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Central Act
Act No. 26 of 1937 6 sections Muslim Personal Law (Shariat) Application Act, 1937 |
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Central Act
Act No. 25 of 1986 7 sections Muslim Women (Protection of Rights on Divorce) Act, 1986An Act to protect the rights of Muslim women who have been divorced by, or have obtained divorce from, their husbands and to provide for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 61 of 1985 123 sections Narcotic Drugs and Psychotropic Substances Act, 1985An Act to consolidate and amend the law relating to narcotic drugs, to make stringent provisions for the control and regulation of operations relating to narcotic drugs and psychotropic substances1[to provide for the forfeiture of property derived from, or used in, illicit traffic in narcotic drugs and psychotropic substances, to implement the provisions of the International Conventions on Narcotic Drugs and Psychotropic Substances] and for matters connected therewith. read more... |
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Central Act
Act No. of 1981 70 sections National Bank for Agriculture and Rural Development Act, 1981An 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. of 1993 19 sections National Commission for Backward Classes Act, 1993An Act to constitute a National Commission for Backward Classes other than the Scheduled Castes and the Scheduled Tribes and to provide for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 27 of 1995 31 sections National Environment Tribunal Act, 1995An Act to provide for strict liability for damages arising out of any accident occurring while handling any hazardous substance and for the establishment of a National Environment Tribunal for effective and expeditious disposal of cases arising from such accident, with a view to giving relief and compensation for damages to persons, property and the environment and for matters connected therewith or incidental thereto. read more... |
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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
Act No. of 1881 146 sections Negotiable Instruments Act, 1881 |
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Central Act
Act No. of 1952 16 sections Notaries Act, 1952 |
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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 1913 35 sections Official Trustees Act, 1913 |
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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
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. 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
Act No. of 1893 10 sections Partition Act, 1893 |
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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 1970 171 sections Patents Act, 1970 |
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Central Act
Act No. of 1965 42 sections Payment of Bonus Act, 1965 |
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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 1936 32 sections Payment of Wages Act, 1936 |
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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. 52 of 1987 25 sections 23 December 1987 All India Council for Technical Education Act, 1987An Act to provide for the establishment of an All India Council for Technical Education with a view to the proper planning and co-ordinated development of the technical education system throughout the country, the promotion of qualitative improvement of such education in relation to planned quantitative growth and the regulation and proper maintenance of norms and standards in the technical education system and for matters connected therewith. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 02 of 1988 4 sections 03 January 1988 Chandigarh (Delegation of Powers) Act, 1987An Act to provide for the delegation of powers vested in the Administrator of the Union territory of Chandigarh. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 22 of 1988 5 sections 08 April 1988 Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Act, 1988An Act further to amend the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Act, 1986. read more... Ministry of Agriculture and Farmers Welfare |
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Central Act (NIC)
Act No. 41 of 1988 10 sections 01 September 1988 Religious Institutions (Prevention of Misuse) Act, 1988An Act to prevent the misuse of religious institutions for political and other purposes. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 44 of 1988 4 sections 03 September 1988 Bharat Petroleum Corporation Limited (Determination of Conditions of Service of Employees ) Act, 1988An Act to empower the Central Government to determine the conditions of service of the officers and employees of Bharat Petroleum Corporation Limited and for matters connected therewith. read more... Ministry of Petroleum and Natural Gas |
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Central Act (NIC)
Act No. 45 of 1988 9 sections 05 September 1988 Prohibition of Benami Property Transactions Act, 1988An Act to prohibit benami transactions and the right to recover property held benami and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 45 of 1988 72 sections 05 September 1988 The Prohibition of Benami Property Transactions Act, 1988An Act to prohibit benami transactions and the right to recover property held benami and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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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 (NIC)
Act No. 54 of 1988 34 sections 29 September 1988 Auroville Foundation Act, 1988An Act to provide for the acquisition and transfer of the undertakings of Auroville and to vest such undertakings in a foundation established for the purpose with a view to making long-term arrangements for the better management and further development of Auroville in accordance with its original charter and for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |