Showing 31 - 60 of 500 acts
Central Act
Act No. of 1940
86 sections
Arbitration Act, 1940
Central Act
Act No. NO. 6 OF 2007 of 2006
21 sections
Prohibition of Child Marriage Act, 2006

An Act to provide for the prohibition of solemnisation of child marriages and for matters connected therewith or incidental thereto. read more...

Central Act
ACT NO. 26 OF 1996
86 sections
Arbitration and Conciliation Act, 1996

An Act to 'consolidate and amend the law relating to domestic arbitration, international commercial arbitration and enforcement of foreign arbitral awards as also to define the law relating to conciliation and for matters connected therewith or incidental thereto. read more...

Central Act
Act No. of 2012
47 sections
Protection of Children from Sexual Offences Act, 2012

An Act to protect children from offences of sexual assault, sexual harassment and pornography and provide for establishment of Special Courts for trial of such offences and for matters connected therewith or incidental thereto. read more...

Central Act
No.20 OF 1972
45 sections
Architects Act, 1972

An Act to provide for the registration of architects and for matters connected therewith. read more...

Central Act
ACT NO. 53 OF 2001
97 sections
Protection of Plant Varieties and Farmers Rights Act, 2001

An Act to provide for the establishment of an effective system for protection of plant varieties, the rights of farmers and plant breeders and to encourage the development of new varieties of plants. read more...

Central Act
Act no. 54 of 1959
48 sections
Arms Act, 1959
Central Act
Act No. of 1950
17 sections
Army and Air Force (Disposal of Private Property) Act, 1950
Central Act
Act No. 19 of 1937
2 sections
Arya Marriage Validation Act, 1937

An Act to recognize and remove doubts as to the validity of inter-marriages current among Arya Samajists. read more...

Central Act
Act no.40 of 1971
13 sections
Public Premises (Eviction of Unauthorized Occupants) Act, 1971
Central Act
Act No. of 1962
32 sections
Atomic Energy Act, 1962

An Act to provide for the development, control and use of atomic energy for the welfare of the people of India and for other peaceful purposes and for matters connected therewith. read more...

Central Act
Act No. of 1968
12 sections
Public Provident Fund Act, 1968
Central Act
Act no. 18 of 1891
8 sections
Bankers Book Evidence Act, 1891
Central Act
Act No. of 1987
39 sections
Railway Claims Tribunal Act, 1987
Central Act
NO.5 OF 1970
22 sections
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970

An Act to provide for the acquisition and transfer of the undertakings of certain banking companies, having regard to their size, resources, coverage and organization, in order to control the heights of the economy and to meet progressively, and serve better, the needs of development of the economy in conformity with national policy and objectives and for matter connected therewith or incidental thereto. read more...

Central Act
ACT NO.46 OF 1949
3 sections
Banking Companies (Legal Practitioners Clients Account) Act, 1949

An Act to restrict the liability of banking companies in connection with certain transaction by legal practitioners; WHEREAS it is expedient to restrict the liability of banking companies in connection with certain transactions by legal practitioners; Comment: The aim of the Act is to restrict the liability of banking companies in connection with certain transactions by legal practitioners . read more...

Central Act
Act No. of 1949
129 sections
Banking Regulation Act, 1949
Central Act
Act No. of 1976
39 sections
Regional Rural Banks Act, 1976
Central Act
Act No.4 of 1956
2 sections
Bar Councils (Validation of State Laws) Act, 1956
Central Act
Act No. of 1908
94 sections
Registration Act, 1908

An Act to consolidate the enactments relating to the registration of documents. read more...

Central Act
No.32 OF 1966
44 sections
Beedi and Cigar Workers (Conditions of Employment) Act, 1966

An Act to provide for the welfare of the workers in beedi and cigar establishments and to regulate the conditions of their work and for matters connected therewith. read more...

Central Act
No.18 OF 1969
32 sections
Registration of Births and Deaths Act, 1969
Central Act
Act no. 45 of 1988
9 sections
Benami Transactions Act (Prohibition), 1988
Central Act
Act No. 6 of 1886
34 sections
Birth Deaths and Marriages Registration Act, 1886

An Act to provide for the voluntary registration of certain births and deaths, for the establishment of General Registry Offices for keeping registers of certain births, deaths and marriages, and for certain other purposes. read more...

Central Act
Act No. 43 of 1950
52 sections
Representation of the People Act, 1950

An Act to provide for the allocation of seats in, and the delimitation of constituencies for the purpose of elections to, the House of the People and the Legislatures of States, the qualifications of voters at such elections, the preparation of electoral rolls, 1[the manner of filling seats in the Council of States to be filled by representatives of 2[Union territories]], and matters connected therewith. read more...

Central Act
Act No. of 1934
112 sections
Reserve Bank of India Act, 1934
Central Act
Act no. 19 of 1976
27 sections
Bonded Labor System (Abolition) Act, 1976
Central Act
Act No. of 1890
11 sections
Revenue Recovery Act, 1890
Central Act
Act No. of 2013
115 sections
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
Central Act
No.63 OF 1986
42 sections
Bureau of Indian Standard Act, 1986

An Act to provide for the establishment of a Bureau for the harmonious development of the activities of standardisation, marking and quality certification of goods and for matters connected therewith or incidental thereto. read more...