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Central Act
Act No.1 of 1956 803 sections Companies Act, 1956An Act to consolidate and amend the law relating to companies and certain other associations. read more... |
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Central Act
No. 53 of 2000 231 sections Companies (Amendment) Act, 2000 |
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Central Act (NIC)
Act No. 04 of 2006 37 sections 20 January 2006 Commissions for Protection of Child Rights Act, 2005An Act to provide for the constitution of a National Commission and State Commissions for Protection of Child Rights and Children's Courts for providing speedy trial of offences against children or of violation of child rights and for matters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act
Act No. 3 of 1988 21 sections Commission of Sati (Prevention) Act, 1987An Act to provide for the more effective prevention of the commission of sati and its glorification and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 1952 19 sections Commission of Enquiries Act, 1952An act to provide for the appointment of Commissions of Inquiry and for vesting such Commissions with certain powers. read more... |
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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. 07 of 2009 35 sections 07 January 2009 Collection of Statistics Act, 2008An Act to facilitate the collection of statistics on economic, demographic, social, scientific and environmental aspects, and for matters connected therewith or incidental thereto. read more... Ministry of Statistics and Programme Implementation |
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Central Act (NIC)
Act No. 11 of 2011 28 sections 01 September 2011 Coinage Act, 2011An Act to consolidate the laws relating to coinage and the Mints, the protection of coinage and to provide for the prohibition of melting or destruction of coins and prohibit the making or the possession thereof for issue and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. NO.2 OF 1974 of 1973 391 sections Code of Criminal Procedure Act, 1973An Act to consolidate and amend the law relating to Criminal Procedure Comment: This is the basic law of procedure prescribed for criminal law in India. read more... |
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Central Act
ACT NO.5 OF 1908 214 sections Code of Civil Procedure, 1908An Act to consolidate and amend the laws relating to the procedure of the Courts of Civil Judicature. read more... |
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Central Act (NIC)
Act No. 24 of 2005 27 sections 23 June 2005 Coastal Aquaculture Authority Act, 2005An Act to provide for the establishment of a Coastal Aquaculture Authority for regulating the activities connected with coastal aquaculture in the coastal areas and for matters connected therewith or incidental thereto. read more... Ministry of Agriculture and Farmers Welfare |
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Central Act (NIC)
Act No. 11 of 2015 33 sections 30 March 2015 Coal Mines (Special Provisions) Act, 2015An Act to provide for allocation of coal mines and vesting of the right, title and interest in and over the land and mine infrastructure together with mining leases to successful bidders and allottees with a view to ensure continuity in coal mining operations and production of coal, and for promoting optimum utilisation of coal resources consistent with the requirement of the country in national interest and for matters connected therewith or incidental thereto. read more... Ministry of Coal |
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Central Act (NIC)
Act No. 45 of 2000 4 sections 08 December 2000 Coal India (Regulation of Transfers and Validation) Act, 2000An Act to empower the Central Government to direct the transfer of the land, or of the rights in or over land or of the right, title and interest in relation to a coal mine, coking coal mine or coke oven plant, vested in the Coal India Limited or in a subsidiary company to any subsidiary company of Coal India Limited or any other subsidiary company and to validate certain transfers of such land or rights. read more... Ministry of Coal |
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Central Act (NIC)
Act No. 23 of 2010 56 sections 18 August 2010 Clinical Establishments (Registration and Regulation) Act, 2010An Act to provide for the registration and regulation of clinical establishments in the country 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. 38 of 2010 49 sections 21 September 2010 Civil Liability for Nuclear Damage Act, 2010An Act to provide for civil liability for nuclear damage and prompt compensation to the victims of a nuclear incident through a no-fault liability regime channeling liability to the operator, appointment of Claims Commissioner, establishment of Nuclear Damage Claims Commission and for matters connected therewith or incidental thereto. read more... Ministry of Department of Atomic Energy |
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Central Act
Act No. of 1955 23 sections Citizenship Act, 1955An Act to provide for the acquisition and determination of Indian citizenship Comment: From the resume of the aforementioned provisions of the Constitution and the Citizenship Act, it becomes clear that whenever any authority is called upon to decide even for the limited purpose of another law, whether a person is or is not a citizen of India, the authority must carefully examine the question and the provisions of the Citizenship Act extracted hereinbefore. read more... |
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Central Act
Act No. 50 of 1981 25 sections Cineworkers and Cinema Theatre Workers Regulation of Employment) Act, 1981An Act to provide for the regulation of the conditions of employment of certain cine-workers and cinema theatre workers and for matters connected therewith. read more... |
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Central Act
Act No. of 1952 77 sections Cinematograph Act, 1952 |
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Central Act (NIC)
Act No. 34 of 2003 33 sections 18 May 2003 Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003An Act to prohibit the advertisement of, and to provide for the regulation of trade and commerce in, and production, supply and distribution of, cigarettes and other tobacco products and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |
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Central Act
No.49 OF 1975 22 sections Cigarettes (Regulations of Production, Supply and Distribution) Act, 1975An act to provide for certain restrictions in relation to trade and commerce in, and production, supply and distribution of, cigarettes and for matters connected therewith or incidental thereto. read more... |
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Central Act
No.40 of 1982 13 sections Chit Funds Act, 1982An Act to provide for the regulation of chit funds and for matters connected there with. read more... |
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Central Act
Act No. 60 of 1960 60 sections Children Act, 1960An Act to provide for the care, protection, maintenance, welfare, training, education and rehabilitation of neglected or delinquent children and for the trial of delinquent children in the Union territories. read more... |
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Central Act
Act No. of 1933 6 sections Children (Pledging of Labor) Act, 1933An Act to prohibit the pledging of the labour of Children WHEREAS it is expedient to prohibit the making of agreements to pledge the labour of children, and the employment of children whose labour has been pledged; It is hereby enacted as follows: - Comment: The Act seeks to impose penalties on parents who enter into agreements pledging the labour of their children and on the persons who knowingly employ children whose labour has been pledged. read more... |
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Central Act
Act No. 19 of 1929 13 sections Child Marriage Restraint Act, 1929An Act to restrain the solemnization of child marriages. read more... |
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Central Act
Act no. 61 of 1986 27 sections Child Labor (Prohibition and Regulation) Act, 1986 |
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Central Act
Act No. of 1991 10 sections Chief Election Commissioner and other Election Commissioners (Conditions Of Service) Act, 1991An Act to determine the conditions of service of the Chief Election Commissioner and other Election Commissioners 1*["and to provide for the procedure for transaction of business by the Election Commission and for matters"] connected therewith or incidental thereto. read more... |
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Central Act (NIC)
Act No. 34 of 2000 56 sections 26 August 2000 Chemical Weapons Convention Act, 2000An Act to give effect to the Convention on the Prohibition of the Development, Production, Stockpiling and Use of Chemical Weapons and on their Destruction and to provide for matters connected therewith or incidental thereto. read more... Ministry of Chemicals and Fertilizers |
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Central Act
Act No. of 1949 39 sections Chartered Accountants Act, 1949 |
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Central Act
Act No. of 1920 12 sections Charitable and Religious Trusts Act, 1920An Act to provide more effectual control over the administration of Charitable and Religious Trusts Whereas it is expedient to provide facilities for the obtaining of information regarding trust created for public purposes of a charitable or religious nature, and to enable the trustees of such trusts to obtain the directions of a Court on certain matters, and to make special provision for the payment of the expenditure incurred in certain suits against the trustees of such trusts; Comment: This Act is intended to provide more effectual control over the administration of charitable and religious trusts. read more... |
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Central Act (NIC)
Act No. 02 of 1988 4 sections 03 January 1988 Chandigarh (Delegation of Powers) Act, 1987An Act to provide for the delegation of powers vested in the Administrator of the Union territory of Chandigarh. read more... Ministry of Home Affairs |