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Central Act
No.24 of 1958 39 sections Ancient Monuments and Archaeological Sites and Remains Act, 1958An act to provide for the preservation of ancient and historical monuments and archaeological site and remains of national importance, for the regulation of archaeological excavations and for the protection of sculptures, carvings and other like objects. read more... |
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Central Act
No.19 OF 1975 3 sections All-India Services Regulations (Indemnity) Act, 1975An Act to grant indemnity in respect of the failure to lay before Parliament certain regulations made under the All-India Services Act, 1951, and for certain other matters connected therewith. read more... |
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Central Act
Act No.25 OF 1956 29 sections All-India Institute of Medical Science Act, 1956An Act to provide for the establishment of an All-India Institute of Medical Sciences. read more... |
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Central Act
NO.LXI OF 1951 4 sections All India Services Act, 1951An Act to regulate the recruitment, and the conditions of service of persons appointed, to the all-India Services common to the Union and the States. read more... |
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Central Act (NIC)
Act No. 52 of 1987 25 sections 23 December 1987 All India Council for Technical Education Act, 1987An Act to provide for the establishment of an All India Council for Technical Education with a view to the proper planning and co-ordinated development of the technical education system throughout the country, the promotion of qualitative improvement of such education in relation to planned quantitative growth and the regulation and proper maintenance of norms and standards in the technical education system and for matters connected therewith. read more... Ministry of Human Resource Development |
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Central Act (NIC)
Act No. 27 of 2008 55 sections 05 December 2008 Airports Economic Regulatory Authority of India Act, 2008An Act to provide for the establishment of an Airports Economic Regulatory Authority to regulate tariff and other charges for the aeronautical services rendered at airports and to monitor performance standards of airports and also to establish Appellate Tribunal to adjudicate disputes and dispose of appeals and for matters connected therewith or incidental thereto. read more... Ministry of Civil Aviation |
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Central Act (NIC)
Act No. 55 of 1994 67 sections 12 September 1994 Airports Authority Of India Act, 1994An Act to provide for the constitution of the Airports Authority of India and for the transfer and vesting of the undertakings of the International Airports Authority of India and the National Airports Authority to and in the Airports Authority of India so constituted for the better administration and cohesive management of airports and civil enclaves whereat air transport services are operated or are intended to be operated and of all aeronautical communication stations for the purposes of establishing or assisting in the establishment of airports and for matters connected therewith or incidental thereto. read more... Ministry of Civil Aviation |
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Central Act (NIC)
Act No. 13 of 1994 12 sections 21 March 1994 Air Corporations (Transfer of Undertakings and Repeal) Act, 1994An Act to provide for the transfer and vesting of the undertakings of Indian Airlines and Air India respectively to and in the companies formed and registered as Indian Airlines Limited and Air India Limited and for matters connected therewith or incidental thereto and also to repeal the Air Corporations Act, 1953. read more... Ministry of Civil Aviation |
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Central Act
Act no. 14 of 1981 57 sections Air (Prevention and Control of Pollution) Act, 1981 |
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Central Act
Act No. No.3 OF 1986 of 1985 4 sections Agricultural and Processed Food Products Export Cess Act, 1985 |
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Central Act (NIC)
Act No. 45 of 2001 38 sections 14 September 2001 Advocates' Welfare Fund Act, 2001An Act to provide for the constitution of a welfare fund for the benefit of advocates and for matters connected therewith or incidental thereto. read more... Ministry of Law and Justice |
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Central Act
Act no. 25 of 1961 84 sections Advocates Act, 1961 |
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Central Act (NIC)
Act No. 22 of 2017 18 sections 09 August 2017 Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017An Act to consolidate the laws relating to admiralty jurisdiction, legal proceedings in connection with vessels, their arrest, detention, sale and other matters connected therewith or incidental thereto. read more... Ministry of Shipping |
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Central Act
ACT NO. 2 OF 1913 36 sections Administrator - Generals Act, 1913An Act to consolidate and amend the Law constituting the office of Official Trustee. read more... |
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Central Act
Act no. 13 of 1985 39 sections Administrative Tribunals Act, 1985 |
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Central Act (NIC)
Act No. 35 of 2006 59 sections 27 August 2006 Actuaries Act, 2006An Act to provide for regulating and developing the profession of Actuaries and for matters connected therewith or incidental thereto. read more... Ministry of Finance |
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Central Act (NIC)
Act No. 33 of 1993 13 sections 03 April 1993 Acquisition of Certain Area at Ayodhya Act, 1993An Act to provide for the acquisition of certain area at Ayodhya and for matters connected therewith or incidental thereto. read more... Ministry of Home Affairs |
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Central Act (NIC)
Act No. 13 of 2012 38 sections 06 February 2012 Academy of Scientific and Innovative Research Act, 2011An Act to establish an Academy for furtherance of the advancement of learning and prosecution of research in the field of science and technology in association with Council of Scientific and Industrial Research and to declare the institution known as the Academy of Scientific and Innovative Research, to be an institution of national importance to provide for its incorporation and matters connected therewith or incidental thereto. read more... Ministry of Science and Technology |
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Central Act
Act No.30 of 1955 3 sections Abducted Persons (Recovery and Restoration) Continuance Act, 1955An Act to continue the Abducted Persons (Recovery and Restoration) Act, 1949, for a further period. read more... |
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Central Act (NIC)
Act No. 18 of 2016 59 sections 25 March 2016 Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016An Act to provide for, as a good governance, efficient, transparent, and targeted delivery of subsidies, benefits and services, the expenditure for which is incurred from the Consolidated Fund of India, to individuals residing in India through assigning of unique identity numbers to such individuals and for matters connected therewith or incidental thereto. read more... Ministry of Electronics and Information Technology |