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Central Act
Act No. of 1940 86 sections Arbitration Act, 1940 |
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Central Act
Act No. NO. 6 OF 2007 of 2006 21 sections Prohibition of Child Marriage Act, 2006An Act to provide for the prohibition of solemnisation of child marriages and for matters connected therewith or incidental thereto. read more... |
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Central Act
ACT NO. 26 OF 1996 86 sections Arbitration and Conciliation Act, 1996An Act to 'consolidate and amend the law relating to domestic arbitration, international commercial arbitration and enforcement of foreign arbitral awards as also to define the law relating to conciliation and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 2012 47 sections Protection of Children from Sexual Offences Act, 2012An Act to protect children from offences of sexual assault, sexual harassment and pornography and provide for establishment of Special Courts for trial of such offences and for matters connected therewith or incidental thereto. read more... |
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Central Act
No.20 OF 1972 45 sections Architects Act, 1972An Act to provide for the registration of architects and for matters connected therewith. read more... |
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Central Act
ACT NO. 53 OF 2001 97 sections Protection of Plant Varieties and Farmers Rights Act, 2001An Act to provide for the establishment of an effective system for protection of plant varieties, the rights of farmers and plant breeders and to encourage the development of new varieties of plants. read more... |
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Central Act
Act no. 54 of 1959 48 sections Arms Act, 1959 |
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Central Act
Act No. of 1950 17 sections Army and Air Force (Disposal of Private Property) Act, 1950 |
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Central Act
Act No. 19 of 1937 2 sections Arya Marriage Validation Act, 1937An Act to recognize and remove doubts as to the validity of inter-marriages current among Arya Samajists. read more... |
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Central Act
Act no.40 of 1971 13 sections Public Premises (Eviction of Unauthorized Occupants) Act, 1971 |
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Central Act
Act No. of 1962 32 sections Atomic Energy Act, 1962An Act to provide for the development, control and use of atomic energy for the welfare of the people of India and for other peaceful purposes and for matters connected therewith. read more... |
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Central Act
Act No. of 1968 12 sections Public Provident Fund Act, 1968 |
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Central Act
Act no. 18 of 1891 8 sections Bankers Book Evidence Act, 1891 |
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Central Act
Act No. of 1987 39 sections Railway Claims Tribunal Act, 1987 |
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Central Act
NO.5 OF 1970 22 sections Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970An Act to provide for the acquisition and transfer of the undertakings of certain banking companies, having regard to their size, resources, coverage and organization, in order to control the heights of the economy and to meet progressively, and serve better, the needs of development of the economy in conformity with national policy and objectives and for matter connected therewith or incidental thereto. read more... |
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Central Act
ACT NO.46 OF 1949 3 sections Banking Companies (Legal Practitioners Clients Account) Act, 1949An Act to restrict the liability of banking companies in connection with certain transaction by legal practitioners; WHEREAS it is expedient to restrict the liability of banking companies in connection with certain transactions by legal practitioners; Comment: The aim of the Act is to restrict the liability of banking companies in connection with certain transactions by legal practitioners . read more... |
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Central Act
Act No. of 1949 129 sections Banking Regulation Act, 1949 |
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Central Act
Act No. of 1976 39 sections Regional Rural Banks Act, 1976 |
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Central Act
Act No.4 of 1956 2 sections Bar Councils (Validation of State Laws) Act, 1956 |
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Central Act
Act No. of 1908 94 sections Registration Act, 1908An Act to consolidate the enactments relating to the registration of documents. read more... |
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Central Act
No.32 OF 1966 44 sections Beedi and Cigar Workers (Conditions of Employment) Act, 1966An Act to provide for the welfare of the workers in beedi and cigar establishments and to regulate the conditions of their work and for matters connected therewith. read more... |
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Central Act
No.18 OF 1969 32 sections Registration of Births and Deaths Act, 1969 |
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Central Act
Act no. 45 of 1988 9 sections Benami Transactions Act (Prohibition), 1988 |
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Central Act
Act No. 6 of 1886 34 sections Birth Deaths and Marriages Registration Act, 1886An Act to provide for the voluntary registration of certain births and deaths, for the establishment of General Registry Offices for keeping registers of certain births, deaths and marriages, and for certain other purposes. read more... |
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Central Act
Act No. 43 of 1950 52 sections Representation of the People Act, 1950An Act to provide for the allocation of seats in, and the delimitation of constituencies for the purpose of elections to, the House of the People and the Legislatures of States, the qualifications of voters at such elections, the preparation of electoral rolls, 1[the manner of filling seats in the Council of States to be filled by representatives of 2[Union territories]], and matters connected therewith. read more... |
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Central Act
Act No. of 1934 112 sections Reserve Bank of India Act, 1934 |
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Central Act
Act no. 19 of 1976 27 sections Bonded Labor System (Abolition) Act, 1976 |
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Central Act
Act No. of 1890 11 sections Revenue Recovery Act, 1890 |
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Central Act
Act No. of 2013 115 sections Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 |
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Central Act
No.63 OF 1986 42 sections Bureau of Indian Standard Act, 1986An Act to provide for the establishment of a Bureau for the harmonious development of the activities of standardisation, marking and quality certification of goods and for matters connected therewith or incidental thereto. read more... |