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Central Act (NIC)
Act No. 35 of 1989 48 sections 20 October 1989 Nagaland University Act, 1989An Act to establish and incorporate a teaching and affiliating University in the State of Nagaland 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. 39 of 2010 44 sections 21 September 2010 Nalanda University Act, 2010An Act to implement the decisions arrived at the Second East Asia Summit held on the 15th January, 2007, at Philippines and subsequently at the Fourth East Asia Summit held on the 25th October, 2009, at Thailand for the establishment of the Nalanda University in the State of Bihar as an international institution for pursuit of intellectual, philosophical, historical and spiritual studies and for matters connected therewith or incidental thereto. read more... Ministry of External Affairs |
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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 (NIC)
Act No. 24 of 2009 6 sections 16 March 2009 National Capital Territory of Delhi Laws (Special Provisions) Act, 2009An Act to make special provisions for the National Capital Territory of Delhi for a further period up to the 31st day of December, 2009 and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 05 of 2011 6 sections 29 March 2011 National Capital Territory of Delhi Laws (Special Provisions) Act, 2011An Act to make special provisions for the National Capital Territory of Delhi for a further period up to the 31st day of December, 2011 and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 43 of 2007 6 sections 05 December 2007 National Capital Territory of Delhi Laws (Special Provisions) At, 2007An Act to make special provisions for the National Capital Territory of Delhi for a further period up to 31st December, 2008 and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 40 of 2009 5 sections 22 December 2009 National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2009An Act to make special provisions for the National Capital Territory of Delhi for a further period up to the 31st day of December, 2010 and for matters connected therewith or incidental thereto. read more... Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 20 of 2011 6 sections 23 December 2011 National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011Ministry of Housing and Urban Affairs |
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Central Act (NIC)
Act No. 24 of 2018 2 sections 14 August 2018 National Commission for Backward Classes (Repeal) Act, 2018An Act to repeal the National Commission for Backward Classes Act, 1993. read more... Ministry of Social Justice and Empowerment |
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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 (NIC)
Act No. 19 of 1992 16 sections 17 May 1992 National Commission for Minorities Act, 1992An Act to constitute a National Commission for Minorities and to provide for matters connected therewith or incidental thereto. read more... Ministry of Minority Affairs |
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Central Act (NIC)
Act No. 02 of 2005 33 sections 06 January 2005 National Commission for Minority Educational Institutes Act, 2004An Act to constitute a National Commission for Minority Educational Institutions 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. 64 of 1993 15 sections 04 September 1993 National Commission for Safai Karamcharis Act, 1993An Act to constitute a National Commission for Safai Karamcharis and to provide for matters connected therewith or incidental thereto. read more... Ministry of Social Justice and Empowerment |
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Central Act (NIC)
Act No. 20 of 1990 17 sections 30 August 1990 National Commission for Women Act, 1990An Act to constitute a National Commission for Women and to provide for matters connected therewith or incidental thereto. read more... Ministry of Women and Child Development |
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Central Act (NIC)
Act No. 73 of 1993 35 sections 29 December 1993 National Council for Teacher Education Act, 1993An Act to provide for the establishment of a National Council for Teacher Education with a view to achieving planned and co-ordinated development of the teacher education system throughout the country, the regulation and proper maintenance of norms and standards in the teacher education system including qualifications of school teachers and for matters connected therewith. read more... Ministry of Human Resource Development |
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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
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 (NIC)
Act No. 20 of 2013 45 sections 10 September 2013 National Food Security Act, 2013An Act to provide for food and nutritional security in human life cycle approach, by ensuring access to adequate quantity of quality food at affordable prices to people to live a life with dignity and for matters connected therewith or incidental thereto. read more... Ministry of Consumer Affairs, Food and Public Distribution |
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Central Act (NIC)
Act No. 19 of 2010 39 sections 02 June 2010 National Green Tribunal Act, 2010An Act to provide for the establishment of a National Green Tribunal for the effective and expeditious disposal of cases relating to environmental protection and conservation of forests and other natural resources including enforcement of any legal right relating to environment and giving relief and compensation for damages to persons and property 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. 68 of 1988 37 sections 16 December 1988 National Highways Authority of India Act, 1988An Act to provide for the constitution of an Authority for the development, maintenance and management of national highways and for matters connected therewith or incidental thereto. read more... Ministry of Road Transport and Highways |
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Central Act (NIC)
Act No. 18 of 2014 41 sections 17 July 2014 National Institute of Design Act, 2014An Act to declare the institution known as the National Institute of Design, hmedabad, to be an institution of national importance for the promotion of quality and excellence in education,research and training in all disciplines relating to Design and for matters connected therewith or incidental thereto. read more... Ministry of Commerce and Industry |
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Central Act (NIC)
Act No. 28 of 2006 34 sections 13 July 2006 National Institute of Fashion Technology Act, 2006An Act to establish and incorporate the National Institute of Fashion Technology for the promotion and development of education and research in fashion technology and for matters connected therewithand incidental thereto. read more... Ministry of Textiles |
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Central Act (NIC)
Act No. 38 of 2012 33 sections 13 September 2012 National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012An Act to declare the institution known as the National Institute of Mental Health and NeuroSciences, Bangalore, to be an institution of national importance and to provide for its incorporation and for matters connected therewith. read more... Ministry of Health and Family Welfare |
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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. 29 of 2007 40 sections 05 June 2007 National Institutes of Technology, Science Education and Research Act, 2007Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 34 of 2008 26 sections 31 December 2008 National Investigation Agency Act, 2008An Act to constitute an investigation agency at the national level to investigate and prosecute offences affecting the sovereignty, security and integrity of India, security of State, friendly relations with foreign States and offences under Acts enacted to implement international treaties, agreements, conventions and resolutions of the United Nations, its agencies and other international organisations and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 40 of 2014 14 sections 31 December 2014 National Judicial Appointments Commission Act, 2014An Act to regulate the procedure to be followed by the National Judicial Appointments Commission for recommending persons for appointment as the Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and for their transfers and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act (NIC)
Act No. 12 of 2009 26 sections 12 February 2009 National Jute Board Act, 2008An Act to provide for the establishment of a National Jute Board for the development of the cultivation, manufacture and marketing of jute and jute products and for matters connected therewith and incidental thereto. read more... Ministry of Textiles |
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Central Act (NIC)
Act No. 23 of 2007 3 sections 11 May 2007 National Rural Employment Guarantee (Extension to Jammu and Kashmir) Act, 2007An Act to provide for the extension of the National Rural Employment Guarantee Act, 2005 to the State of Jammu and Kashmir. read more... Ministry of Rural Development |