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Central Act
Act No. 21 of 1954 18 sections Drugs and Magic Remedies, 1954An Act to control the advertisement of drugs in certain cases, to prohibit the advertisement for certain purposes of remedies alleged to possess magic qualities and to provide for matters connected therewith. read more... |
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Central Act
Act No. of 1974 2 sections Economic Offences (Inapplicability of Limitation) Act, 1974 |
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Central Act (NIC)
Act No. 11 of 1991 10 sections 25 January 1991 Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act, 1991An Act to determine the conditions of service of the Chief Election Commissioner and other Election Commissioners and to provide for the procedure for transaction of business by the Election Commission and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act
Act No. of 2003 188 sections Electricity Act, 2003An Act to establish a bank to be known as the National Bank for Agriculture and Rural Development for providing credit for the promotion of agriculture, small-scale industries, cottage and village industries, handicrafts and other rural crafts and other allied economic activities in rural areas with a view to promoting integrated rural development and securing prosperity of rural areas, and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 14 of 1998 61 sections Electricity Regulatory Commissions Act, 1998An Act to provide for the establishment of a Central Electricity Regulatory Commission and State Electricity Regulatory Commissions, rationalization of electricity tariff, transparent policies regarding subsidies, promotion of efficient and environmentally benign policies and for matters connected therewith or incidental. read more... |
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Central Act
Act No. 12 of 1950 9 sections Emblems and Names (Prevention of Improper Use) Act, 1950 |
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Central Act
Act no. 31 of 1983 65 sections Emigration Act, 1983 |
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Central Act
Act No. of 1952 72 sections Employees Provident Funds and Miscellaneous Provisions Act, 1952 |
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Central Act
Act No. of 1948 139 sections Employees State Insurance Act, 1948 |
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Central Act (NIC)
Act No. 46 of 1993 24 sections 05 June 1993 Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993An Act to provide for the prohibition of employment of manual scavengers as well as construction or continuance of dry latrines and for the regulation of construction and maintenance of water-seal latrines and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act
Act No. of 2001 55 sections Energy Conservation Act, 2001 |
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Central Act (NIC)
Act No. 07 of 2007 46 sections 10 January 2007 English and Foreign Languages University Act, 2006An Act to establish and incorporate a teaching University for promotion and development of English and other Foreign Languages and their Literature, and to provide for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act
Act no.29 of 1986 26 sections Environment (Protection) Act, 1986 |
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Central Act
Act No. of 1976 32 sections Equal Remuneration Act, 1976An Act to provide for the payment of equal remuneration to men and women workers and for the prevention of discrimination, on the ground of sex, against women in the matter of employment and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 18 of 1981 17 sections Essential Commodities (Special Provisions) Act, 1981 |
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Central Act
Act no. 10 of 1955 32 sections Essential Commodities Act, 1955 |
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Central Act
Act No. of 1968 9 sections Essential Services Maintenance Act, 1968An Act to provide for the maintenance of certain essential services and the normal life of the community. read more... |
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Central Act
Act No. of 1987 39 sections Expenditure-Tax Act, 1987 |
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Central Act
Act No. of 1884 4 sections Explosives Act, 1884 |
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Central Act
Act No. of 1963 38 sections Export (Quality Control and Inspection) Act, 1963 |
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Central Act
Act No. of 1981 41 sections Export-Import Bank of India Act, 1981 |
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Central Act
Act No. of 1962 40 sections Extradition Act, 1962 |
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Central Act
Act No. of 1948 140 sections Factories Act, 1948An Act to consolidate and amend the law regulating labor in factories. read more... |
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Central Act (NIC)
Act No. 12 of 2012 35 sections 22 January 2012 Factoring Regulation Act, 2011An Act to provide for and regulate assignment of receivables by making provision for registration there for and rights and obligations of parties to contract for assignment of receivables and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. of 1984 23 sections Family Courts Act, 1984 |
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Central Act
Act No. of 1855 5 sections Fatal Accidents Act, 1855 |
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Central Act
Act No. of 1947 8 sections Federal Court (Enlargement of Jurisdiction) Act, 1947 |
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Central Act
Act No. of 2009 2 sections Finance Act, 2009 |
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Central Act (NIC)
Act No. 39 of 2003 14 sections 26 August 2003 Fiscal Responsibility and Budget Management Act, 2003An Act to provide for the responsibility of the Central Government to ensure inter-generational equity in fiscal management and long-term macro-economic stability by achieving sufficient revenue surplus and removing fiscal impediments in the effective conduct of monetary policy and prudential debt management consistent with fiscal sustainability through limits on the Central Government borrowings, debt and deficits, greater transparency in fiscal operations of the Central Government and conducting fiscal policy in a medium-term framework and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 34 of 2006 101 sections 23 August 2006 Food Safety and Standards Act, 2006An Act to consolidate the laws relating to food and to establish the Food Safety and Standards Authority of India for laying down science based standards for articles of food and to regulate their manufacture, storage, distribution, sale and import, to ensure availability of safe and wholesome food for human consumption and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |