|
Central Act
Act No. of 1910 16 sections Dourine Act, 1910 |
|
Central Act
Act no. 28 of 1961 15 sections Dowry Prohibition Act, 1961 |
|
Central Act
Act No. 19 of 1876 12 sections Dramatic Performances Act, 1876 |
|
Central Act
Act No. of 1950 20 sections Drugs (Control) Act, 1950An Act to provide for the control of the sale, supply and distribution of drugs. read more... |
|
Central Act
Act No. 23 of 1940 81 sections Drugs and Cosmetics Act, 1940 |
|
Central Act
Act No. 21 of 1954 18 sections Drugs and Magic Remedies, 1954An Act to control the advertisement of drugs in certain cases, to prohibit the advertisement for certain purposes of remedies alleged to possess magic qualities and to provide for matters connected therewith. read more... |
|
Central Act
Act No. of 1974 2 sections Economic Offences (Inapplicability of Limitation) Act, 1974 |
|
Central Act
Act No. of 2003 188 sections Electricity Act, 2003An 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... |
|
Central Act
Act No. 14 of 1998 61 sections Electricity Regulatory Commissions Act, 1998An Act to provide for the establishment of a Central Electricity Regulatory Commission and State Electricity Regulatory Commissions, rationalization of electricity tariff, transparent policies regarding subsidies, promotion of efficient and environmentally benign policies and for matters connected therewith or incidental. read more... |
|
Central Act
Act No. 12 of 1950 9 sections Emblems and Names (Prevention of Improper Use) Act, 1950 |
|
Central Act
Act no. 31 of 1983 65 sections Emigration Act, 1983 |
|
Central Act
Act No. of 1952 72 sections Employees Provident Funds and Miscellaneous Provisions Act, 1952 |
|
Central Act
Act No. of 1948 139 sections Employees State Insurance Act, 1948 |
|
Central Act
Act No. of 2001 55 sections Energy Conservation Act, 2001 |
|
Central Act
Act no.29 of 1986 26 sections Environment (Protection) Act, 1986 |
|
Central Act
Act No. of 1976 32 sections Equal Remuneration Act, 1976An Act to provide for the payment of equal remuneration to men and women workers and for the prevention of discrimination, on the ground of sex, against women in the matter of employment and for matters connected therewith or incidental thereto. read more... |
|
Central Act
Act No. 18 of 1981 17 sections Essential Commodities (Special Provisions) Act, 1981 |
|
Central Act
Act no. 10 of 1955 32 sections Essential Commodities Act, 1955 |
|
Central Act
Act No. of 1968 9 sections Essential Services Maintenance Act, 1968An Act to provide for the maintenance of certain essential services and the normal life of the community. read more... |
|
Central Act
Act No. of 1987 39 sections Expenditure-Tax Act, 1987 |
|
Central Act
Act No. of 1884 4 sections Explosives Act, 1884 |
|
Central Act
Act No. of 1963 38 sections Export (Quality Control and Inspection) Act, 1963 |
|
Central Act
Act No. of 1981 41 sections Export-Import Bank of India Act, 1981 |
|
Central Act
Act No. of 1962 40 sections Extradition Act, 1962 |
|
Central Act
Act No. of 1948 140 sections Factories Act, 1948An Act to consolidate and amend the law regulating labor in factories. read more... |
|
Central Act
Act No. of 1984 23 sections Family Courts Act, 1984 |
|
Central Act
Act No. of 1855 5 sections Fatal Accidents Act, 1855 |
|
Central Act
Act No. of 1947 8 sections Federal Court (Enlargement of Jurisdiction) Act, 1947 |
|
Central Act
Act No. of 2009 2 sections Finance Act, 2009 |
|
Central Act
Act No. of 1976 34 sections Foreign Contribution (Regulation) Act, 1976An Act to regulate the acceptance and utilization of foreign contribution or foreign hospitality by certain persons or associations, with a view to ensuring that parliamentary institutions, political associations and academic and other voluntary organizations as well as individuals working in the important areas of national life may function in a manner consistent with the values of a sovereign democratic republic, and for matters connected therewith or incidental thereto. read more... |