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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. 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
No.18 OF 1969 32 sections Registration of Births and Deaths Act, 1969 |
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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
Act No. of 1976 39 sections Regional Rural Banks Act, 1976 |
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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 (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. 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. 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. 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. 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. 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. 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. 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
Act No. of 1987 39 sections Railway Claims Tribunal Act, 1987 |
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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 (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. 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
Act No. of 1968 12 sections Public Provident Fund Act, 1968 |
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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 (NIC)
Act No. 06 of 1991 24 sections 22 January 1991 Public Liability Insurance Act, 1991An Act to provide for public liability insurance for the purpose of providing immediate relief to the persons affected by accident occurring while handling any hazardous substance and for matters connected therewith or incidental thereto. read more... Ministry of Environment, Forest and Climate Change |
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Central Act (NIC)
Act No. 40 of 1996 5 sections 24 December 1996 Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996An Act to provide for the extension of the provisions of Part IX of the Constitution relating to the Panchayats to the Scheduled Areas. read more... Ministry of Panchayati Raj |
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Central Act (NIC)
Act No. 43 of 2005 37 sections 13 September 2005 Protection of Women from Domestic Violence Act, 2005An Act to provide for more effective protection of the rights of women guaranteed under the Constitution who are victims of violence of any kind occurring within the family and formatters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act
ACT NO. 53 OF 2001 97 sections Protection of Plant Varieties and Farmers Rights Act, 2001An Act to provide for the establishment of an effective system for protection of plant varieties, the rights of farmers and plant breeders and to encourage the development of new varieties of plants. read more... |
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Central Act (NIC)
Act No. 10 of 1994 45 sections 08 January 1994 Protection of Human Rights Act, 1993An Act to provide for the constitution of a National Human Rights Commission, State Human Rights Commissions in States and Human Rights Courts for better protection of human rights and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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Central Act
Act No. of 2012 47 sections Protection of Children from Sexual Offences Act, 2012An Act to protect children from offences of sexual assault, sexual harassment and pornography and provide for establishment of Special Courts for trial of such offences and for matters connected therewith or incidental thereto. read more... |
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Central Act (NIC)
Act No. 25 of 2013 39 sections 18 September 2013 Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013An Act to provide for the prohibition of employment as manual scavengers, rehabilitation of manual scavengers and their families, 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. 6 OF 2007 of 2006 21 sections Prohibition of Child Marriage Act, 2006An Act to provide for the prohibition of solemnisation of child marriages and for matters connected therewith or incidental thereto. read more... |
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Central Act (NIC)
Act No. 45 of 1988 9 sections 05 September 1988 Prohibition of Benami Property Transactions Act, 1988An Act to prohibit benami transactions and the right to recover property held benami and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 29 of 2005 25 sections 23 June 2005 Private Security Agencies (Regulation) Act, 2005An Act to provide for the regulation of private security agencies and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |