Showing 241 - 270 of 500 acts
Central Act (NIC)
Act No. 35 of 1992
157 sections
01 September 1992
Indo-Tibetan Border Police Force Act, 1992

An Act to provide for the constitution and regulation of an armed force of the Union for ensuring the security of the borders of India and for matters connected therewith. read more...

Ministry of Home Affairs
Central Act
Act No. of 1951
58 sections
Industrial (Development and Regulations) Act, 1951
Central Act (NIC)
Act No. 53 of 2003
15 sections
30 December 2003
Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003

An Act to provide for the transfer and vesting of the undertaking of the Industrial Development Bank of India to, and in, the Company to be formed and registered as a Company under the Companies Act, 1956 to carry on banking business and for matters connected therewith or incidental thereto and also to repeal the Industrial Development Bank of India Act, 1964. read more...

Ministry of Finance
Central Act
Act no. 54 of 1949
7 sections
Industrial Disputes (Banking and Insurance Company) Act, 1949
Central Act
Act No. Act no. 54 of 1949 of 1955
6 sections
Industrial Disputes (Banking and Insurance Company) Decision Act, 1955
Central Act
Act No. of 1947
85 sections
Industrial Disputes Act, 1947
Central Act
Act No. of 1946
24 sections
Industrial Employment (Standing Orders) Act, 1946
Central Act (NIC)
Act No. 23 of 1993
12 sections
02 April 1993
Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993

An Act to provide for the transfer and vesting of the undertaking of the Industrial Finance Corporation of India to and in the Company to be formed and registered as a Company under the Companies Act, 1956, and for matters connected therewith or incidental thereto and also to repeal the Industrial Finance Corporation Act, 1948. read more...

Ministry of Finance
Central Act
ACT NO. 15 OF 1948
61 sections
Industrial Finance Corporation Act, 1948
Central Act (NIC)
Act No. 41 of 1992
26 sections
29 December 1992
Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992

An Act to provide for the regulation of production, supply and distribution of infant milk substitutes, feeding bottles and infant foods with a view to the protection and promotion of breast-feeding and ensuring the proper use of infant foods and for matters connected therewith or incidental thereto. read more...

Ministry of Women and Child Development
Central Act (NIC)
Act No. 21 of 2000
125 sections
09 June 2000
Information Technology Act, 2000

An 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
Central Act (NIC)
Act No. 31 of 2016
257 sections
28 May 2016
Insolvency and Bankruptcy Code, 2016

An Act to consolidate and amend the laws relating to reorganisation and insolvency resolution of corporate persons, partnership firms and individuals in a time bound manner for maximisation of value of assets of such persons, to promote entrepreneurship, availability of credit and balance the interests of all the stakeholders including alteration in the order of priority of payment of Government dues and to establish an Insolvency and Bankruptcy Board of India, and for matters connected therewith or incidental thereto. read more...

Ministry of Corporate Affairs
Central Act (NIC)
Act No. 41 of 1999
32 sections
29 December 1999
Insurance Regulatory and Development Authority Act, 1999

An 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
Central Act (NIC)
Act No. 27 of 2017
3 sections
23 August 2017
Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017

An Act to provide for the extension of the Integrated Goods and Services Tax Act, 2017 to the State of Jammu and Kashmir. read more...

Ministry of Finance
Central Act (NIC)
Act No. 13 of 2017
25 sections
12 April 2017
Integrated Goods and Services Tax Act, 2017

An Act to make a provision for levy and collection of tax on inter-State supply of goods or services or both by the Central Government and for matters connected therewith or incidental thereto. read more...

Ministry of Finance
Central Act
Act No. of 1978
6 sections
Interest Act, 1978

An Act to consolidate and amend the law relating to the allowance of interest in certain cases. read more...

Central Act
Act No. of 1993
11 sections
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993

An Act to provide for and regulate the payment of interest on delayed Payments to small scale and ancillary industrial undertakings and for matters connected therewith or incidental thereto. read more...

Central Act (NIC)
Act No. 58 of 1988
41 sections
08 October 1988
Jamia Millia Islamia Act, 1988

An Act to establish and incorporate a teaching University in the Union territory of Delhi and to provide for matters connected therewith or incidental thereto. read more...

Ministry of Human Resource Development
Central Act (NIC)
Act No. 19 of 2008
32 sections
16 May 2008
Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry, Act, 2008

An Act to declare the Institution known as the Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry, to be an institution of national importance and to provide for its incorporation and matters connected therewith. read more...

Ministry of Health and Family Welfare
Central Act
No.51 OF 1968
7 sections
Judges (Inquiry) Act, 1968

An Act to regulate the procedure for the investigation and proof of the misbehavior or incapacity of a Judge of the Supreme Court or of a High Court and for the presentation of an address by Parliament to the President and for matters connected therewith. read more...

Central Act
NO.59 OF 1985
4 sections
Judges (Protection) Act, 1985
Central Act
Act No. of 2000
72 sections
Juvenile Justice (Care and Protection of Children) Act, 2000

An Act to consolidate and amend the law relating to juveniles in conflict with law and children in need of care and protection, by providing for proper care, protection and treatment by catering to their development needs, and by adopting a child-friendly approach in the adjudication and disposition of matters in the best interest of children and for their ultimate rehabilitation and for matters connected therewith or incidental thereto. read more...

Central Act (NIC)
Act No. 02 of 2016
112 sections
31 December 2016
Juvenile Justice (Care and Protection of Children) Act, 2015

An Act to consolidate and amend the law relating to children alleged and found to be in conflict with law and children in need of care and protection by catering to their basic needs through proper care, protection, development, treatment, social re-integration, by adopting a child-friendly approach in the adjudication and disposal of matters in the best interest of children and for their rehabilitation through processes provided, and institutions and bodies established, herein under and for matters connected therewith or incidental thereto. read more...

Ministry of Women and Child Development
Central Act (NIC)
Act No. 06 of 1994
35 sections
04 January 1994
Kalakshetra Foundation Act, 1993

An Act to declare Kalakshetra of Madras to be an institution of national importance to provide for the establishment and incorporation of a Foundation for its administration, to make provisions for further development of Kalakshetra in accordance with the aims and objects for which Kalakshetra was founded and for matters connected therewith or incidental thereto. read more...

Ministry of Culture
Central Act
ACT NO. 61 OF 1956
29 sections
Khadi and Village Industries Commission Act, 1956

An Act to provide for the establishment of a Commission for the development of Khadi and Village Industries and for matters connected there with. read more...

Central Act (NIC)
Act No. 17 of 1997
16 sections
25 March 1997
Lalit Kala Akadami (Taking Over of Management) Act, 1997

An 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
Central Act
ACT NO.1 OF 1894
56 sections
Land Acquisition Act, 1894

An Act to amend the law for the acquisition of land for public purposes and for Companies. read more...

Central Act
ACT No.19 OF 1883
11 sections
Land Improvement Loans Act, 1883

An Act to consolidate and amend the law relating to loans of money by the Government for agricultural improvements. read more...

Central Act (NIC)
Act No. 31 of 2010
37 sections
31 August 2010
Land Ports Authority of India Act, 2010

An Act to provide for the establishment of the Land Ports Authority of India to put in place systems which address security imperatives and for the development and management of facilities for cross border movement of passengers and goods at designated points along the international borders of India and for matters connected therewith or incidental thereto. read more...

Ministry of Home Affairs
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, 1998

An Act to provide for facilities to Leaders and Chief Whips of recognised parties and groups in Parliament. read more...

Ministry of Parliamentary Affairs