Showing 391 - 420 of 500 acts
Central Act
Act no.40 of 1971
13 sections
Public Premises (Eviction of Unauthorized Occupants) Act, 1971
Central Act
Act No. of 1968
12 sections
Public Provident Fund Act, 1968
Central Act (NIC)
Act No. 69 of 1993
18 sections
21 December 1993
Public Records Act, 1993

An Act to regulate the management, administration and preservation of public records of the Central Government, Union territory Administrations, public sector undertakings, statutory bodies and corporations, commissions and committees constituted by the Central Government or a Union territory Administration and matters connected therewith or incidental thereto. read more...

Ministry of Culture
Central Act (NIC)
Act No. 27 of 1994
3 sections
23 April 1994
Punjab Gram Panchayat, Samities and Zilla Parishad (Chandigarh Repeal) Act, 1994

An Act to repeal the Punjab Gram Panchayat Act, 1952 and the Punjab Panchayat Samities and Zilla Parishads Act, 1961 as in force in the Union territory of Chandigrah. read more...

Ministry of Panchayati Raj
Central Act (NIC)
Act No. 45 of 1994
5 sections
22 July 1994
Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994

An Act to provide for the extension of the Punjab Municipal Corporation Act, 1976 to the Union territory of Chandigarh. read more...

Ministry of Housing and Urban Affairs
Central Act
Act No. of 1987
39 sections
Railway Claims Tribunal Act, 1987
Central Act (NIC)
Act No. 24 of 1989
233 sections
03 June 1989
Railways Act, 1989

An Act to consolidate and amend the law relating to Railways. read more...

Ministry of Railways
Central Act (NIC)
Act No. 54 of 2007
40 sections
20 December 2007
Rajiv Gandhi Institute of Petroleum Technology Act, 2007

An Act to declare the institution known as the Rajiv Gandhi Institute of Petroleum Technology to be an institution of national importance and to provide for its incorporation and for matters connected therewith. read more...

Ministry of Petroleum and Natural Gas
Central Act (NIC)
Act No. 26 of 2013
48 sections
18 September 2013
Rajiv Gandhi National Aviation University Act, 2013

An Act to establish and incorporate a national aviation University to facilitate and promote aviation studies and research to achieve excellence in areas of aviation management, policy, science and technology, aviation environment, training in governing fields of safety and security regulations on aviation and other related fields to produce quality human resources to cater to the needs of the aviation sector and to provide for matters connected therewith or incidental thereto. read more...

Ministry of Civil Aviation
Central Act (NIC)
Act No. 35 of 2012
46 sections
30 August 2012
Rajiv Gandhi National Institute of Youth Development Act, 2012

An Act to declare the institution known as the Rajiv Gandhi National Institute of Youth Development, to be an institution of national importance and to provide for its incorporation and for matters connected therewith or incidental thereto. read more...

Ministry of Youth Affairs and Sports
Central Act (NIC)
Act No. 08 of 2007
49 sections
10 January 2007
Rajiv Gandhi University Act, 2006

An Act to establish and incorporate a teaching and affiliating University in the State of Arunachal Pradesh and to provide for matters connected therewith or incidental thereto. read more...

Ministry of Human Resource Development
Central Act (NIC)
Act No. 10 of 2014
44 sections
04 March 2014
Rani Lakshmi Bai Central Agricultural University Act, 2014

An Act to provide for the establishment and incorporation of a University in the Bundelkhand region for the development of agriculture and for the furtherance of the advancement of learning and pursuit of research in agriculture and allied sciences and declare it to be an institution of national importance. read more...

Ministry of Agriculture and Farmers Welfare
Central Act (NIC)
Act No. 16 of 2016
92 sections
25 March 2016
Real Estate (Regulation and Development) Act, 2016

An Act to establish the Real Estate Regulatory Authority for regulation and promotion of the real estate sector and to ensure sale of plot, apartment or building, as the case may be, or sale of real estate project, in an efficient and transparent manner and to protect the interest of consumers in the real estate sector and to establish an adjudicating mechanism for speedy dispute redressal and also to establish the Appellate Tribunal to hear appeals from the decisions, directions or orders of the Real Estate Regulatory Authority and the adjudicating officer and for matters connected therewith or incidental thereto. read more...

Ministry of Housing and Urban Affairs
Central Act (NIC)
Act No. 51 of 1993
45 sections
27 August 1993
Recovery of Debts Due to Banks and Financial Institutions Act, 1993

An Act to provide for the establishment of Tribunals for expeditious adjudication and recovery of debts due to banks and financial institutions and for matters connected therewith or incidental thereto. read more...

Ministry of Finance
Central Act (NIC)
Act No. 36 of 2016
46 sections
29 July 2016
Regional Centre for Biotechnology Act, 2016

An Act to provide for the establishment of an institution of national importance to be known as Regional Centre for Biotechnology and to provide for matters connected therewith or incidental thereto. read more...

Ministry of Science and Technology
Central Act
Act No. of 1976
39 sections
Regional Rural Banks Act, 1976
Central Act
Act No. of 1908
94 sections
Registration Act, 1908

An Act to consolidate the enactments relating to the registration of documents. read more...

Central Act
No.18 OF 1969
32 sections
Registration of Births and Deaths Act, 1969
Central Act (NIC)
Act No. 34 of 1992
30 sections
01 September 1992
Rehabilitation Council of India Act, 1992

An Act to provide for the constitution of the Rehabilitation Council of India for regulating and monitoring the training of rehabilitation professionals and personnel, promoting research in rehabilitation and special education, the maintenance of a Central Rehabilitation Register and for matters connected therewith or incidental thereto. read more...

Ministry of Social Justice and Empowerment
Central Act (NIC)
Act No. 41 of 1988
10 sections
01 September 1988
Religious Institutions (Prevention of Misuse) Act, 1988

An Act to prevent the misuse of religious institutions for political and other purposes. read more...

Ministry of Home Affairs
Central Act (NIC)
Act No. 41 of 1991
7 sections
18 September 1991
Remittances of Foreign Exchange and Investment in Foreign Exchange Bonds (Immunities and Exemptions) Act, 1991

An Act to provide for certain immunities to persons receiving remittances in foregin exchange and to persons owning the Foreign Exchange Bonds and for certain exemptions from direct taxes in relation to such remittances and bonds and for matters connected therewith or incidental thereto. read more...

Ministry of Finance
Central Act (NIC)
Act No. 49 of 2003
16 sections
28 September 2003
Repatriation of Prisoners Act, 2003

An Act to provide for the transfer of certain prisoners from India to country or place outside India and reception in India of certain prisoners from country or place outside India. read more...

Ministry of Home Affairs
Central Act (NIC)
Act No. 04 of 2018
4 sections
05 January 2018
Repealing and Amending (Second) Act, 2017

An Act to repeal certain enactments and to amend certain other enactments. read more...

Ministry of Law and Justice
Central Act (NIC)
Act No. 02 of 2018
4 sections
05 January 2018
Repealing and Amending Act, 2017

Act to repeal certain enactments and to amend certain other enactments. read more...

Ministry of Law and Justice
Central Act
Act No. 43 of 1950
52 sections
Representation of the People Act, 1950

An Act to provide for the allocation of seats in, and the delimitation of constituencies for the purpose of elections to, the House of the People and the Legislatures of States, the qualifications of voters at such elections, the preparation of electoral rolls, 1[the manner of filling seats in the Council of States to be filled by representatives of 2[Union territories]], and matters connected therewith. read more...

Central Act
Act No. of 1934
112 sections
Reserve Bank of India Act, 1934
Central Act
Act No. of 1890
11 sections
Revenue Recovery Act, 1890
Central Act (NIC)
Act No. 35 of 2009
39 sections
26 August 2009
Right of Children to Free and Compulsory Education Act, 2009

An Act to provide for free and compulsory education to all children of the age of six to fourteen years. read more...

Ministry of Human Resource Development
Central Act (NIC)
Act No. 22 of 2005
31 sections
15 June 2005
Right of Information Act, 2005

An Act to provide for setting out the practical regime of right to information for citizens to secure access to information under the control of public authorities, in order to promote transparency and accountability in the working of every public authority, the constitution of a Central Information Commission and State Information Commissions and for matters connected therewith or incidental thereto. read more...

Ministry of Personnel, Public Grievances and Pensions
Central Act
Act No. of 2013
115 sections
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013