|
Central Act (NIC)
Act No. 38 of 2006 35 sections 30 August 2006 Government Securities Act 2006An Act to consolidate and amend the law relating to Government securities and its management by the Reserve Bank of India and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
|
Central Act (NIC)
Act No. 01 of 1992 59 sections 02 January 1992 Government of National Capital Territory of Delhi Act, 1991An Act to supplement the provisions of the Constitution relating to the Legislative Assembly and a Council of Ministers for the National Capital Territory of Delhi and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
|
Central Act (NIC)
Act No. 01 of 1992 59 sections 02 January 1992 Government of National Capital Territory Act, 1991 (1 of 1992)Ministry of Law and Justice |
|
Central Act (NIC)
Act No. 15 of 2017 14 sections 12 April 2017 Goods and Services Tax (Compensation to States) Act, 2017An Act to provide for compensation to the States for the loss of revenue arising on account of implementation of the goods and services tax in pursuance of the provisions of the Constitution (One Hundred and First Amendment) Act, 2016. read more... Ministry of Finance |
|
Central Act (NIC)
Act No. 25 of 1993 6 sections 02 April 1993 Gold Bonds (Immunities and Exemptions) Act, 1993An Act to provide for certain immunities to the subscribers of the Gold Bonds and for certain exemptions from direct taxes in relation to such Bonds and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
|
Central Act
Act No. of 1958 70 sections Gift - Tax Act, 1958 |
|
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 |
|
Central Act
Act No. 10 of Year 1897, dated 11th. March, 1897] An Act to consolidate and extend the General Clauses Acts, 1868 and 1887 WHEREAS it is expedient to consolidate and extend the General Clauses Acts, 1868 (1 of 1868 36 sections General Clauses Act, 1897 |
|
Central Act (NIC)
Act No. 17 of 2018 26 sections 31 July 2018 Fugitive Economic Offenders Act, 2018An Act to provide for measures to deter fugitive economic offenders from evading the process of law in India by staying outside the jurisdiction of Indian courts, to preserve the sanctity of the rule of law in India and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
|
Central Act
Act No. ACT NO. 5 OF 2003 of 2002 21 sections Freedom of Information Act, 2002An Act to provide for freedom to every citizen to secure access to information under the control of public authorities, consistent with public interest, in order to promote openness, transparency and accountability in administration and in relation to ma ters connected therewith or incidental thereto. read more... |
|
Central Act
Act No. of 1980 7 sections Forest (Conservation) Act, 1980An Act to provide for the conservation of forests and for matters connected therewith or ancillary or incidental thereto. read more... |
|
Central Act
Act No. of 1946 19 sections Foreigners Act, 1946An Act to confer upon the Central Government certain powers in respect of foreigners. read more... |
|
Central Act
Act No. of 1993 18 sections Foreign Trade (Regulation) Rules, 1993 |
|
Central Act (NIC)
Act No. 22 of 1992 28 sections 07 August 1992 Foreign Trade (Development and Regulation) Act, 1992An Act to provide for the development and regulation of foreign trade by facilitating imports into, and augmenting exports from, India and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
|
Central Act
Act no. 33 of 1969 33 sections Foreign Marriage Act, 1969An Act to make provision relating to marriages of citizens of India outside India. read more... |
|
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 |
|
Central Act (NIC)
Act No. 42 of 2010 54 sections 26 September 2010 Foreign Contribution (Regulation) Act, 2010An Act to consolidate the law to regulate the acceptance and utilisation of foreign contribution or foreign hospitality by certain individuals or associations or companies and to prohibit acceptance and utilisation of foreign contribution or foreign hospitality for any activities detrimental to the national interest and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
|
Central Act
Act No. of 1976 34 sections Foreign Contribution (Regulation) Act, 1976An Act to regulate the acceptance and utilization of foreign contribution or foreign hospitality by certain persons or associations, with a view to ensuring that parliamentary institutions, political associations and academic and other voluntary organizations as well as individuals working in the important areas of national life may function in a manner consistent with the values of a sovereign democratic republic, and for matters connected therewith or incidental thereto. read more... |
|
Central Act (NIC)
Act No. 36 of 2002 3 sections 11 June 2002 Foreign Aircraft (Exemption from Taxes and Duties on Fuel and Lubricants) Act, 2002An Act to implement Agreements entered into by India with other countries in pursuance of the Convention on International Civil Aviation opened for signatures at Chicago on the 7th December, 1944. read more... Ministry of Civil Aviation |
|
Central Act (NIC)
Act No. 20 of 2017 39 sections 04 August 2017 Footwear Design and Development Institute Act, 2017An Act to establish and declare the Footwear Design and Development Institute as an institution of national importance for the promotion and development of quality and excellence in education, research and training in all disciplines relating to footwear and leather products design and development and for matters connected therewith or incidental thereto. read more... Ministry of Commerce and Industry |
|
Central Act (NIC)
Act No. 34 of 2006 101 sections 23 August 2006 Food Safety and Standards Act, 2006An Act to consolidate the laws relating to food and to establish the Food Safety and Standards Authority of India for laying down science based standards for articles of food and to regulate their manufacture, storage, distribution, sale and import, to ensure availability of safe and wholesome food for human consumption and for matters connected therewith or incidental thereto. read more... Ministry of Health and Family Welfare |
|
Central Act (NIC)
Act No. 39 of 2003 14 sections 26 August 2003 Fiscal Responsibility and Budget Management Act, 2003An Act to provide for the responsibility of the Central Government to ensure inter-generational equity in fiscal management and long-term macro-economic stability by achieving sufficient revenue surplus and removing fiscal impediments in the effective conduct of monetary policy and prudential debt management consistent with fiscal sustainability through limits on the Central Government borrowings, debt and deficits, greater transparency in fiscal operations of the Central Government and conducting fiscal policy in a medium-term framework and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
|
Central Act
Act No. of 2009 2 sections Finance Act, 2009 |
|
Central Act
Act No. of 1947 8 sections Federal Court (Enlargement of Jurisdiction) Act, 1947 |
|
Central Act
Act No. of 1855 5 sections Fatal Accidents Act, 1855 |
|
Central Act
Act No. of 1984 23 sections Family Courts Act, 1984 |
|
Central Act (NIC)
Act No. 12 of 2012 35 sections 22 January 2012 Factoring Regulation Act, 2011An Act to provide for and regulate assignment of receivables by making provision for registration there for and rights and obligations of parties to contract for assignment of receivables and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
|
Central Act
Act No. of 1948 140 sections Factories Act, 1948An Act to consolidate and amend the law regulating labor in factories. read more... |
|
Central Act
Act No. of 1962 40 sections Extradition Act, 1962 |
|
Central Act
Act No. of 1981 41 sections Export-Import Bank of India Act, 1981 |