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Central Act
Act No. of 1933 6 sections Children (Pledging of Labor) Act, 1933An Act to prohibit the pledging of the labour of Children WHEREAS it is expedient to prohibit the making of agreements to pledge the labour of children, and the employment of children whose labour has been pledged; It is hereby enacted as follows: - Comment: The Act seeks to impose penalties on parents who enter into agreements pledging the labour of their children and on the persons who knowingly employ children whose labour has been pledged. read more... |
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Central Act
ACT NO. 60 OF 1968 48 sections State Agricultural Credit Corporations Act, 1968An Act to provide for the establishment in the States and Union territories of Agricultural Credit Corporation and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 60 of 1960 60 sections Children Act, 1960An Act to provide for the care, protection, maintenance, welfare, training, education and rehabilitation of neglected or delinquent children and for the trial of delinquent children in the Union territories. read more... |
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Central Act
Act No. of 1955 65 sections State Bank of India Act, 1955An Act to constitute a State Bank for India, to transfer to it the undertaking of the Imperial Bank of India and to provide for other matters connected therewith or incidental thereto. read more... |
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Central Act
No.40 of 1982 13 sections Chit Funds Act, 1982An Act to provide for the regulation of chit funds and for matters connected there with. read more... |
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Central Act
Act No. of 1951 71 sections State Financial Corporation Act, 1951 |
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Central Act
No.49 OF 1975 22 sections Cigarettes (Regulations of Production, Supply and Distribution) Act, 1975An act to provide for certain restrictions in relation to trade and commerce in, and production, supply and distribution of, cigarettes and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 1952 77 sections Cinematograph Act, 1952 |
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Central Act
Act No. 50 of 1981 25 sections Cineworkers and Cinema Theatre Workers Regulation of Employment) Act, 1981An Act to provide for the regulation of the conditions of employment of certain cine-workers and cinema theatre workers and for matters connected therewith. read more... |
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Central Act
Act No. of 1955 23 sections Citizenship Act, 1955An Act to provide for the acquisition and determination of Indian citizenship Comment: From the resume of the aforementioned provisions of the Constitution and the Citizenship Act, it becomes clear that whenever any authority is called upon to decide even for the limited purpose of another law, whether a person is or is not a citizen of India, the authority must carefully examine the question and the provisions of the Citizenship Act extracted hereinbefore. read more... |
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Central Act
Act No. of 1987 32 sections Terrorist and Disruptive Activities (Prevention) Act, 1987 |
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Central Act
Act no. 47 of 1999 171 sections Trade Marks Act, 1999 |
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Central Act
Act No. 54 of 1969 94 sections Trade Monopolies and Restrictive Trade Practices Act, 1969 |
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Central Act
Act No. of 1926 53 sections Trade Union Act, 1926An Act to provide for the registration of trade unions and in certain respects to define the law relating to registered trade unions 2[* * *]. read more... |
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Central Act
ACT NO.5 OF 1908 214 sections Code of Civil Procedure, 1908An Act to consolidate and amend the laws relating to the procedure of the Courts of Civil Judicature. read more... |
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Central Act
Act No. of 1882 144 sections Transfer of Property Act, 1882 |
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Central Act
Act No. NO.2 OF 1974 of 1973 391 sections Code of Criminal Procedure Act, 1973An Act to consolidate and amend the law relating to Criminal Procedure Comment: This is the basic law of procedure prescribed for criminal law in India. read more... |
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Central Act
Act No. 42 of 1994 25 sections Transplantation of Human Organs Act, 1994An Act to provide for the regulation of removal, storage and transplantation of human organs for therapeutic purposes and for the prevention of commercial dealings in human organs and for matters connected therewith of incidental thereto. read more... |
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Central Act
Act No. 3 of 1956 28 sections University Grants Commission Act, 1956An Act to make provision for the co-ordination and determination of standards in Universities and for that purpose, to establish a University Grants Commission. read more... |
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Central Act
Act No. of 1991 5 sections Voluntary Deposits (Immunities and Exemptions) Act, 1991 |
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Central Act
Act No. of 1952 19 sections Commission of Enquiries Act, 1952An act to provide for the appointment of Commissions of Inquiry and for vesting such Commissions with certain powers. read more... |
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Central Act
No.8 OF 1976 22 sections Voluntary Disclosure of Income and Wealth Act, 1976An Act to provide for voluntary disclosure of income and wealth and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 3 of 1988 21 sections Commission of Sati (Prevention) Act, 1987An Act to provide for the more effective prevention of the commission of sati and its glorification and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act no. 6 of 1974 68 sections Water (Prevention and Control of Pollution) Act, 1974 |
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Central Act
No. 53 of 2000 231 sections Companies (Amendment) Act, 2000 |
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Central Act
Act No. of 1977 18 sections Water (Prevention and Control of Pollution) Cess Act, 1977 |
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Central Act
Act No.1 of 1956 803 sections Companies Act, 1956An Act to consolidate and amend the law relating to companies and certain other associations. read more... |
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Central Act
No. 18 of 2013 477 sections Companies Act, 2013An Act to consolidate and amend the law relating to companies. read more... |
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Central Act
Act No. of 1942 11 sections Weekly Holidays Act, 1942An Act to provide for the grant of weekly holidays to persons employed in shops, restaurants and theatres Comment: The purpose of the Act is to provide for the grant of weekly holidays to persons employed in shops, restaurants and theatres. read more... |
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Central Act
Act No. of 1991 51 sections Company Law Board Regulations, 1991 |