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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 1968 12 sections Public Provident Fund Act, 1968 |
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Central Act (NIC)
Act No. 69 of 1993 18 sections 21 December 1993 Public Records Act, 1993An Act to regulate the management, administration and preservation of public records of the Central Government, Union territory Administrations, public sector undertakings, statutory bodies and corporations, commissions and committees constituted by the Central Government or a Union territory Administration and matters connected therewith or incidental thereto. read more... Ministry of Culture |
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Central Act (NIC)
Act No. 27 of 1994 3 sections 23 April 1994 Punjab Gram Panchayat, Samities and Zilla Parishad (Chandigarh Repeal) Act, 1994An Act to repeal the Punjab Gram Panchayat Act, 1952 and the Punjab Panchayat Samities and Zilla Parishads Act, 1961 as in force in the Union territory of Chandigrah. read more... Ministry of Panchayati Raj |
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Central Act (NIC)
Act No. 45 of 1994 5 sections 22 July 1994 Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994An Act to provide for the extension of the Punjab Municipal Corporation Act, 1976 to the Union territory of Chandigarh. read more... Ministry of Housing and Urban Affairs |
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Central Act
Act No. of 1987 39 sections Railway Claims Tribunal Act, 1987 |
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Central Act (NIC)
Act No. 24 of 1989 233 sections 03 June 1989 Railways Act, 1989An Act to consolidate and amend the law relating to Railways. read more... Ministry of Railways |
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Central Act (NIC)
Act No. 54 of 2007 40 sections 20 December 2007 Rajiv Gandhi Institute of Petroleum Technology Act, 2007An Act to declare the institution known as the Rajiv Gandhi Institute of Petroleum Technology to be an institution of national importance and to provide for its incorporation and for matters connected therewith. read more... Ministry of Petroleum and Natural Gas |
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Central Act (NIC)
Act No. 26 of 2013 48 sections 18 September 2013 Rajiv Gandhi National Aviation University Act, 2013An Act to establish and incorporate a national aviation University to facilitate and promote aviation studies and research to achieve excellence in areas of aviation management, policy, science and technology, aviation environment, training in governing fields of safety and security regulations on aviation and other related fields to produce quality human resources to cater to the needs of the aviation sector and to provide for matters connected therewith or incidental thereto. read more... Ministry of Civil Aviation |
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Central Act (NIC)
Act No. 35 of 2012 46 sections 30 August 2012 Rajiv Gandhi National Institute of Youth Development Act, 2012An Act to declare the institution known as the Rajiv Gandhi National Institute of Youth Development, 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 Youth Affairs and Sports |
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Central Act (NIC)
Act No. 08 of 2007 49 sections 10 January 2007 Rajiv Gandhi University Act, 2006An Act to establish and incorporate a teaching and affiliating University in the State of Arunachal Pradesh and to provide for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 10 of 2014 44 sections 04 March 2014 Rani Lakshmi Bai Central Agricultural University Act, 2014An Act to provide for the establishment and incorporation of a University in the Bundelkhand region for the development of agriculture and for the furtherance of the advancement of learning and pursuit of research in agriculture and allied sciences and declare it to be an institution of national importance. read more... Ministry of Agriculture and Farmers Welfare |
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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 |
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Central Act (NIC)
Act No. 51 of 1993 45 sections 27 August 1993 Recovery of Debts Due to Banks and Financial Institutions Act, 1993An Act to provide for the establishment of Tribunals for expeditious adjudication and recovery of debts due to banks and financial institutions and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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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
Act No. of 1976 39 sections Regional Rural Banks Act, 1976 |
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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.18 OF 1969 32 sections Registration of Births and Deaths Act, 1969 |
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Central Act (NIC)
Act No. 34 of 1992 30 sections 01 September 1992 Rehabilitation Council of India Act, 1992An Act to provide for the constitution of the Rehabilitation Council of India for regulating and monitoring the training of rehabilitation professionals and personnel, promoting research in rehabilitation and special education, the maintenance of a Central Rehabilitation Register 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. 41 of 1988 10 sections 01 September 1988 Religious Institutions (Prevention of Misuse) Act, 1988An Act to prevent the misuse of religious institutions for political and other purposes. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 41 of 1991 7 sections 18 September 1991 Remittances of Foreign Exchange and Investment in Foreign Exchange Bonds (Immunities and Exemptions) Act, 1991An Act to provide for certain immunities to persons receiving remittances in foregin exchange and to persons owning the Foreign Exchange Bonds and for certain exemptions from direct taxes in relation to such remittances and bonds and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 49 of 2003 16 sections 28 September 2003 Repatriation of Prisoners Act, 2003An Act to provide for the transfer of certain prisoners from India to country or place outside India and reception in India of certain prisoners from country or place outside India. read more... Ministry of Home Affairs |
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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. 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
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. of 1890 11 sections Revenue Recovery Act, 1890 |
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Central Act (NIC)
Act No. 35 of 2009 39 sections 26 August 2009 Right of Children to Free and Compulsory Education Act, 2009An Act to provide for free and compulsory education to all children of the age of six to fourteen years. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 22 of 2005 31 sections 15 June 2005 Right of Information Act, 2005An Act to provide for setting out the practical regime of right to information for citizens to secure access to information under the control of public authorities, in order to promote transparency and accountability in the working of every public authority, the constitution of a Central Information Commission and State Information Commissions and for matters connected therewith or incidental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
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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 |