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Central Act
Act No. 3 of 1900 26 sections Prisoners Act, 1900An Act to consolidate the law relating to Prisoners confined by order of a Court. read more... |
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Central Act
ACT NO. 15 OF 2002 64 sections Prevention of Terrorism Act, 2002An Act to make provisions for the prevention of, and for dealing with, terrorist activities and for matters connected therewith. read more... |
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Central Act (NIC)
Act No. 26 of 2004 3 sections 21 December 2004 Prevention of Terrorism (Repeal) Act, 2004An Act to repeal the Prevention of Terrorism Act, 2002. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 15 of 2003 78 sections 17 January 2003 Prevention of Money-Laundering Act, 2002An Act to prevent money-laundering and to provide for confiscation of property derived from, or involved in, money-laundering and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. 69 of 1971 3 sections Prevention of Insults to National Honor Act, 1971An act to prevent Insults to National Honor . read more... |
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Central Act (NIC)
Act No. 46 of 1988 16 sections 06 September 1988 Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988An Act to provide for detention in certain cases for the purpose of preventing illicit traffic in narcotic drugs and psychotropic substances and for matters connected therewith. read more... Ministry of Finance |
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Central Act
Act No. 37 of 1954 31 sections Prevention of Food Adulteration Act, 1954 |
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Central Act
NO. 59 OF 1960 41 sections Prevention of Cruelty to Animals Act, 1960An Act to prevent the infliction of unnecessary pain or suffering on animals and for that purpose to amend the law relating to the prevention of cruelty to animals. read more... |
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Central Act
Act No. 49 of 1988 31 sections Prevention of Corruption Act, 1988An Act to consolidate and amend the law relating to the prevention of corruption and for matters connected therewith. read more... |
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Central Act
Act No. of 1980 17 sections Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980An Act to provide for detention in certain cases for the purpose of prevention of black marketing and maintenance of supplies of commodities essential to the community and for matters connected therewith. read more... |
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Central Act (NIC)
Act No. 27 of 2009 45 sections 20 March 2009 Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009An Act to provide for the prevention, control and eradication of infectious and contagious diseases affecting animals, for prevention of outbreak or spreading of such diseases from one State to another, and to meet the international obligations of India for facilitating import and export of animals and animal products and for matters connected therewith or incidental thereto. read more... Ministry of Agriculture and Farmers Welfare |
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Central Act
Act No. of 1978 27 sections Press Council Act, 1978 |
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Central Act
No.34 OF 1965 23 sections Press Council Act, 1965An Act to establish a Press Council for the purpose of preserving the freedom of the Press and of maintaining and improving the standards of Newspapers in India. read more... |
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Central Act
Act No. 25 of 1867 45 sections Press and Registration of Books Act, 1867 |
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Central Act
Act No. of 1960 9 sections Preference Shares (Regulation of Dividends) Act, 1960An Act to regulate dividends on preference shares of certain companies Comment: This Act seeks to regulate dividends on preference shares of certain companies as specified. read more... |
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Central Act
Act No. 57 of 1994 34 sections Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994An Act to provide for the regulation of the use of pre-natal diagnostic techniques for the purpose of detecting genetic or metabolic disorders or chromosomal abnormalities or certain congenital malformations or sex linked disorders and for the prevention of the misuse of such techniques for the purpose of pre-natal sex determination leading to female foeticide; and, for matters connected therewith or incidental thereto. read more... |
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Central Act (NIC)
Act No. 57 of 1994 39 sections 20 September 1994 Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994An Act to provide for the prohibition of sex selection, before or after conception, and for regulation of pre-natal diagnostic techniques for the purposes of detecting genetic abnormalities or metabolic disorders or chromosomal abnormalities or certain congenital malformations or sex-linked disorders and for the prevention of their misuse for sex determination leading to female foeticide 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. 25 of 1990 37 sections 12 September 1990 Prasar Bharati (Broadcasting Corporation of India) Act, 1990An Act to provide for the establishment of a Broadcasting Corporation for India, to be known as Prasar Bharati, to define its composition, functions and powers and to provide for matters connected therewith or incidental thereto. read more... Ministry of Information and Broadcasting |
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Central Act
Act No. of 1882 7 sections Powers of Attorney Act, 1882 |
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Central Act (NIC)
Act No. 44 of 2006 10 sections 13 September 2006 Pondicherry (Alteration of Name) Act, 2006An Act to alter the name of the Union territory of Pondicherry read more... Ministry of Home Affairs |
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Central Act
Act No. 12 of 1919 10 sections Poisons Act, 1919An Act to consolidate and amend the law regulating the importation, possession and sale of poisons 2[***]. read more... |
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Central Act (NIC)
Act No. 42 of 1991 8 sections 18 September 1991 Places of Worship (Special Provisions) Act, 1991An Act to prohibit conversion of any place of worship and to provide for the maintenance of the religious character of any place of worship as it existed on the 15th day of August, 1947, and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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Central Act
Act No. 8 of 1948 53 sections Pharmacy Act, 1948An Act to regulate the profession of pharmacy. read more... |
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Central Act (NIC)
Act No. 19 of 2006 63 sections 31 March 2006 Petroleum and Natural Gas Regulatory Board Act, 2006An Act to provide for the establishment of Petroleum and Natural Gas Regulatory Board to regulate the refining, processing, storage, transportation, distribution, marketing and sale of petroleum, petroleum products and natural gas excluding production of crude oil and natural gas so as to protect the interests of consumers and entities engaged in specified activities relating to petroleum, petroleum products and natural gas and to ensure uninterrupted and adequate supply of petroleum, petroleum products and natural gas in all parts of the country and to promote competitive markets and for matters connected therewith or incidental thereto. read more... Ministry of Petroleum and Natural Gas |
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Central Act
Act No. 30 of 1934 32 sections Petroleum Act, 1934An Act to consolidate and amend the law relating to the import, transport, storage, production, refining and blending of petroleum 1[***]. read more... |
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Central Act
Act No. 23 of 1971 18 sections Pensions Act, 1871An Act to consolidate and amend the law relating to pensions and grants by Government of money or land-revenue. read more... |
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Central Act (NIC)
Act No. 23 of 2013 56 sections 18 September 2013 Pension Fund Regulatory and Development Authority Act, 2013An Act to provide for the establishment of an Authority to promote old age income security by establishing, developing and regulating pension funds, to protect the interests of subscribers to schemes of pension funds and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. of 1936 32 sections Payment of Wages Act, 1936 |
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Central Act
No.39 of 1972 15 sections Payment of Gratuity Act, 1972An Act to provide for a scheme for the payment of gratuity to employees engaged in factories, mines, oilfields, plantations, ports, railway companies, shops or other establishments and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 1965 42 sections Payment of Bonus Act, 1965 |