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Central Act (NIC)
Act No. 34 of 2000 56 sections 26 August 2000 Chemical Weapons Convention Act, 2000An Act to give effect to the Convention on the Prohibition of the Development, Production, Stockpiling and Use of Chemical Weapons and on their Destruction and to provide for matters connected therewith or incidental thereto. read more... Ministry of Chemicals and Fertilizers |
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Central Act (NIC)
Act No. 21 of 2000 125 sections 09 June 2000 Information Technology Act, 2000An Act to provide legal recognition for transactions carried out by means of electronic data interchange and other means of electronic communication, commonly referred to as "electronic commerce", which involve the use of alternatives to paper-based methods of communication and storage of information, to facilitate electronic filing of documents with the Government agencies and further to amend the Indian Penal Code, the Indian Evidence Act, 1872, the Banker's Books Evidence Act, 1891 and the Reserve Bank of India Act, 1934 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. 18 of 2000 6 sections 07 June 2000 The Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Amendment Act, 2000An Act to amend the Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998 read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 48 of 1999 87 sections 30 December 1999 Geographical Indications of Goods (Registration and Protection) Act, 1999An Act to provide for the registration and better protection of geographical indications relating to goods. read more... Ministry of Commerce and Industry |
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Central Act (NIC)
Act No. 44 of 1999 36 sections 30 December 1999 National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999An Act to provide for the constitution of a body at the National level for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple 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. 42 of 1999 51 sections 29 December 1999 Foreign Exchange Management Act, 1999An Act to consolidate and amend the law relating to foreign exchange with the objective of facilitating external trade and payments and for promoting the orderly development and maintenance of foreign exchange market in India. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 40 of 1999 10 sections 29 December 1999 Central Industrial Security Force (Amendment and Validation) Act, 1999An Act further to amend the Central Industrial Security Force Act, 1968, and to validate certain revision petitions disposed of under the rules made under the said Act. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 41 of 1999 32 sections 29 December 1999 Insurance Regulatory and Development Authority Act, 1999An Act to provide for the establishment of an Authority to protect the interests of holders of insurance policies, to regulate, promote and ensure orderly growth of the insurance industry and for matters connected therewith or incidental thereto and further to amend the Insurance Act, 1938, the Life Insurance Corporation Act, 1956 and the General Insurance Business (Nationalisation) Act, 1972. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 05 of 1999 5 sections 07 January 1999 Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998An Act to provide for facilities to Leaders and Chief Whips of recognised parties and groups in Parliament. read more... Ministry of Parliamentary Affairs |
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Central Act (NIC)
Act No. 17 of 1998 13 sections 07 July 1998 Lotteries (Regulation) Act, 1998An Act to regulate the lotteries and to provide for matters connected therewith and incidental thereto. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 13 of 1998 38 sections 26 June 1998 National Institute of Pharmaceutical Education and Research Act, 1998An Act to declare the institution known as the National Institute of Pharmaceutical Education and Research to be an institution of national importance and to provide for its incorporation and matters connected therewith. read more... Ministry of Chemicals and Fertilizers |
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Central Act (NIC)
Act No. 31 of 1997 4 sections 18 August 1997 Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Act, 1997An Act to provide for inapplicability of the Dock Workers (Regulation of Employment) Act, 1948 to dock workers of major port trusts and for matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act (NIC)
Act No. 30 of 1997 7 sections 28 May 1997 Vice-President s Pension Act, 1997An Act to provide for the payment of pension and other facilities to retiring Vice-Presidents. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 24 of 1997 55 sections 28 March 1997 Telecom Regulatory Authority of India Act, 1997An Act to provide for the establishment of the Telecom Regulatory Authority of India and the Telecom Disputes Settlement and Appellate Tribunal to regulate the telecommunication services, adjudicate disputes, dispose of appeals and to protect the interests of service providers and consumers of the telecom sector, to promote and ensure orderly growth of the telecom sector and for matters connected therewith or incidental thereto. read more... Ministry of Communications |
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Central Act (NIC)
Act No. 22 of 1997 23 sections 26 March 1997 National Environment Appellate Authority Act, 1997An Act to provide for the establishment of a National Environment Appellate Authority to hear appeals with respect to restriction of areas in which any industries, operations or processes or class of industries, operations or processes shall not be carried out or shall be carried out subject to certain safeguards under the Environment (Protection) Act, 1986 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. 17 of 1997 16 sections 25 March 1997 Lalit Kala Akadami (Taking Over of Management) Act, 1997An Act to provide for the taking over of the management of the Lalit Kala Akadami for a limited period in the public interest and for matters connected therewith or incidental thereto. read more... Ministry of Culture |
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Central Act (NIC)
Act No. 03 of 1997 44 sections 08 January 1997 Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya Act, 1996An Act to establish and incorporate a teaching University for the promotion and development of Hindi language and literature, through teaching and research, with a view to enabling Hindi to achieve greater functional efficiency and recognition as a major international language and to provide for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 02 of 1997 43 sections 08 January 1997 Maulana Azad National Urdu University Act, 1996An Act to establish and incorporate in University at the national level mainly to promote and develop Urdu language and to import vocational and technical education in Urdu medium through conventional teaching and distance education system and to provide for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 40 of 1996 5 sections 24 December 1996 Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996An Act to provide for the extension of the provisions of Part IX of the Constitution relating to the Panchayats to the Scheduled Areas. read more... Ministry of Panchayati Raj |
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Central Act (NIC)
Act No. 27 of 1996 64 sections 19 August 1996 Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996An Act to regulate the employment and conditions of service of building and other construction workers and to provide for their safety, health and welfare measures and for other matters connected therewith or incidental thereto. read more... Ministry of Labour and Employment |
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Central Act (NIC)
Act No. 28 of 1996 15 sections 19 August 1996 Building and Other Construction Workers Welfare Cess Act, 1996An Act to provide for the levy and collection of a cess on the cost of construction incurred by employers with a view to augmenting the resources of the Building and Other Construction Workers Welfare Boards constituted under the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996. read more... Ministry of Labour and Employment |
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Central Act (NIC)
Act No. 22 of 1996 57 sections 10 August 1996 Depositories Act, 1996An Act to provide for regulation of depositories in securities and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 44 of 1995 23 sections 16 December 1995 Technology Development Board Act, 1995An Act to provide for the constitution of a Board for payment of equity capital or any other financial assistance to industrial concerns and other agencies attempting development and commercial application of indigenous technology or adapting imported technology to wider domestic applications and for matters connected therewith or incidental thereto. read more... Ministry of Science and Technology |
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Central Act (NIC)
Act No. 43 of 1995 119 sections 22 November 1995 Waqf Act, 1995An Act to provide for the better administration of Auqaf and for matters connected therewith or incidental thereto. read more... Ministry of Minority Affairs |
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Central Act (NIC)
Act No. 39 of 1995 39 sections 08 September 1995 Textile Undertakings (Nationalisation) Act, 1995An Act to provide for the acquisition and transfer of the textile undertakings, and the right, title and interest of the owners in respect of the textile undertakings, specified in the First Schedule with a view to augmenting the production and distribution of different varieties of cloth and yarn so as to subserve the interests of the general public and for matters connected therewith or incidental thereto. read more... Ministry of Textiles |
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Central Act (NIC)
Act No. 33 of 1995 82 sections 23 August 1995 Delhi Rent Act, 1995An Act to provide for the regulation of rents, repairs and maintenance and evictions relating to premises and of rates of hotels and lodging houses in the National Capital Territory of Delhi. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 07 of 1995 26 sections 25 March 1995 Cable Television Networks (Regulation) Act, 1995An Act to regulate the operation of cable television networks in the country and for matters connected therewith or incidental thereto. read more... Ministry of Information and Broadcasting |
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Central Act (NIC)
Act No. 58 of 1994 43 sections 30 September 1994 Babasaheb Bhimrao Ambedkar University Act, 1994An Act to establish and incorporate a teaching and residential University in the State of Uttar Pradesh and to provide for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 57 of 1994 39 sections 20 September 1994 Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994An Act to provide for the prohibition of sex selection, before or after conception, and for regulation of pre-natal diagnostic techniques for the purposes of detecting genetic abnormalities or metabolic disorders or chromosomal abnormalities or certain congenital malformations or sex-linked disorders and for the prevention of their misuse for sex determination leading to female foeticide and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |
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Central Act (NIC)
Act No. 55 of 1994 67 sections 12 September 1994 Airports Authority Of India Act, 1994An Act to provide for the constitution of the Airports Authority of India and for the transfer and vesting of the undertakings of the International Airports Authority of India and the National Airports Authority to and in the Airports Authority of India so constituted for the better administration and cohesive management of airports and civil enclaves whereat air transport services are operated or are intended to be operated and of all aeronautical communication stations for the purposes of establishing or assisting in the establishment of airports and for matters connected therewith or incidental thereto. read more... Ministry of Civil Aviation |