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Central Act (NIC)
Act No. 51 of 2007 40 sections 20 December 2007 Payment and Settlement Systems Act, 2007An Act to provide for the regulation and supervision of payment systems in India and to designate the Reserve Bank of India as the authority for that purpose and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. of 1970 171 sections Patents Act, 1970 |
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Central Act
Act No. 15 of 1967 27 sections Passports Act, 1967An Act to provide for the issue of passports and travel documents, to regulate the departure from India of citizens of India and for other persons and for matters incidental or ancillary thereto. read more... |
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Central Act
Act No. of 1893 10 sections Partition Act, 1893 |
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Central Act
Act No. 3 of 1936 56 sections Parsi Marriage and Divorce Act, 1936An Act to amend the law relating to marriage and divorce among Parsis. read more... |
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Central Act (NIC)
Act No. 15 of 2011 10 sections 23 September 2011 Orissa (Alteration of Name) Act, 2011An Act to alter the name of the State of Orissa. read more... Ministry of Home Affairs |
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Central Act
Act No. of 1857 27 sections Oriental Gas Company Act, 1857An Act to confer certain powers on the Oriental Gas Company, Limited. read more... |
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Central Act
ACT NO. 47 OF 1974 32 sections Oil Industry (Development) Act, 1974An Act to provide for the establishment of a Board for the development of oil industry and for that purpose to levy a duty of excise on crude oil and natural gas and for matters connected there with. read more... |
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Central Act (NIC)
Act No. 65 of 1993 12 sections 04 September 1993 Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993An Act to provide for the transfer and vesting of the undertaking of the Oil and Natural Gas Commission to and in the Oil and Natural Gas Corporation Limited, a company incorporated under the Companies Act, 1956, and for matters connected therewith or incidental thereto and also to repeal the Oil and Natural Gas Commission Act, 1959. read more... Ministry of Petroleum and Natural Gas |
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Central Act (NIC)
Act No. 17 of 2003 38 sections 30 January 2003 Offshore Areas Mineral (Development and Regulation) Act, 2002An Act to provide for development and regulation of mineral resources in the territorial waters, continental shelf, exclusive economic zone and other maritime zones of India and to provide for matters connected therewith or incidental thereto. read more... Ministry of Mines |
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Central Act
Act No. of 1913 35 sections Official Trustees Act, 1913 |
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Central Act
Act No. 19 of 1923 15 sections Official Secrets Act, 1923An Act to consolidate and amend the law 2[***] relating to official secrets. read more... |
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Central Act
Act No. of 1952 16 sections Notaries Act, 1952 |
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Central Act
Act No. of 1881 146 sections Negotiable Instruments Act, 1881 |
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Central Act (NIC)
Act No. 17 of 2016 5 sections 25 March 2016 National Waterways Act, 2016An Act to make provisions for existing national waterways and to provide for the declaration of certain inland waterways to be national waterways and also to provide for the regulation and development of the said waterways for the purposes of shipping and navigation and for matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act (NIC)
Act No. 23 of 2008 3 sections 17 November 2008 National Waterway (Talcher-Dhamra Stretch of Rivers, Geonkhali-Charbatia Stretch of East Coast Canal, Charbatia-Dhamra Stretch of Matai River and Mahanadi Delta Rivers) Act, 2008An Act to provide for the declaration of the Talcher-Dhamra stretch of Brahmani-KharsuaDhamra rivers, Geonkhali-Charbatia stretch of East Coast Canal, Charbatia-Dhamra stretch of Matai river and Mahanadi delta rivers between Mangalgadi and Paradip in the States of West Bengal and Orissa to be a national waterway and also to provide for the regulation and development of the said stretch of the rivers and the canals for the purposes of shipping and navigation on the said waterway and for matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act (NIC)
Act No. 44 of 1999 36 sections 30 December 1999 National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999An Act to provide for the constitution of a body at the National level for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities and for matters connected therewith or incidental thereto. read more... Ministry of Social Justice and Empowerment |
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Central Act (NIC)
Act No. 49 of 2005 30 sections 20 December 2005 National Tax Tribunal Act, 2005An Act to provide for the adjudication by the National Tax Tribunal of disputes with respect to levy, assessment, collection and enforcement of direct taxes and also to provide for the adjudication by that Tribunal of disputes with respect to the determination of the rates of duties of customs and central excise on goods and the valuation of goods for the purposes of assessment of such duties as well as in matters relating to levy of tax on service, in pursuance of article 323B of the Constitution and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 25 of 2018 44 sections 17 August 2018 National Sports University Act, 2018An Act to establish and incorporate a National Sports University in the State of Manipur, a specialised University first of its kind, to promote sports education in the areas of sports sciences, sports technology, sports management and sports coaching besides functioning as the national training centre for select sports disciplines by adopting best international practices and for matters connected therewith or incidental thereto. read more... Ministry of Youth Affairs and Sports |
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Central Act
Act No. of 1980 20 sections National Security Act, 1980An Act to provide for preventive detention in certain cases and for matters connected therewith. read more... |
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Central Act (NIC)
Act No. 23 of 2007 3 sections 11 May 2007 National Rural Employment Guarantee (Extension to Jammu and Kashmir) Act, 2007An Act to provide for the extension of the National Rural Employment Guarantee Act, 2005 to the State of Jammu and Kashmir. read more... Ministry of Rural Development |
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Central Act (NIC)
Act No. 12 of 2009 26 sections 12 February 2009 National Jute Board Act, 2008An Act to provide for the establishment of a National Jute Board for the development of the cultivation, manufacture and marketing of jute and jute products and for matters connected therewith and incidental thereto. read more... Ministry of Textiles |
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Central Act (NIC)
Act No. 40 of 2014 14 sections 31 December 2014 National Judicial Appointments Commission Act, 2014An Act to regulate the procedure to be followed by the National Judicial Appointments Commission for recommending persons for appointment as the Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and for their transfers and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 34 of 2008 26 sections 31 December 2008 National Investigation Agency Act, 2008An Act to constitute an investigation agency at the national level to investigate and prosecute offences affecting the sovereignty, security and integrity of India, security of State, friendly relations with foreign States and offences under Acts enacted to implement international treaties, agreements, conventions and resolutions of the United Nations, its agencies and other international organisations and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 29 of 2007 40 sections 05 June 2007 National Institutes of Technology, Science Education and Research Act, 2007Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 13 of 1998 38 sections 26 June 1998 National Institute of Pharmaceutical Education and Research Act, 1998An Act to declare the institution known as the National Institute of Pharmaceutical Education and Research to be an institution of national importance and to provide for its incorporation and matters connected therewith. read more... Ministry of Chemicals and Fertilizers |
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Central Act (NIC)
Act No. 38 of 2012 33 sections 13 September 2012 National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012An Act to declare the institution known as the National Institute of Mental Health and NeuroSciences, Bangalore, to be an institution of national importance and to provide for its incorporation and for matters connected therewith. read more... Ministry of Health and Family Welfare |
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Central Act (NIC)
Act No. 28 of 2006 34 sections 13 July 2006 National Institute of Fashion Technology Act, 2006An Act to establish and incorporate the National Institute of Fashion Technology for the promotion and development of education and research in fashion technology and for matters connected therewithand incidental thereto. read more... Ministry of Textiles |
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Central Act (NIC)
Act No. 18 of 2014 41 sections 17 July 2014 National Institute of Design Act, 2014An Act to declare the institution known as the National Institute of Design, hmedabad, to be an institution of national importance for the promotion of quality and excellence in education,research and training in all disciplines relating to Design and for matters connected therewith or incidental thereto. read more... Ministry of Commerce and Industry |
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Central Act (NIC)
Act No. 68 of 1988 37 sections 16 December 1988 National Highways Authority of India Act, 1988An Act to provide for the constitution of an Authority for the development, maintenance and management of national highways and for matters connected therewith or incidental thereto. read more... Ministry of Road Transport and Highways |