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Central Act (NIC)
Act No. 13 of 2012 38 sections 06 February 2012 Academy of Scientific and Innovative Research Act, 2011An Act to establish an Academy for furtherance of the advancement of learning and prosecution of research in the field of science and technology in association with Council of Scientific and Industrial Research and to declare the institution known as the Academy of Scientific and Innovative Research, to be an institution of national importance to provide for its incorporation and matters connected therewith or incidental thereto. read more... Ministry of Science and Technology |
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Central Act (NIC)
Act No. 35 of 2012 46 sections 30 August 2012 Rajiv Gandhi National Institute of Youth Development Act, 2012An Act to declare the institution known as the Rajiv Gandhi National Institute of Youth Development, 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 Youth Affairs and Sports |
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Central Act (NIC)
Act No. 38 of 2012 33 sections 13 September 2012 National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012An Act to declare the institution known as the National Institute of Mental Health and NeuroSciences, Bangalore, to be an institution of national importance and to provide for its incorporation and for matters connected therewith. read more... Ministry of Health and Family Welfare |
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Central Act (NIC)
Act No. 14 of 2013 30 sections 22 April 2013 Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013An Act to provide protection against sexual harassment of women at workplace and for the prevention and redressal of complaints of sexual harassment 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. 20 of 2013 45 sections 10 September 2013 National Food Security Act, 2013An Act to provide for food and nutritional security in human life cycle approach, by ensuring access to adequate quantity of quality food at affordable prices to people to live a life with dignity 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. 26 of 2013 48 sections 18 September 2013 Rajiv Gandhi National Aviation University Act, 2013An Act to establish and incorporate a national aviation University to facilitate and promote aviation studies and research to achieve excellence in areas of aviation management, policy, science and technology, aviation environment, training in governing fields of safety and security regulations on aviation and other related fields to produce quality human resources to cater to the needs of the aviation sector and to provide for matters connected therewith or incidental thereto. read more... Ministry of Civil Aviation |
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Central Act (NIC)
Act No. 25 of 2013 39 sections 18 September 2013 Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013An Act to provide for the prohibition of employment as manual scavengers, rehabilitation of manual scavengers and their families, 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. 23 of 2013 56 sections 18 September 2013 Pension Fund Regulatory and Development Authority Act, 2013An Act to provide for the establishment of an Authority to promote old age income security by establishing, developing and regulating pension funds, to protect the interests of subscribers to schemes of pension funds and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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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 2014 108 sections 01 March 2014 Andhra Pradesh Reorganisation Act, 2014An Act to provide for the reorganisation of the existing State of Andhra Pradesh and for matters connected therewith. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 07 of 2014 39 sections 04 March 2014 Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014An Act to protect the rights of urban street vendors and to regulate street vending activities and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 10 of 2014 44 sections 04 March 2014 Rani Lakshmi Bai Central Agricultural University Act, 2014An Act to provide for the establishment and incorporation of a University in the Bundelkhand region for the development of agriculture and for the furtherance of the advancement of learning and pursuit of research in agriculture and allied sciences and declare it to be an institution of national importance. read more... Ministry of Agriculture and Farmers Welfare |
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Central Act (NIC)
Act No. 17 of 2014 31 sections 09 May 2014 Whistle Blowers Protection Act, 2014An Act to establish a mechanism to receive complaints relating to isclosure on any allegation of corruption or wilful misuse of power or wilful misuse of discretion against any public servant and to inquire or cause an inquiry into such disclosure and to provide adequate safeguards against victimisation of the person making such complaint and for matters connected therewith and incidental thereto. read more... Ministry of Personnel, Public Grievances and Pensions |
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Central Act (NIC)
Act No. 18 of 2014 41 sections 17 July 2014 National Institute of Design Act, 2014An Act to declare the institution known as the National Institute of Design, hmedabad, to be an institution of national importance for the promotion of quality and excellence in education,research and training in all disciplines relating to Design and for matters connected therewith or incidental thereto. read more... Ministry of Commerce and Industry |
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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. 37 of 2014 42 sections 18 December 2014 School of Planning and Architecture Act, 2014An Act to establish and declare Schools of Planning and Architecture as Institutions of national importance in order to promote education and research in architectural studies including planning of human settlements. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 40 of 2014 14 sections 31 December 2014 National Judicial Appointments Commission Act, 2014An Act to regulate the procedure to be followed by the National Judicial Appointments Commission for recommending persons for appointment as the Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and for their transfers and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 11 of 2015 33 sections 30 March 2015 Coal Mines (Special Provisions) Act, 2015An Act to provide for allocation of coal mines and vesting of the right, title and interest in and over the land and mine infrastructure together with mining leases to successful bidders and allottees with a view to ensure continuity in coal mining operations and production of coal, and for promoting optimum utilisation of coal resources consistent with the requirement of the country in national interest and for matters connected therewith or incidental thereto. read more... Ministry of Coal |
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Central Act (NIC)
Act No. 22 of 2015 88 sections 26 May 2015 Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015An Act to make provisions to deal with the problem of the Black money that is undisclosed foreign income and assets, the procedure for dealing with such income and assets and to provide for imposition of tax on any undisclosed foreign income and asset held outside India and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 11 of 2016 43 sections 21 March 2016 Bureau of Indian Standards Act, 2016An Act to provide for the establishment of a national standards body for the harmonious development of the activities of standardisation, conformity assessment and quality assurance of goods, articles, processes, systems and services 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. 18 of 2016 59 sections 25 March 2016 Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016An Act to provide for, as a good governance, efficient, transparent, and targeted delivery of subsidies, benefits and services, the expenditure for which is incurred from the Consolidated Fund of India, to individuals residing in India through assigning of unique identity numbers to such individuals 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. 17 of 2016 5 sections 25 March 2016 National Waterways Act, 2016An Act to make provisions for existing national waterways and to provide for the declaration of certain inland waterways to be national waterways and also to provide for the regulation and development of the said waterways for the purposes of shipping and navigation and for matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act (NIC)
Act No. 16 of 2016 92 sections 25 March 2016 Real Estate (Regulation and Development) Act, 2016An Act to establish the Real Estate Regulatory Authority for regulation and promotion of the real estate sector and to ensure sale of plot, apartment or building, as the case may be, or sale of real estate project, in an efficient and transparent manner and to protect the interest of consumers in the real estate sector and to establish an adjudicating mechanism for speedy dispute redressal and also to establish the Appellate Tribunal to hear appeals from the decisions, directions or orders of the Real Estate Regulatory Authority and the adjudicating officer and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 30 of 2016 21 sections 13 May 2016 Anti-Hijacking Act, 2016An Act to give effect to the Convention for the Suppression of Unlawful Seizure of Aircraft and for matters connected therewith. read more... Ministry of Civil Aviation |
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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. 36 of 2016 46 sections 29 July 2016 Regional Centre for Biotechnology Act, 2016An Act to provide for the establishment of an institution of national importance to be known as Regional Centre for Biotechnology and to provide for matters connected therewith or incidental thereto. read more... Ministry of Science and Technology |
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Central Act (NIC)
Act No. 38 of 2016 33 sections 03 August 2016 Compensatory Afforestation Fund Act, 2016An Act to provide for the establishment of funds under the public accounts of India and the public accounts of each State and crediting thereto the monies received from the user agencies towards compensatory afforestation, additional compensatory afforestation, penal compensatory afforestation, net present value and all other amounts recovered from such agencies under the Forest (Conservation) Act, 1980, constitution of an authority at national level and at each of the State and Union territory Administration for administration of the funds and to utilise the monies so collected for undertaking artificial regeneration (plantations), assisted natural regeneration, protection of forests, forest related infrastructure development, Green India Programme, wildlife protection and other related activities 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. 49 of 2016 102 sections 27 December 2016 Rights of Persons with Disabilities Act, 2016An Act to give effect to the United Nations Convention on the Rights of Persons with Disabilities 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. 04 of 2016 23 sections 31 December 2016 Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015.An Act to provide for the constitution of Commercial Courts, Commercial Division and Commercial Appellate Division in the High Courts for adjudicating commercial disputes of specified value and matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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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 |