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Central Act (NIC)
Act No. 39 of 2002 126 sections 03 July 2002 Multi-State Co-operative Societies Act, 2002An Act to consolidate and amend the law relating to co-operative societies, with objects not confined to one State and serving the interests of members in more than one State, to facilitate the voluntary formation and democratic functioning of co-operative s as peoples institutions based on self-help and mutual aid and to enable them to promote their economic and social betterment and to provide functional autonomy and for matters connected therewith or incidental thereto. read more... Ministry of Agriculture and Farmers Welfare |
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Central Act (NIC)
Act No. 54 of 2002 61 sections 17 December 2002 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002An Act to regulate securitisation and reconstruction of financial assets and enforcement of security interest and to provide for a Central database of security interests created on property rights, and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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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. 69 of 2002 14 sections 20 December 2002 Suppression of Unlawful Acts Against Safety of Maritime Navigation and Fixed Platforms on Continental Shelf Act, 2002An Act to give effect to the International Maritime Organisation Convention for Suppression of Unlawful Acts Against the Safety of Maritime Navigation and the Protocol for the Suppression of Unlawful Acts Against the Safety of Fixed Platforms Located on the Continental Shelf and for matters connected therewith. read more... Ministry of Shipping |
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Central Act (NIC)
Act No. 15 of 2003 78 sections 17 January 2003 Prevention of Money-Laundering Act, 2002An Act to prevent money-laundering and to provide for confiscation of property derived from, or involved in, money-laundering and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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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 (NIC)
Act No. 18 of 2003 66 sections 05 February 2003 Biological Diversity Act, 2002An Act to provide for conservation of biological diversity, sustainable use of its components and fair and equitable sharing of the benefits arising out of the use of biological resources, knowledge and for matters connected therewith or incidental thereto. read more... Ministry of Environment, Forest and Climate Change |
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Central Act (NIC)
Act No. 34 of 2003 33 sections 18 May 2003 Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003An Act to prohibit the advertisement of, and to provide for the regulation of trade and commerce in, and production, supply and distribution of, cigarettes and other tobacco products 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. 39 of 2003 14 sections 26 August 2003 Fiscal Responsibility and Budget Management Act, 2003An Act to provide for the responsibility of the Central Government to ensure inter-generational equity in fiscal management and long-term macro-economic stability by achieving sufficient revenue surplus and removing fiscal impediments in the effective conduct of monetary policy and prudential debt management consistent with fiscal sustainability through limits on the Central Government borrowings, debt and deficits, greater transparency in fiscal operations of the Central Government and conducting fiscal policy in a medium-term framework and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 45 of 2003 30 sections 11 September 2003 Central Vigilance Commission Act, 2003An Act to provide for the constitution of a Central Vigilance Commission to inquire or cause inquiries to be conducted into offences alleged to have been committed under the Prevention of Corruption Act, 1988 by certain categories of public servants of the Central Government, corporations established by or under any Central Act, Government companies, societies and local authorities owned or controlled by the Central Government and for matters connected therewith or incidental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
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Central Act (NIC)
Act No. 49 of 2003 16 sections 28 September 2003 Repatriation of Prisoners Act, 2003An Act to provide for the transfer of certain prisoners from India to country or place outside India and reception in India of certain prisoners from country or place outside India. read more... Ministry of Home Affairs |
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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 (NIC)
Act No. 01 of 2004 6 sections 01 January 2004 Sick Industrial Companies (Special Provisions) Repeal Act, 2003An Act to repeal the Sick Industrial Companies (Special Provisions) Act, 1985. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 26 of 2004 3 sections 21 December 2004 Prevention of Terrorism (Repeal) Act, 2004An Act to repeal the Prevention of Terrorism Act, 2002. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 02 of 2005 33 sections 06 January 2005 National Commission for Minority Educational Institutes Act, 2004An Act to constitute a National Commission for Minority Educational Institutions 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. 21 of 2005 27 sections 06 June 2005 Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005An Act to prohibit unlawful activities, in relation to weapons of mass destruction and their delivery systems and for matters connected therewith or incidental thereto. read more... Ministry of External Affairs |
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Central Act (NIC)
Act No. 22 of 2005 31 sections 15 June 2005 Right of Information Act, 2005An Act to provide for setting out the practical regime of right to information for citizens to secure access to information under the control of public authorities, in order to promote transparency and accountability in the working of every public authority, the constitution of a Central Information Commission and State Information Commissions and for matters connected therewith or incidental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
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Central Act (NIC)
Act No. 28 of 2005 58 sections 23 June 2005 Special Economic Zones Act, 2005An Act to provide for the establishment, development and management of the Special Economic Zones for the promotion of exports and for matters connected therewith or incidental thereto. read more... Ministry of Commerce and Industry |
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Central Act (NIC)
Act No. 24 of 2005 27 sections 23 June 2005 Coastal Aquaculture Authority Act, 2005An Act to provide for the establishment of a Coastal Aquaculture Authority for regulating the activities connected with coastal aquaculture in the coastal areas and for matters connected therewith or incidental thereto. read more... Ministry of Agriculture and Farmers Welfare |
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Central Act (NIC)
Act No. 30 of 2005 37 sections 23 June 2005 Credit Information Companies (Regulation) Act, 2005An Act to provide for regulation of credit information companies and to facilitate efficient distribution of credit and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 26 of 2005 46 sections 23 June 2005 University of Allahabad Act, 2005An Act to declare the University of Allahabad to be an institution of national importance and to provide for its incorporation and matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 27 of 2005 100 sections 23 June 2005 Bihar Value Added Tax Act, 2005An Act to consolidate and amend the law relating to levy of tax on sales or purchases of goods in the State of Bihar and to provide for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 29 of 2005 25 sections 23 June 2005 Private Security Agencies (Regulation) Act, 2005An Act to provide for the regulation of private security agencies and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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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. 43 of 2005 37 sections 13 September 2005 Protection of Women from Domestic Violence Act, 2005An Act to provide for more effective protection of the rights of women guaranteed under the Constitution who are victims of violence of any kind occurring within the family and formatters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act (NIC)
Act No. 50 of 2005 11 sections 20 December 2005 State Emblem of India (Prohibition of Improper Use) Act, 2005An Act to prohibit the improper use of State Emblem of India for professional and commercial purpose and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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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. 53 of 2005 79 sections 23 December 2005 Disaster Management Act, 2005An Act to provide for the effective management of disasters and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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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. 01 of 2006 5 sections 11 January 2006 Andhra Pradesh Legislative Council Act, 2005An Act to provide for the creation of Legislative Council for the State of Andhra Pradesh and for matters supplemental, incidental and consequential thereto. read more... Ministry of Law and Justice |