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Central Act
Act No. 26 of 1972 31 sections Hire Purchase Act, 1972 |
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Central Act
Act No. 59 of 1973 33 sections Homoeopathy Central Council Act, 1973An Act to provide for the constitution of a Central Council of Homoeopathy and the maintenance of a Central Register of Homoeopathy and for matters connected therewith. read more... |
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Central Act (NIC)
Act No. 16 of 2017 50 sections 20 April 2017 Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017An Act to provide for the prevention and control of the spread of Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome and for the protection of human rights of persons affected by the said virus and syndrome 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. 52 of 2000 11 sections 11 December 2000 Immigration (Carriers Liability) Act, 2000An Act to make the carriers liable in respect of passengers brought by them into India in contravention of the provisions of the Passport (Entry into India) Act, 1920 and the rules made thereunder and matters connected therewith. read more... Ministry of Home Affairs |
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Central Act
Act No. 104 of 1956 32 sections Immoral Traffic (Prevention) Act, 1956An Act to provide in pursuance of the International Convention signed at New York on the 9th day of May, 1950, for 2[the prevention of immoral traffic]. read more... |
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Central Act
Act No.22 OF 1934 20 sections Indian Aircraft Act, 1934An Act to make better provision for the control of the manufacture, possession, use, operation, sale, import and export of aircraft. read more... |
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Central Act
Act No. 5 of 1923 41 sections Indian Boilers Act, 1923An Act to consolidate and amend the low relating to steam-boilers. read more... |
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Central Act
Act No. 15 of 1872 89 sections Indian Christian Marriage Act, 1872An Act to consolidate and amend the law relating to the solemnization in India of the marriages of Christians. read more... |
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Central Act
Act No. of 1872 192 sections Indian Contract Act, 1872 |
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Central Act (NIC)
Act No. 29 of 2001 31 sections 03 September 2001 Indian Council of World Affairs Act, 2001An Act to declare the Indian Council of World Affairs to be an institution of national importance and to provide for its incorporation and matters connected therewith. read more... Ministry of External Affairs |
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Central Act
Act No. of 1869 77 sections Indian Divorce Act, 1869 |
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Central Act
Act No. of 1882 64 sections Indian Encasements Act, 1882An Act to define and amend the law relating to easements and licenses WHEREAS it is expedient to define and amend the law relating to Easements and Licenses. read more... |
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Central Act
Act No. 1 of 1872 182 sections Indian Evidence Act, 1872 |
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Central Act
Act No. of 1927 87 sections Indian Forest Act, 1927An Act to consolidate the law relating to forests, the transit of forest-produce and the duty livable on timber and other forest produce. read more... |
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Central Act (NIC)
Act No. 33 of 2017 39 sections 31 December 2017 Indian Institute of Management Act, 2017An Act to declare certain Institutes of management to be institutions of national importance with a view to empower these institutions to attain standards of global excellence in management, management research and allied area of knowledge and to provide for certain other matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 03 of 2018 45 sections 05 January 2018 Indian Institute of Petroleum and Energy Act, 2017An Act to declare the institution known as the Indian Institute of Petroleum and Energy 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 Petroleum and Natural Gas |
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Central Act (NIC)
Act No. 23 of 2017 48 sections 09 August 2017 Indian Institutes of Information Technology (Public-private Partnership) Act, 2017An Act to declare certain Indian Institutes of Information Technology established under public-private partnership as institutions of national importance, with a view to develop new knowledge in information technology and to provide manpower of global standards for the information technology industry and to provide for certain other matters connected with such institutions or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 30 of 2014 50 sections 08 December 2014 Indian Institutes of Information Technology Act, 2014An Act to declare certain institutions of information technology to be institutions of national importance, with a view to develop new knowledge in information technology and to provide manpower of global standards for the information technology industry and to provide for certain other matters connected with such institutions or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 22 of 2008 50 sections 11 November 2008 Indian Maritime University Act, 2008An Act to establish and incorporate a teaching and affiliating University at the national level to facilitate and promote maritime studies and research and to achieve excellence in areas of marine science and technology, marine environment and other related fields, and to provide for matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act
Act No. 40 of 1948 7 sections Indian Matrimonial Causes (War Marriages) Act, 1948An Act to confer upon Courts temporary jurisdiction in certain matrimonial causes. read more... |
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Central Act
Act No. 48 of 1970 36 sections Indian Medicine Central Council Act, 1970An Act to provide for the constitution of a Central Council of Indian Medicine and the maintenance of a Central Register of Indian Medicine and for matters connected therewith. read more... |
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Central Act
Act No. of 1932 75 sections Indian Partnership Act, 1932 |
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Central Act
Act No. of 1860 553 sections Indian Penal Code, 1860 |
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Central Act
Act No. 15 of 1908 82 sections Indian Ports Act, 1908An Act to consolidate the Enactments relating to Ports and Port-charges. read more... |
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Central Act
Act No. 6 of 1898 83 sections Indian Post Office Act, 1898An Act to consolidate and amend the Law relating to the Post Office in India. read more... |
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Central Act
Act No. of 1899 85 sections Indian Stamp Act, 1899 |
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Central Act
Act No. of 1885 43 sections Indian Telegraph Act, 1885 |
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Central Act
Act No. of 1882 97 sections Indian Trusts Act, 1882 |
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Central Act
Act No. of 1933 11 sections Indian Wireless Telegraphy Act, 1933 |
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Central Act (NIC)
Act No. 52 of 2007 50 sections 20 December 2007 Indira Gandhi National Tribal University Act, 2007An Act to establish and incorporate a teaching and affiliating University at Amarkantak in the State of Madhya Pradesh to facilitate and promote avenues of higher education and research facilities for the tribal population in India and to provide for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |