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Central Act
Act No. 26 of 1937 6 sections Muslim Personal Law (Shariat) Application Act, 1937 |
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Central Act
Act No. 25 of 1986 7 sections Muslim Women (Protection of Rights on Divorce) Act, 1986An Act to protect the rights of Muslim women who have been divorced by, or have obtained divorce from, their husbands and to provide for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 61 of 1985 123 sections Narcotic Drugs and Psychotropic Substances Act, 1985An Act to consolidate and amend the law relating to narcotic drugs, to make stringent provisions for the control and regulation of operations relating to narcotic drugs and psychotropic substances1[to provide for the forfeiture of property derived from, or used in, illicit traffic in narcotic drugs and psychotropic substances, to implement the provisions of the International Conventions on Narcotic Drugs and Psychotropic Substances] and for matters connected therewith. read more... |
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Central Act
Act No. of 1981 70 sections National Bank for Agriculture and Rural Development Act, 1981An 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... |
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Central Act
Act No. of 1993 19 sections National Commission for Backward Classes Act, 1993An Act to constitute a National Commission for Backward Classes other than the Scheduled Castes and the Scheduled Tribes and to provide for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. 27 of 1995 31 sections National Environment Tribunal Act, 1995An Act to provide for strict liability for damages arising out of any accident occurring while handling any hazardous substance and for the establishment of a National Environment Tribunal for effective and expeditious disposal of cases arising from such accident, with a view to giving relief and compensation for damages to persons, property and the environment and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 1980 20 sections National Security Act, 1980An Act to provide for preventive detention in certain cases and for matters connected therewith. read more... |
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Central Act
Act No. of 1881 146 sections Negotiable Instruments Act, 1881 |
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Central Act
Act No. of 1952 16 sections Notaries Act, 1952 |
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Central Act
Act No. 19 of 1923 15 sections Official Secrets Act, 1923An Act to consolidate and amend the law 2[***] relating to official secrets. read more... |
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Central Act
Act No. of 1913 35 sections Official Trustees Act, 1913 |
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Central Act
ACT NO. 47 OF 1974 32 sections Oil Industry (Development) Act, 1974An Act to provide for the establishment of a Board for the development of oil industry and for that purpose to levy a duty of excise on crude oil and natural gas and for matters connected there with. read more... |
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Central Act
Act No. of 1857 27 sections Oriental Gas Company Act, 1857An Act to confer certain powers on the Oriental Gas Company, Limited. read more... |
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Central Act
Act No. 3 of 1936 56 sections Parsi Marriage and Divorce Act, 1936An Act to amend the law relating to marriage and divorce among Parsis. read more... |
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Central Act
Act No. of 1893 10 sections Partition Act, 1893 |
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Central Act
Act No. 15 of 1967 27 sections Passports Act, 1967An Act to provide for the issue of passports and travel documents, to regulate the departure from India of citizens of India and for other persons and for matters incidental or ancillary thereto. read more... |
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Central Act
Act No. of 1970 171 sections Patents Act, 1970 |
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Central Act
Act No. of 1965 42 sections Payment of Bonus Act, 1965 |
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Central Act
No.39 of 1972 15 sections Payment of Gratuity Act, 1972An Act to provide for a scheme for the payment of gratuity to employees engaged in factories, mines, oilfields, plantations, ports, railway companies, shops or other establishments and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 1936 32 sections Payment of Wages Act, 1936 |