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Central Act (NIC)
Act No. 27 of 2005 100 sections 23 June 2005 Bihar Value Added Tax Act, 2005An Act to consolidate and amend the law relating to levy of tax on sales or purchases of goods in the State of Bihar and to provide for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 44 of 1988 4 sections 03 September 1988 Bharat Petroleum Corporation Limited (Determination of Conditions of Service of Employees ) Act, 1988An Act to empower the Central Government to determine the conditions of service of the officers and employees of Bharat Petroleum Corporation Limited and for matters connected therewith. read more... Ministry of Petroleum and Natural Gas |
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Central Act (NIC)
Act No. 49 of 1993 4 sections 27 August 1993 Betwa River Board (Amendment) Act, 1993An Act further to amend the Betwa River Board Act, 1976. read more... Ministry of Water Resources, River Development and Ganga Rejuvenation |
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Central Act
Act no. 45 of 1988 9 sections Benami Transactions Act (Prohibition), 1988 |
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Central Act (NIC)
Act No. 41 of 1993 10 sections 22 May 1993 Beedi and Cigar Workers (Conditions of Employment) Amendment Act, 1993An Act to amend the Beedi and Cigar Workers (Conditions of Employment) Act, 1966. read more... Ministry of Labour and Employment |
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Central Act
No.32 OF 1966 44 sections Beedi and Cigar Workers (Conditions of Employment) Act, 1966An Act to provide for the welfare of the workers in beedi and cigar establishments and to regulate the conditions of their work and for matters connected therewith. read more... |
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Central Act
Act No.4 of 1956 2 sections Bar Councils (Validation of State Laws) Act, 1956 |
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Central Act
Act No. of 1949 129 sections Banking Regulation Act, 1949 |
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Central Act
ACT NO.46 OF 1949 3 sections Banking Companies (Legal Practitioners Clients Account) Act, 1949An Act to restrict the liability of banking companies in connection with certain transaction by legal practitioners; WHEREAS it is expedient to restrict the liability of banking companies in connection with certain transactions by legal practitioners; Comment: The aim of the Act is to restrict the liability of banking companies in connection with certain transactions by legal practitioners . read more... |
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Central Act
NO.5 OF 1970 22 sections Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970An Act to provide for the acquisition and transfer of the undertakings of certain banking companies, having regard to their size, resources, coverage and organization, in order to control the heights of the economy and to meet progressively, and serve better, the needs of development of the economy in conformity with national policy and objectives and for matter connected therewith or incidental thereto. read more... |
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Central Act
Act no. 18 of 1891 8 sections Bankers Book Evidence Act, 1891 |
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Central Act (NIC)
Act No. 58 of 1994 43 sections 30 September 1994 Babasaheb Bhimrao Ambedkar University Act, 1994An Act to establish and incorporate a teaching and residential University in the State of Uttar Pradesh 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. 54 of 1988 34 sections 29 September 1988 Auroville Foundation Act, 1988An Act to provide for the acquisition and transfer of the undertakings of Auroville and to vest such undertakings in a foundation established for the purpose with a view to making long-term arrangements for the better management and further development of Auroville in accordance with its original charter and for matters connected therewith or incidental thereto. read more... Ministry of Human Resource Development |
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Central Act
Act No. of 1962 32 sections Atomic Energy Act, 1962An Act to provide for the development, control and use of atomic energy for the welfare of the people of India and for other peaceful purposes and for matters connected therewith. read more... |
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Central Act (NIC)
Act No. 23 of 1989 45 sections 23 May 1989 Assam University Act, 1989An Act to establish and incorporate a teaching and affiliating University in the State of Assam 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. 47 of 2006 168 sections 03 November 2006 Assam Rifles Act, 2006An Act to consolidate and amend the law relating to the governance of the Assam Rifles, an Armed Force of the Union for ensuring the security of the borders of India, to carry out Counter Insurgency Operations in the specified areas and to act in aid of civil authorities for the maintenance of the law and order and for matters connected therewith. read more... Ministry of Home Affairs |
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Central Act
Act No. 19 of 1937 2 sections Arya Marriage Validation Act, 1937An Act to recognize and remove doubts as to the validity of inter-marriages current among Arya Samajists. read more... |
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Central Act
Act No. of 1950 17 sections Army and Air Force (Disposal of Private Property) Act, 1950 |
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Central Act
Act no. 54 of 1959 48 sections Arms Act, 1959 |
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Central Act (NIC)
Act No. 55 of 2007 44 sections 25 December 2007 Armed Forces Tribunal Act 2007An Act to provide for the adjudication or trial by Armed Forces Tribunal of disputes and complaints with respect to commission, appointments, enrolment and conditions of service in respect of persons subject to the Army Act, 1950, the Navy Act, 1957 and the Air Force Act 1950 and also to provide for appeals arising out of orders, findings or sentences of court martial held under the said Acts and for matters connected therewith or incidental thereto. read more... Ministry of Defence |
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Central Act (NIC)
Act No. 21 of 1990 8 sections 10 September 1990 Armed Forces (Jammu and Kashmir) Special Powers Act, 1990An Act to enable certain special powers to be conferred upon members of the armed forces in the disturbed areas in the State of Jammu and Kashmir. read more... Ministry of Home Affairs |
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Central Act
No.20 OF 1972 45 sections Architects Act, 1972An Act to provide for the registration of architects and for matters connected therewith. read more... |
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Central Act
ACT NO. 26 OF 1996 86 sections Arbitration and Conciliation Act, 1996An Act to 'consolidate and amend the law relating to domestic arbitration, international commercial arbitration and enforcement of foreign arbitral awards as also to define the law relating to conciliation and for matters connected therewith or incidental thereto. read more... |
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Central Act
Act No. of 1940 86 sections Arbitration Act, 1940 |
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Central Act
Act No.6 of 1937 11 sections Arbitration (Protocol and Convention Act), 1937An Act to make certain further provisions respecting the law of arbitration in (the words the Provinces of were omitted by the A. read more... |
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Central Act
Act no. 52 of 1961 39 sections Apprentices Act, 1961 |
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Central Act (NIC)
Act No. 30 of 2016 21 sections 13 May 2016 Anti-Hijacking Act, 2016An Act to give effect to the Convention for the Suppression of Unlawful Seizure of Aircraft and for matters connected therewith. read more... Ministry of Civil Aviation |
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Central Act
Act No. 65 of 1982 17 sections Anti-Hijacking Act, 1982An Act to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft and for matters connected therewith Comment: This Act was enacted to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft. read more... |
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Central Act (NIC)
Act No. 06 of 2014 108 sections 01 March 2014 Andhra Pradesh Reorganisation Act, 2014An Act to provide for the reorganisation of the existing State of Andhra Pradesh and for matters connected therewith. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 01 of 2006 5 sections 11 January 2006 Andhra Pradesh Legislative Council Act, 2005An Act to provide for the creation of Legislative Council for the State of Andhra Pradesh and for matters supplemental, incidental and consequential thereto. read more... Ministry of Law and Justice |