Rights in India

Prabhat Patnaik …………………………………………………………… 38

 

Human Rights Theory and Sustainable Development

Pritam Baruah …………………………………………………………….. 50

Book Review

Discretion, Discrimination and the Rule of Law: Reforming Rape Sentencing in India

Abhinav Sekhri ……………………………………………………………. 67

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One comment

  • This book is interesting and give great knowledge about Indian Law and Society. Its articles are good to see. Great news for book lovers.

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