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Central Act (NIC)
Act No. 35 of 1992 157 sections 01 September 1992 Indo-Tibetan Border Police Force Act, 1992An Act to provide for the constitution and regulation of an armed force of the Union for ensuring the security of the borders of India and for matters connected therewith. read more... Ministry of Home Affairs |
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Central Act
Act No. of 1951 58 sections Industrial (Development and Regulations) Act, 1951 |
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Central Act (NIC)
Act No. 53 of 2003 15 sections 30 December 2003 Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003An Act to provide for the transfer and vesting of the undertaking of the Industrial Development Bank of India to, and in, the Company to be formed and registered as a Company under the Companies Act, 1956 to carry on banking business and for matters connected therewith or incidental thereto and also to repeal the Industrial Development Bank of India Act, 1964. read more... Ministry of Finance |
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Central Act
Act no. 54 of 1949 7 sections Industrial Disputes (Banking and Insurance Company) Act, 1949 |
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Central Act
Act No. Act no. 54 of 1949 of 1955 6 sections Industrial Disputes (Banking and Insurance Company) Decision Act, 1955 |
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Central Act
Act No. of 1947 85 sections Industrial Disputes Act, 1947 |
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Central Act
Act No. of 1946 24 sections Industrial Employment (Standing Orders) Act, 1946 |
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Central Act (NIC)
Act No. 23 of 1993 12 sections 02 April 1993 Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993An Act to provide for the transfer and vesting of the undertaking of the Industrial Finance Corporation of India to and in the Company to be formed and registered as a Company under the Companies Act, 1956, and for matters connected therewith or incidental thereto and also to repeal the Industrial Finance Corporation Act, 1948. read more... Ministry of Finance |
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Central Act
ACT NO. 15 OF 1948 61 sections Industrial Finance Corporation Act, 1948 |
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Central Act (NIC)
Act No. 41 of 1992 26 sections 29 December 1992 Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992An Act to provide for the regulation of production, supply and distribution of infant milk substitutes, feeding bottles and infant foods with a view to the protection and promotion of breast-feeding and ensuring the proper use of infant foods and for matters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act (NIC)
Act No. 21 of 2000 125 sections 09 June 2000 Information Technology Act, 2000An Act to provide legal recognition for transactions carried out by means of electronic data interchange and other means of electronic communication, commonly referred to as "electronic commerce", which involve the use of alternatives to paper-based methods of communication and storage of information, to facilitate electronic filing of documents with the Government agencies and further to amend the Indian Penal Code, the Indian Evidence Act, 1872, the Banker's Books Evidence Act, 1891 and the Reserve Bank of India Act, 1934 and for matters connected therewith or incidental thereto. read more... Ministry of Electronics and Information Technology |
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Central Act (NIC)
Act No. 31 of 2016 257 sections 28 May 2016 Insolvency and Bankruptcy Code, 2016An Act to consolidate and amend the laws relating to reorganisation and insolvency resolution of corporate persons, partnership firms and individuals in a time bound manner for maximisation of value of assets of such persons, to promote entrepreneurship, availability of credit and balance the interests of all the stakeholders including alteration in the order of priority of payment of Government dues and to establish an Insolvency and Bankruptcy Board of India, and for matters connected therewith or incidental thereto. read more... Ministry of Corporate Affairs |
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Central Act (NIC)
Act No. 41 of 1999 32 sections 29 December 1999 Insurance Regulatory and Development Authority Act, 1999An Act to provide for the establishment of an Authority to protect the interests of holders of insurance policies, to regulate, promote and ensure orderly growth of the insurance industry and for matters connected therewith or incidental thereto and further to amend the Insurance Act, 1938, the Life Insurance Corporation Act, 1956 and the General Insurance Business (Nationalisation) Act, 1972. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 27 of 2017 3 sections 23 August 2017 Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017An Act to provide for the extension of the Integrated Goods and Services Tax Act, 2017 to the State of Jammu and Kashmir. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 13 of 2017 25 sections 12 April 2017 Integrated Goods and Services Tax Act, 2017An Act to make a provision for levy and collection of tax on inter-State supply of goods or services or both by the Central Government and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act
Act No. of 1978 6 sections Interest Act, 1978An Act to consolidate and amend the law relating to the allowance of interest in certain cases. read more... |
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Central Act
Act No. of 1993 11 sections Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993An Act to provide for and regulate the payment of interest on delayed Payments to small scale and ancillary industrial undertakings and for matters connected therewith or incidental thereto. read more... |
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Central Act (NIC)
Act No. 58 of 1988 41 sections 08 October 1988 Jamia Millia Islamia Act, 1988An Act to establish and incorporate a teaching University in the Union territory of Delhi 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. 19 of 2008 32 sections 16 May 2008 Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry, Act, 2008An Act to declare the Institution known as the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry, to be an institution of national importance and to provide for its incorporation and matters connected therewith. read more... Ministry of Health and Family Welfare |
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Central Act
No.51 OF 1968 7 sections Judges (Inquiry) Act, 1968An Act to regulate the procedure for the investigation and proof of the misbehavior or incapacity of a Judge of the Supreme Court or of a High Court and for the presentation of an address by Parliament to the President and for matters connected therewith. read more... |
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Central Act
NO.59 OF 1985 4 sections Judges (Protection) Act, 1985 |
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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 (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 (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
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. 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.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
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 (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 (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 |