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Central Act
Act No. of 1957 4 sections Cantonments (Extension of Rent Control Laws) Act, 1957An Act to provide for the extension to cantonments of laws relating to the control of rent and regulation of house accommodation. read more... |
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Central Act
ACT No.2 OF 1924 98 sections Cantonments Act, 1924An Act to consolidate and amend law relating to the administration of cantonments. read more... |
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Central Act (NIC)
Act No. 41 of 2007 22 sections 29 September 2007 Carriage by Road Act, 2007An Act to provide for the regulation of common carriers, limiting their liability and declaration of value of goods delivered to them to determine their liability for loss of, or damage to, such goods occasioned by the negligence or criminal acts of themselves, their servants or agents and for matters connected therewith or incidental thereto. read more... Ministry of Road Transport and Highways |
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Central Act
ACT NO.3 OF 1865 9 sections Carriers Act, 1865 |
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Central Act
Act No. 1 of 1871 30 sections Cattle - Tresspass Act, 1871An Act to consolidate and amend the law relating to Trespasses by Cattle. read more... |
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Central Act
ACT No.37 of 1948 18 sections Census Act, 1948An Act to provide for certain matters in connection with the taking of census. read more... |
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Central Act (NIC)
Act No. 40 of 1992 43 sections 26 December 1992 Central Agricultural University Act, 1992An Act to provide for the establishment and incorporation of a University for the North-Eastern region for the development of agriculture and for the furtherance of the advancement of learning and prosecution of research in agriculture and allied sciences in that region. read more... Ministry of Agriculture and Farmers Welfare |
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Central Act
NO.37 OF 1971 2 sections Central Board of Direct Taxes (Validation of Proceedings) Act, 1971An Act to provide for validation of certain proceedings in relation to direct taxes and for matters connected therewith. read more... |
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Central Act (NIC)
Act No. 05 of 2007 7 sections 03 January 2007 Central Educational Institutions (Reservation in Admission) Act, 2006An Act to provide for the reservation in admission of the students belonging to the Scheduled Castes, the Scheduled Tribes and the Other Backward Classes of citizens, to certain Central Educational Institutions established, maintained or aided by the Central Government, and for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act
Act No.1 of 1944 103 sections Central Excise Act, 1944 |
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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. 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. 40 of 1999 10 sections 29 December 1999 Central Industrial Security Force (Amendment and Validation) Act, 1999An Act further to amend the Central Industrial Security Force Act, 1968, and to validate certain revision petitions disposed of under the rules made under the said Act. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 44 of 1993 5 sections 27 May 1993 Central Laws (Extension to Arunachal Pradesh) Act, 1993An Act to provide for the extension of certain Central laws to the State of Arunachal Pradesh. read more... Ministry of Law and Justice |
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Central Act
ACT No.20 OF 1875 12 sections Central Provinces Laws Act, 1875An Act to declare and amend the law in force in the Central Provinces. read more... |
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Central Act
Act No. of 1949 20 sections Central Reserve Police Force Act, 1949 |
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Central Act (NIC)
Act No. 54 of 2000 15 sections 27 December 2000 Central Road Fund Act, 2000An Act to give statutory status to the existing Central Road Fund governed by the Resolution of Parliament passed in 1988, for development and maintenance of national highways and improvement of safety at railway crossings, and for these purposes to levy and collect by way of cess, a duty of excise and duty of customs on motor spirit commonly known as petrol, high speed diesel oil and for other matters connected therewith. read more... Ministry of Road Transport and Highways |
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Central Act (NIC)
Act No. 25 of 2009 49 sections 20 March 2009 Central Universities Act, 2009An Act to establish and incorporate universities for teaching and research in the various States 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. 45 of 2003 30 sections 11 September 2003 Central Vigilance Commission Act, 2003An Act to provide for the constitution of a Central Vigilance Commission to inquire or cause inquiries to be conducted into offences alleged to have been committed under the Prevention of Corruption Act, 1988 by certain categories of public servants of the Central Government, corporations established by or under any Central Act, Government companies, societies and local authorities owned or controlled by the Central Government and for matters connected therewith or incidental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
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Central Act (NIC)
Act No. 16 of 1992 3 sections 04 April 1992 Cess and Other Taxes on Minerals (Validation) Act, 1992An Act to validate the imposition and collection of cesses and certain other taxes on minerals under certain State laws. read more... Ministry of Mines |
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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 |
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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
Act No. of 1949 39 sections Chartered Accountants Act, 1949 |
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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 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
Act no. 61 of 1986 27 sections Child Labor (Prohibition and Regulation) Act, 1986 |
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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. 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. 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
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... |