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Central Act
Act No. of 1980 20 sections National Security Act, 1980An Act to provide for preventive detention in certain cases and for matters connected therewith. read more... |
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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. 49 of 2005 30 sections 20 December 2005 National Tax Tribunal Act, 2005An Act to provide for the adjudication by the National Tax Tribunal of disputes with respect to levy, assessment, collection and enforcement of direct taxes and also to provide for the adjudication by that Tribunal of disputes with respect to the determination of the rates of duties of customs and central excise on goods and the valuation of goods for the purposes of assessment of such duties as well as in matters relating to levy of tax on service, in pursuance of article 323B of the Constitution and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 44 of 1999 36 sections 30 December 1999 National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999An Act to provide for the constitution of a body at the National level for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple 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. 23 of 2008 3 sections 17 November 2008 National Waterway (Talcher-Dhamra Stretch of Rivers, Geonkhali-Charbatia Stretch of East Coast Canal, Charbatia-Dhamra Stretch of Matai River and Mahanadi Delta Rivers) Act, 2008An Act to provide for the declaration of the Talcher-Dhamra stretch of Brahmani-KharsuaDhamra rivers, Geonkhali-Charbatia stretch of East Coast Canal, Charbatia-Dhamra stretch of Matai river and Mahanadi delta rivers between Mangalgadi and Paradip in the States of West Bengal and Orissa to be a national waterway and also to provide for the regulation and development of the said stretch of the rivers and the canals for the purposes of shipping and navigation on the said waterway and for matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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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
Act No. of 1881 146 sections Negotiable Instruments Act, 1881 |
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Central Act
Act No. of 1952 16 sections Notaries Act, 1952 |
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Central Act
Act No. 19 of 1923 15 sections Official Secrets Act, 1923An Act to consolidate and amend the law 2[***] relating to official secrets. read more... |
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Central Act
Act No. of 1913 35 sections Official Trustees Act, 1913 |
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Central Act (NIC)
Act No. 17 of 2003 38 sections 30 January 2003 Offshore Areas Mineral (Development and Regulation) Act, 2002An Act to provide for development and regulation of mineral resources in the territorial waters, continental shelf, exclusive economic zone and other maritime zones of India and to provide for matters connected therewith or incidental thereto. read more... Ministry of Mines |
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Central Act (NIC)
Act No. 65 of 1993 12 sections 04 September 1993 Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993An Act to provide for the transfer and vesting of the undertaking of the Oil and Natural Gas Commission to and in the Oil and Natural Gas Corporation Limited, a company incorporated under the Companies Act, 1956, and for matters connected therewith or incidental thereto and also to repeal the Oil and Natural Gas Commission Act, 1959. read more... Ministry of Petroleum and Natural Gas |
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Central Act
ACT NO. 47 OF 1974 32 sections Oil Industry (Development) Act, 1974An Act to provide for the establishment of a Board for the development of oil industry and for that purpose to levy a duty of excise on crude oil and natural gas and for matters connected there with. read more... |
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Central Act
Act No. of 1857 27 sections Oriental Gas Company Act, 1857An Act to confer certain powers on the Oriental Gas Company, Limited. read more... |
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Central Act (NIC)
Act No. 15 of 2011 10 sections 23 September 2011 Orissa (Alteration of Name) Act, 2011An Act to alter the name of the State of Orissa. read more... Ministry of Home Affairs |
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Central Act
Act No. 3 of 1936 56 sections Parsi Marriage and Divorce Act, 1936An Act to amend the law relating to marriage and divorce among Parsis. read more... |
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Central Act
Act No. of 1893 10 sections Partition Act, 1893 |
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Central Act
Act No. 15 of 1967 27 sections Passports Act, 1967An Act to provide for the issue of passports and travel documents, to regulate the departure from India of citizens of India and for other persons and for matters incidental or ancillary thereto. read more... |
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Central Act
Act No. of 1970 171 sections Patents Act, 1970 |
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Central Act (NIC)
Act No. 51 of 2007 40 sections 20 December 2007 Payment and Settlement Systems Act, 2007An Act to provide for the regulation and supervision of payment systems in India and to designate the Reserve Bank of India as the authority for that purpose and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. of 1965 42 sections Payment of Bonus Act, 1965 |
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Central Act
No.39 of 1972 15 sections Payment of Gratuity Act, 1972An Act to provide for a scheme for the payment of gratuity to employees engaged in factories, mines, oilfields, plantations, ports, railway companies, shops or other establishments and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 1936 32 sections Payment of Wages Act, 1936 |
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Central Act (NIC)
Act No. 23 of 2013 56 sections 18 September 2013 Pension Fund Regulatory and Development Authority Act, 2013An Act to provide for the establishment of an Authority to promote old age income security by establishing, developing and regulating pension funds, to protect the interests of subscribers to schemes of pension funds and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. 23 of 1971 18 sections Pensions Act, 1871An Act to consolidate and amend the law relating to pensions and grants by Government of money or land-revenue. read more... |
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Central Act
Act No. 30 of 1934 32 sections Petroleum Act, 1934An Act to consolidate and amend the law relating to the import, transport, storage, production, refining and blending of petroleum 1[***]. read more... |
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Central Act (NIC)
Act No. 19 of 2006 63 sections 31 March 2006 Petroleum and Natural Gas Regulatory Board Act, 2006An Act to provide for the establishment of Petroleum and Natural Gas Regulatory Board to regulate the refining, processing, storage, transportation, distribution, marketing and sale of petroleum, petroleum products and natural gas excluding production of crude oil and natural gas so as to protect the interests of consumers and entities engaged in specified activities relating to petroleum, petroleum products and natural gas and to ensure uninterrupted and adequate supply of petroleum, petroleum products and natural gas in all parts of the country and to promote competitive markets and for matters connected therewith or incidental thereto. read more... Ministry of Petroleum and Natural Gas |
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Central Act
Act No. 8 of 1948 53 sections Pharmacy Act, 1948An Act to regulate the profession of pharmacy. read more... |
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Central Act (NIC)
Act No. 42 of 1991 8 sections 18 September 1991 Places of Worship (Special Provisions) Act, 1991An Act to prohibit conversion of any place of worship and to provide for the maintenance of the religious character of any place of worship as it existed on the 15th day of August, 1947, and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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Central Act
Act No. 12 of 1919 10 sections Poisons Act, 1919An Act to consolidate and amend the law regulating the importation, possession and sale of poisons 2[***]. read more... |