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Central Act
Act No. of 1985 63 sections Sick Industrial Companies (Special Provisions) Act, 1985 |
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Central Act (NIC)
Act No. 14 of 2013 30 sections 22 April 2013 Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013An Act to provide protection against sexual harassment of women at workplace and for the prevention and redressal of complaints of sexual harassment and for matters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act
Act No. of 1994 33 sections Service Tax, 1994 |
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Central Act (NIC)
Act No. 37 of 2000 96 sections 04 September 2000 Semiconductor Integrated Circuits Layout-Design Act, 2000An Act to provide for the protection of semiconductor integrated circuits layout-designs and for matters connected therewith or incidental thereto. read more... Ministry of Electronics and Information Technology |
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Central Act
Act No. of 1966 30 sections Seeds Act, 1966An Act to provide for regulating the quality of certain seeds for sale, and for matters connected therewith. read more... |
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Central Act (NIC)
Act No. 54 of 2002 61 sections 17 December 2002 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002An Act to regulate securitisation and reconstruction of financial assets and enforcement of security interest and to provide for a Central database of security interests created on property rights, and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No.42 OF 1956 31 sections Securities Contracts (Regulation) Act, 1956An Act to prevent undesirable transactions in securities by regulating the business of dealing therein, by prohibiting options and by providing for certain other matters connected therewith. read more... |
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Central Act (NIC)
Act No. 15 of 1992 82 sections 04 April 1992 Securities and Exchange Board of India Act, 1992An Act to provide for the establishment of a Board to protect the interests of investors in securities and to promote the development of, and to regulate, the securities market and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. of 1999 23 sections SEBI (Employee Stock Option Scheme and Employee Stock Purchase Scheme) Guidelines, 1999 |
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Central Act (NIC)
Act No. 09 of 2009 22 sections 17 January 2009 Science and Engineering Research Board Act, 2008An Act to provide for the constitution of a Board for promoting basic research in Science and Engineering and to provide financial assistance to persons engaged in such research, academic institutions, research and development laboratories, industrial concerns and other agencies for such research and for matters connected therewith or incidental thereto. read more... Ministry of Science and Technology |
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Central Act (NIC)
Act No. 37 of 2014 42 sections 18 December 2014 School of Planning and Architecture Act, 2014An Act to establish and declare Schools of Planning and Architecture as Institutions of national importance in order to promote education and research in architectural studies including planning of human settlements. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 02 of 2007 14 sections 29 December 2006 Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006An Act to recognise and vest the forest rights and occupation in forest land in forest dwelling Scheduled Tribes and other traditional forest dwellers who have been residing in such forests for generations but whose rights could not be recorded; to provide for a framework for recording the forest rights so vested and the nature of evidence required for such recognition and vesting in respect of forest land. read more... Ministry of Tribal Affairs |
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Central Act (NIC)
Act No. 33 of 1989 25 sections 11 September 1989 Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989An Act to prevent the commission of offences of atrocities against the members of the Scheduled Castes and the Scheduled Tribes, to provide for Special Courts and the Exclusive Special Courts for the trial of such offences and for the relief and rehabilitation of the victims of such offences and for matters connected therewith or incidental thereto. read more... Ministry of Social Justice and Empowerment |
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Central Act
Act No. 33 of 1989 40 sections Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989An Act to prevent the commission of offences of atrocities against the members of the Scheduled Castes and the Scheduled Tribes, to provide for Special Courts for the trial of such offences and for the relief and rehabilitation of the victims of the such offences and for matters connected therewith or incidental thereto. read more... |
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Central Act (NIC)
Act No. 53 of 2007 156 sections 20 December 2007 Sashastra Seema Bal Act, 2007An Act to provide for the constitution and regulation of an armed force of the Union for ensuring the security of the borders of India and for matters connected therewith. read more... Ministry of Home Affairs |
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Central Act
Act No. of 1930 67 sections Sale of Goods Act, 1930 |
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Central Act (NIC)
Act No. 36 of 1993 8 sections 26 April 1993 SAARC Convention (Suppression of Terrorism) Act, 1993An Act to give effect to the South Asian Association for Regional Cooperation Convention on Suppression of Terrorism and for matters connected therewith or incidental thereto. read more... Ministry of External Affairs |
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Central Act
ACT NO. 64 OF 1950 50 sections Road Transport Corporations Act, 1950An Act to provide for the incorporation and regulation of Road Transport Corporations. read more... |
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Central Act (NIC)
Act No. 49 of 2016 102 sections 27 December 2016 Rights of Persons with Disabilities Act, 2016An Act to give effect to the United Nations Convention on the Rights of Persons with Disabilities and for matters connected therewith or incidental thereto. read more... Ministry of Social Justice and Empowerment |
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Central Act
Act No. No. 22 of 2005 15 sections Right to Information Act, 2005 |
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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 (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 (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
Act No. of 1890 11 sections Revenue Recovery Act, 1890 |
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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. 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 (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 (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. 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. 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 |