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Central Act (NIC)
Act No. 25 of 2018 44 sections 17 August 2018 National Sports University Act, 2018An Act to establish and incorporate a National Sports University in the State of Manipur, a specialised University first of its kind, to promote sports education in the areas of sports sciences, sports technology, sports management and sports coaching besides functioning as the national training centre for select sports disciplines by adopting best international practices and for matters connected therewith or incidental thereto. read more... Ministry of Youth Affairs and Sports |
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Central Act (NIC)
Act No. 24 of 2018 2 sections 14 August 2018 National Commission for Backward Classes (Repeal) Act, 2018An Act to repeal the National Commission for Backward Classes Act, 1993. read more... Ministry of Social Justice and Empowerment |
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Central Act (NIC)
Act No. 17 of 2018 26 sections 31 July 2018 Fugitive Economic Offenders Act, 2018An Act to provide for measures to deter fugitive economic offenders from evading the process of law in India by staying outside the jurisdiction of Indian courts, to preserve the sanctity of the rule of law in India and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 03 of 2018 45 sections 05 January 2018 Indian Institute of Petroleum and Energy Act, 2017An Act to declare the institution known as the Indian Institute of Petroleum and Energy to be an institution of national importance and to provide for its incorporation and for matters connected therewith or incidental thereto read more... Ministry of Petroleum and Natural Gas |
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Central Act (NIC)
Act No. 02 of 2018 4 sections 05 January 2018 Repealing and Amending Act, 2017Act to repeal certain enactments and to amend certain other enactments. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 04 of 2018 4 sections 05 January 2018 Repealing and Amending (Second) Act, 2017An Act to repeal certain enactments and to amend certain other enactments. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 33 of 2017 39 sections 31 December 2017 Indian Institute of Management Act, 2017An Act to declare certain Institutes of management to be institutions of national importance with a view to empower these institutions to attain standards of global excellence in management, management research and allied area of knowledge and to provide for certain other matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 26 of 2017 3 sections 23 August 2017 Central Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017An Act to provide for the extension of the Central Goods and Services Tax Act, 2017 to the State of Jammu and Kashmir. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 27 of 2017 3 sections 23 August 2017 Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017An Act to provide for the extension of the Integrated Goods and Services Tax Act, 2017 to the State of Jammu and Kashmir. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 22 of 2017 18 sections 09 August 2017 Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017An Act to consolidate the laws relating to admiralty jurisdiction, legal proceedings in connection with vessels, their arrest, detention, sale and other matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act (NIC)
Act No. 23 of 2017 48 sections 09 August 2017 Indian Institutes of Information Technology (Public-private Partnership) Act, 2017An Act to declare certain Indian Institutes of Information Technology established under public-private partnership as institutions of national importance, with a view to develop new knowledge in information technology and to provide manpower of global standards for the information technology industry and to provide for certain other matters connected with such institutions or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 20 of 2017 39 sections 04 August 2017 Footwear Design and Development Institute Act, 2017An Act to establish and declare the Footwear Design and Development Institute as an institution of national importance for the promotion and development of quality and excellence in education, research and training in all disciplines relating to footwear and leather products design and development and for matters connected therewith or incidental thereto. read more... Ministry of Commerce and Industry |
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Central Act (NIC)
Act No. 16 of 2017 50 sections 20 April 2017 Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017An Act to provide for the prevention and control of the spread of Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome and for the protection of human rights of persons affected by the said virus and syndrome and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |
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Central Act (NIC)
Act No. 12 of 2017 174 sections 12 April 2017 Central Goods and Services Tax Act, 2017An Act to make a provision for levy and collection of tax on intra-State supply of goods or services or both by the Central Government and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 15 of 2017 14 sections 12 April 2017 Goods and Services Tax (Compensation to States) Act, 2017An Act to provide for compensation to the States for the loss of revenue arising on account of implementation of the goods and services tax in pursuance of the provisions of the Constitution (One Hundred and First Amendment) Act, 2016. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 14 of 2017 26 sections 12 April 2017 Union Territory Goods and Services Tax Act, 2017An Act to make a provision for levy and collection of tax on intra-State supply of goods or services or both by the Union territories and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 13 of 2017 25 sections 12 April 2017 Integrated Goods and Services Tax Act, 2017An Act to make a provision for levy and collection of tax on inter-State supply of goods or services or both by the Central Government and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 10 of 2017 126 sections 07 April 2017 Mental Healthcare Act, 2017An Act to provide for mental healthcare and services for persons with mental illness and to protect, promote and fulfil the rights of such persons during delivery of mental healthcare and services and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |
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Central Act (NIC)
Act No. 02 of 2017 13 sections 27 February 2017 Specified Bank Notes (Cessation of Liabilities) Act, 2017An Act to provide in the public interest for the cessation of liabilities on the specified bank notes and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 04 of 2016 23 sections 31 December 2016 Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015.An Act to provide for the constitution of Commercial Courts, Commercial Division and Commercial Appellate Division in the High Courts for adjudicating commercial disputes of specified value and matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 02 of 2016 112 sections 31 December 2016 Juvenile Justice (Care and Protection of Children) Act, 2015An Act to consolidate and amend the law relating to children alleged and found to be in conflict with law and children in need of care and protection by catering to their basic needs through proper care, protection, development, treatment, social re-integration, by adopting a child-friendly approach in the adjudication and disposal of matters in the best interest of children and for their rehabilitation through processes provided, and institutions and bodies established, herein under and for matters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act (NIC)
Act No. 04 of 2016 26 sections 31 December 2016 The Commercial Courts Act, 2015An Act to provide for the constitution of Commercial Courts, Commercial Division and Commercial Appellate Division in the High Courts for adjudicating commercial disputes of specified value and matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 49 of 2016 102 sections 27 December 2016 Rights of Persons with Disabilities Act, 2016An Act to give effect to the United Nations Convention on the Rights of Persons with Disabilities and for matters connected therewith or incidental thereto. read more... Ministry of Social Justice and Empowerment |
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Central Act (NIC)
Act No. 38 of 2016 33 sections 03 August 2016 Compensatory Afforestation Fund Act, 2016An Act to provide for the establishment of funds under the public accounts of India and the public accounts of each State and crediting thereto the monies received from the user agencies towards compensatory afforestation, additional compensatory afforestation, penal compensatory afforestation, net present value and all other amounts recovered from such agencies under the Forest (Conservation) Act, 1980, constitution of an authority at national level and at each of the State and Union territory Administration for administration of the funds and to utilise the monies so collected for undertaking artificial regeneration (plantations), assisted natural regeneration, protection of forests, forest related infrastructure development, Green India Programme, wildlife protection and other related activities and for matters connected therewith or incidental thereto. read more... Ministry of Environment, Forest and Climate Change |
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Central Act (NIC)
Act No. 36 of 2016 46 sections 29 July 2016 Regional Centre for Biotechnology Act, 2016An Act to provide for the establishment of an institution of national importance to be known as Regional Centre for Biotechnology and to provide for matters connected therewith or incidental thereto. read more... Ministry of Science and Technology |
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Central Act (NIC)
Act No. 31 of 2016 257 sections 28 May 2016 Insolvency and Bankruptcy Code, 2016An Act to consolidate and amend the laws relating to reorganisation and insolvency resolution of corporate persons, partnership firms and individuals in a time bound manner for maximisation of value of assets of such persons, to promote entrepreneurship, availability of credit and balance the interests of all the stakeholders including alteration in the order of priority of payment of Government dues and to establish an Insolvency and Bankruptcy Board of India, and for matters connected therewith or incidental thereto. read more... Ministry of Corporate Affairs |
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Central Act (NIC)
Act No. 30 of 2016 21 sections 13 May 2016 Anti-Hijacking Act, 2016An Act to give effect to the Convention for the Suppression of Unlawful Seizure of Aircraft and for matters connected therewith. read more... Ministry of Civil Aviation |
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Central Act (NIC)
Act No. 18 of 2016 59 sections 25 March 2016 Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016An Act to provide for, as a good governance, efficient, transparent, and targeted delivery of subsidies, benefits and services, the expenditure for which is incurred from the Consolidated Fund of India, to individuals residing in India through assigning of unique identity numbers to such individuals and for matters connected therewith or incidental thereto. read more... Ministry of Electronics and Information Technology |
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Central Act (NIC)
Act No. 17 of 2016 5 sections 25 March 2016 National Waterways Act, 2016An Act to make provisions for existing national waterways and to provide for the declaration of certain inland waterways to be national waterways and also to provide for the regulation and development of the said waterways for the purposes of shipping and navigation and for matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act (NIC)
Act No. 16 of 2016 92 sections 25 March 2016 Real Estate (Regulation and Development) Act, 2016An Act to establish the Real Estate Regulatory Authority for regulation and promotion of the real estate sector and to ensure sale of plot, apartment or building, as the case may be, or sale of real estate project, in an efficient and transparent manner and to protect the interest of consumers in the real estate sector and to establish an adjudicating mechanism for speedy dispute redressal and also to establish the Appellate Tribunal to hear appeals from the decisions, directions or orders of the Real Estate Regulatory Authority and the adjudicating officer and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |