Showing 391 - 420 of 500 acts
Central Act
Act No.1 of 1956
803 sections
Companies Act, 1956

An Act to consolidate and amend the law relating to companies and certain other associations. read more...

Central Act
No. 53 of 2000
231 sections
Companies (Amendment) Act, 2000
Central Act (NIC)
Act No. 04 of 2006
37 sections
20 January 2006
Commissions for Protection of Child Rights Act, 2005

An Act to provide for the constitution of a National Commission and State Commissions for Protection of Child Rights and Children's Courts for providing speedy trial of offences against children or of violation of child rights and for matters connected therewith or incidental thereto. read more...

Ministry of Women and Child Development
Central Act
Act No. 3 of 1988
21 sections
Commission of Sati (Prevention) Act, 1987

An Act to provide for the more effective prevention of the commission of sati and its glorification and for matters connected therewith or incidental thereto. read more...

Central Act
Act No. of 1952
19 sections
Commission of Enquiries Act, 1952

An act to provide for the appointment of Commissions of Inquiry and for vesting such Commissions with certain powers. read more...

Central Act (NIC)
Act No. 04 of 2016
23 sections
31 December 2016
Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015.

An Act to provide for the constitution of Commercial Courts, Commercial Division and Commercial Appellate Division in the High Courts for adjudicating commercial disputes of specified value and matters connected therewith or incidental thereto. read more...

Ministry of Law and Justice
Central Act (NIC)
Act No. 07 of 2009
35 sections
07 January 2009
Collection of Statistics Act, 2008

An Act to facilitate the collection of statistics on economic, demographic, social, scientific and environmental aspects, and for matters connected therewith or incidental thereto. read more...

Ministry of Statistics and Programme Implementation
Central Act (NIC)
Act No. 11 of 2011
28 sections
01 September 2011
Coinage Act, 2011

An Act to consolidate the laws relating to coinage and the Mints, the protection of coinage and to provide for the prohibition of melting or destruction of coins and prohibit the making or the possession thereof for issue and for matters connected therewith or incidental thereto. read more...

Ministry of Finance
Central Act
Act No. NO.2 OF 1974 of 1973
391 sections
Code of Criminal Procedure Act, 1973

An Act to consolidate and amend the law relating to Criminal Procedure Comment: This is the basic law of procedure prescribed for criminal law in India. read more...

Central Act
ACT NO.5 OF 1908
214 sections
Code of Civil Procedure, 1908

An Act to consolidate and amend the laws relating to the procedure of the Courts of Civil Judicature. read more...

Central Act (NIC)
Act No. 24 of 2005
27 sections
23 June 2005
Coastal Aquaculture Authority Act, 2005

An Act to provide for the establishment of a Coastal Aquaculture Authority for regulating the activities connected with coastal aquaculture in the coastal areas and for matters connected therewith or incidental thereto. read more...

Ministry of Agriculture and Farmers Welfare
Central Act (NIC)
Act No. 11 of 2015
33 sections
30 March 2015
Coal Mines (Special Provisions) Act, 2015

An Act to provide for allocation of coal mines and vesting of the right, title and interest in and over the land and mine infrastructure together with mining leases to successful bidders and allottees with a view to ensure continuity in coal mining operations and production of coal, and for promoting optimum utilisation of coal resources consistent with the requirement of the country in national interest and for matters connected therewith or incidental thereto. read more...

Ministry of Coal
Central Act (NIC)
Act No. 45 of 2000
4 sections
08 December 2000
Coal India (Regulation of Transfers and Validation) Act, 2000

An Act to empower the Central Government to direct the transfer of the land, or of the rights in or over land or of the right, title and interest in relation to a coal mine, coking coal mine or coke oven plant, vested in the Coal India Limited or in a subsidiary company to any subsidiary company of Coal India Limited or any other subsidiary company and to validate certain transfers of such land or rights. read more...

Ministry of Coal
Central Act (NIC)
Act No. 23 of 2010
56 sections
18 August 2010
Clinical Establishments (Registration and Regulation) Act, 2010

An Act to provide for the registration and regulation of clinical establishments in the country and for matters connected therewith or incidental thereto. read more...

Ministry of Health and Family Welfare
Central Act (NIC)
Act No. 38 of 2010
49 sections
21 September 2010
Civil Liability for Nuclear Damage Act, 2010

An Act to provide for civil liability for nuclear damage and prompt compensation to the victims of a nuclear incident through a no-fault liability regime channeling liability to the operator, appointment of Claims Commissioner, establishment of Nuclear Damage Claims Commission and for matters connected therewith or incidental thereto. read more...

Ministry of Department of Atomic Energy
Central Act
Act No. of 1955
23 sections
Citizenship Act, 1955

An Act to provide for the acquisition and determination of Indian citizenship Comment: From the resume of the aforementioned provisions of the Constitution and the Citizenship Act, it becomes clear that whenever any authority is called upon to decide even for the limited purpose of another law, whether a person is or is not a citizen of India, the authority must carefully examine the question and the provisions of the Citizenship Act extracted hereinbefore. read more...

Central Act
Act No. 50 of 1981
25 sections
Cineworkers and Cinema Theatre Workers Regulation of Employment) Act, 1981

An Act to provide for the regulation of the conditions of employment of certain cine-workers and cinema theatre workers and for matters connected therewith. read more...

Central Act
Act No. of 1952
77 sections
Cinematograph Act, 1952
Central Act (NIC)
Act No. 34 of 2003
33 sections
18 May 2003
Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003

An Act to prohibit the advertisement of, and to provide for the regulation of trade and commerce in, and production, supply and distribution of, cigarettes and other tobacco products and for matters connected therewith or incidental thereto. read more...

Ministry of Health and Family Welfare
Central Act
No.49 OF 1975
22 sections
Cigarettes (Regulations of Production, Supply and Distribution) Act, 1975

An act to provide for certain restrictions in relation to trade and commerce in, and production, supply and distribution of, cigarettes and for matters connected therewith or incidental thereto. read more...

Central Act
No.40 of 1982
13 sections
Chit Funds Act, 1982

An Act to provide for the regulation of chit funds and for matters connected there with. read more...

Central Act
Act No. 60 of 1960
60 sections
Children Act, 1960

An Act to provide for the care, protection, maintenance, welfare, training, education and rehabilitation of neglected or delinquent children and for the trial of delinquent children in the Union territories. read more...

Central Act
Act No. of 1933
6 sections
Children (Pledging of Labor) Act, 1933

An Act to prohibit the pledging of the labour of Children WHEREAS it is expedient to prohibit the making of agreements to pledge the labour of children, and the employment of children whose labour has been pledged; It is hereby enacted as follows: - Comment: The Act seeks to impose penalties on parents who enter into agreements pledging the labour of their children and on the persons who knowingly employ children whose labour has been pledged. read more...

Central Act
Act No. 19 of 1929
13 sections
Child Marriage Restraint Act, 1929

An Act to restrain the solemnization of child marriages. read more...

Central Act
Act no. 61 of 1986
27 sections
Child Labor (Prohibition and Regulation) Act, 1986
Central Act
Act No. of 1991
10 sections
Chief Election Commissioner and other Election Commissioners (Conditions Of Service) Act, 1991

An Act to determine the conditions of service of the Chief Election Commissioner and other Election Commissioners 1*["and to provide for the procedure for transaction of business by the Election Commission and for matters"] connected therewith or incidental thereto. read more...

Central Act (NIC)
Act No. 34 of 2000
56 sections
26 August 2000
Chemical Weapons Convention Act, 2000

An 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
Central Act
Act No. of 1949
39 sections
Chartered Accountants Act, 1949
Central Act
Act No. of 1920
12 sections
Charitable and Religious Trusts Act, 1920

An Act to provide more effectual control over the administration of Charitable and Religious Trusts Whereas it is expedient to provide facilities for the obtaining of information regarding trust created for public purposes of a charitable or religious nature, and to enable the trustees of such trusts to obtain the directions of a Court on certain matters, and to make special provision for the payment of the expenditure incurred in certain suits against the trustees of such trusts; Comment: This Act is intended to provide more effectual control over the administration of charitable and religious trusts. read more...

Central Act (NIC)
Act No. 02 of 1988
4 sections
03 January 1988
Chandigarh (Delegation of Powers) Act, 1987

An Act to provide for the delegation of powers vested in the Administrator of the Union territory of Chandigarh. read more...

Ministry of Home Affairs