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Central Act (NIC)
Act No. 60 of 2002 105 sections 17 December 2002 Metro Railways (Operation and Maintenance) Act, 2002An Act to provide for the operation and maintenance and to regulate the working of the metro railway in the National Capital Region, metropolitan city and metropolitan area and for matters connected therewith and incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 10 of 2017 126 sections 07 April 2017 Mental Healthcare Act, 2017An Act to provide for mental healthcare and services for persons with mental illness and to protect, promote and fulfil the rights of such persons during delivery of mental healthcare and services and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |
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Central Act
Act No. 34 of 1971 8 sections Medical Termination of Pregnancy Act, 1971 |
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Central Act (NIC)
Act No. 02 of 1997 43 sections 08 January 1997 Maulana Azad National Urdu University Act, 1996An Act to establish and incorporate in University at the national level mainly to promote and develop Urdu language and to import vocational and technical education in Urdu medium through conventional teaching and distance education system 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. of 1961 64 sections Maternity Benefit Act, 1961 |
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Central Act
Act No. 3 of 1874 10 sections Married Womens Property Act, 1874An Act to explain and amend the law relating to certain married women, and for other purposes. read more... |
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Central Act
Act No. 11 of 1963 92 sections Marine Insurance Act, 1963An Act to codify the law relating to marine insurance. read more... |
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Central Act (NIC)
Act No. 54 of 2005 48 sections 28 December 2005 Manipur University Act, 2005An Act to establish and incorporate a teaching and affiliating University in the State of Manipur 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. 26 of 1994 109 sections 23 April 1994 Manipur Panchayati Raj Act, 1994An Act to provide for the constitution and organisation of Panchayats as units of local self-Government in the rural areas of Manipur and for matters connected therewith and incidental thereto. read more... Ministry of Panchayati Raj |
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Central Act (NIC)
Act No. 56 of 2007 32 sections 29 December 2007 Maintenance and Welfare of Parents and Senior Citizens Act, 2007An Act to provide for more effective provisions for the maintenance and welfare of parents and senior citizens guaranteed and recognised under the Constitution 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. 42 of 2005 34 sections 05 September 2005 Mahatma Gandhi National Rural Employment Guarantee Act, 2005An Act to provide for the enhancement of livelihood security of the households in rural areas of the country by providing at least one hundred days of guaranteed wage employment in every financial year to every household whose adult members volunteer to do unskilled manual work and for matters connected therewith or incidental thereto.. read more... Ministry of Rural Development |
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Central Act (NIC)
Act No. 03 of 1997 44 sections 08 January 1997 Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya Act, 1996An Act to establish and incorporate a teaching University for the promotion and development of Hindi language and literature, through teaching and research, with a view to enabling Hindi to achieve greater functional efficiency and recognition as a major international language 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. 18 of 2000 60 sections Maharashtra Rent Control Act, 1999An Act to unify, consolidate and amend the law relating to the control of rent and repairs of certain premises and of eviction and for encouraging the construction of new houses by assuring a fair return on the investment by landlords and to provide for the matters connected with the purposes aforesaid. read more... |
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Central Act (NIC)
Act No. 17 of 1998 13 sections 07 July 1998 Lotteries (Regulation) Act, 1998An Act to regulate the lotteries and to provide for matters connected therewith and incidental thereto. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 01 of 2014 63 sections 01 January 2014 Lokpal and Lokayuktas Act, 2013An Act to provide for the establishment of a body of Lokpal for the Union and Lokayukta for States to inquire into allegations of corruption against certain public functionaries and for matters connected therewith or idental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
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Central Act (NIC)
Act No. 06 of 2009 81 sections 07 January 2009 Limited Liability Partnership Act, 2008An Act to make provisions for the formation and regulation of limited liability partnerships and for matters connected therewith or incidental thereto. read more... Ministry of Corporate Affairs |
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Central Act
Act no. 36 of 1963 45 sections Limitation Act, 1963 |
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Central Act
Act No.31 of 1956 50 sections Life Insurance Corporation Act, 1956 |
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Central Act (NIC)
Act No. 39 of 1987 40 sections 11 October 1987 Legal Services Authorities Act, 1987An Act to constitute legal services authorities to provide free and competent legal services to the weaker sections of the society to ensure that opportunities for securing justice are not denied to any citizen by reason of economic or other disabilities, and to organise Lok Adalats to secure that the operation of the legal system promotes justice on a basis of equal opportunity. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 01 of 2010 57 sections 13 January 2010 Legal Metrology Act, 2009An Act to establish and enforce standards of weights and measures, regulate trade and commerce in weights, measures and other goods which are sold or distributed by weight, measure or number and for matters connected therewith or incidental thereto. read more... Ministry of Consumer Affairs, Food and Public Distribution |
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Central Act (NIC)
Act No. 05 of 1999 5 sections 07 January 1999 Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998An Act to provide for facilities to Leaders and Chief Whips of recognised parties and groups in Parliament. read more... Ministry of Parliamentary Affairs |
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Central Act (NIC)
Act No. 31 of 2010 37 sections 31 August 2010 Land Ports Authority of India Act, 2010An Act to provide for the establishment of the Land Ports Authority of India to put in place systems which address security imperatives and for the development and management of facilities for cross border movement of passengers and goods at designated points along the international borders of India and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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Central Act
ACT No.19 OF 1883 11 sections Land Improvement Loans Act, 1883An Act to consolidate and amend the law relating to loans of money by the Government for agricultural improvements. read more... |
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Central Act
ACT NO.1 OF 1894 56 sections Land Acquisition Act, 1894An Act to amend the law for the acquisition of land for public purposes and for Companies. read more... |
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Central Act (NIC)
Act No. 17 of 1997 16 sections 25 March 1997 Lalit Kala Akadami (Taking Over of Management) Act, 1997An Act to provide for the taking over of the management of the Lalit Kala Akadami for a limited period in the public interest and for matters connected therewith or incidental thereto. read more... Ministry of Culture |
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Central Act
ACT NO. 61 OF 1956 29 sections Khadi and Village Industries Commission Act, 1956An Act to provide for the establishment of a Commission for the development of Khadi and Village Industries and for matters connected there with. read more... |
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Central Act (NIC)
Act No. 06 of 1994 35 sections 04 January 1994 Kalakshetra Foundation Act, 1993An Act to declare Kalakshetra of Madras to be an institution of national importance to provide for the establishment and incorporation of a Foundation for its administration, to make provisions for further development of Kalakshetra in accordance with the aims and objects for which Kalakshetra was founded and for matters connected therewith or incidental thereto. read more... Ministry of Culture |
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Central Act (NIC)
Act No. 02 of 2016 112 sections 31 December 2016 Juvenile Justice (Care and Protection of Children) Act, 2015An Act to consolidate and amend the law relating to children alleged and found to be in conflict with law and children in need of care and protection by catering to their basic needs through proper care, protection, development, treatment, social re-integration, by adopting a child-friendly approach in the adjudication and disposal of matters in the best interest of children and for their rehabilitation through processes provided, and institutions and bodies established, herein under and for matters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act
Act No. of 2000 72 sections Juvenile Justice (Care and Protection of Children) Act, 2000An Act to consolidate and amend the law relating to juveniles in conflict with law and children in need of care and protection, by providing for proper care, protection and treatment by catering to their development needs, and by adopting a child-friendly approach in the adjudication and disposition of matters in the best interest of children and for their ultimate rehabilitation and for matters connected therewith or incidental thereto. read more... |
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Central Act
NO.59 OF 1985 4 sections Judges (Protection) Act, 1985 |