Showing 61 - 90 of 500 acts
Central Act
Act No. of 1985
63 sections
Sick Industrial Companies (Special Provisions) Act, 1985
Central Act (NIC)
Act No. 14 of 2013
30 sections
22 April 2013
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013

An Act to provide protection against sexual harassment of women at workplace and for the prevention and redressal of complaints of sexual harassment and for matters connected therewith or incidental thereto. read more...

Ministry of Women and Child Development
Central Act
Act No. of 1994
33 sections
Service Tax, 1994
Central Act (NIC)
Act No. 37 of 2000
96 sections
04 September 2000
Semiconductor Integrated Circuits Layout-Design Act, 2000

An Act to provide for the protection of semiconductor integrated circuits layout-designs and for matters connected therewith or incidental thereto. read more...

Ministry of Electronics and Information Technology
Central Act
Act No. of 1966
30 sections
Seeds Act, 1966

An Act to provide for regulating the quality of certain seeds for sale, and for matters connected therewith. read more...

Central Act (NIC)
Act No. 54 of 2002
61 sections
17 December 2002
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

An Act to regulate securitisation and reconstruction of financial assets and enforcement of security interest and to provide for a Central database of security interests created on property rights, and for matters connected therewith or incidental thereto. read more...

Ministry of Finance
Central Act
Act No.42 OF 1956
31 sections
Securities Contracts (Regulation) Act, 1956

An Act to prevent undesirable transactions in securities by regulating the business of dealing therein, by prohibiting options and by providing for certain other matters connected therewith. read more...

Central Act (NIC)
Act No. 15 of 1992
82 sections
04 April 1992
Securities and Exchange Board of India Act, 1992

An Act to provide for the establishment of a Board to protect the interests of investors in securities and to promote the development of, and to regulate, the securities market and for matters connected therewith or incidental thereto. read more...

Ministry of Finance
Central Act
Act No. of 1999
23 sections
SEBI (Employee Stock Option Scheme and Employee Stock Purchase Scheme) Guidelines, 1999
Central Act (NIC)
Act No. 09 of 2009
22 sections
17 January 2009
Science and Engineering Research Board Act, 2008

An Act to provide for the constitution of a Board for promoting basic research in Science and Engineering and to provide financial assistance to persons engaged in such research, academic institutions, research and development laboratories, industrial concerns and other agencies for such research and for matters connected therewith or incidental thereto. read more...

Ministry of Science and Technology
Central Act (NIC)
Act No. 37 of 2014
42 sections
18 December 2014
School of Planning and Architecture Act, 2014

An Act to establish and declare Schools of Planning and Architecture as Institutions of national importance in order to promote education and research in architectural studies including planning of human settlements. read more...

Ministry of Human Resource Development
Central Act (NIC)
Act No. 02 of 2007
14 sections
29 December 2006
Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006

An Act to recognise and vest the forest rights and occupation in forest land in forest dwelling Scheduled Tribes and other traditional forest dwellers who have been residing in such forests for generations but whose rights could not be recorded; to provide for a framework for recording the forest rights so vested and the nature of evidence required for such recognition and vesting in respect of forest land. read more...

Ministry of Tribal Affairs
Central Act (NIC)
Act No. 33 of 1989
25 sections
11 September 1989
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

An Act to prevent the commission of offences of atrocities against the members of the Scheduled Castes and the Scheduled Tribes, to provide for Special Courts and the Exclusive Special Courts for the trial of such offences and for the relief and rehabilitation of the victims of such offences and for matters connected therewith or incidental thereto. read more...

Ministry of Social Justice and Empowerment
Central Act
Act No. 33 of 1989
40 sections
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989

An Act to prevent the commission of offences of atrocities against the members of the Scheduled Castes and the Scheduled Tribes, to provide for Special Courts for the trial of such offences and for the relief and rehabilitation of the victims of the such offences and for matters connected therewith or incidental thereto. read more...

Central Act (NIC)
Act No. 53 of 2007
156 sections
20 December 2007
Sashastra Seema Bal Act, 2007

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 1930
67 sections
Sale of Goods Act, 1930
Central Act (NIC)
Act No. 36 of 1993
8 sections
26 April 1993
SAARC Convention (Suppression of Terrorism) Act, 1993

An Act to give effect to the South Asian Association for Regional Cooperation Convention on Suppression of Terrorism and for matters connected therewith or incidental thereto. read more...

Ministry of External Affairs
Central Act
ACT NO. 64 OF 1950
50 sections
Road Transport Corporations Act, 1950

An Act to provide for the incorporation and regulation of Road Transport Corporations. read more...

Central Act (NIC)
Act No. 49 of 2016
102 sections
27 December 2016
Rights of Persons with Disabilities Act, 2016

An Act to give effect to the United Nations Convention on the Rights of Persons with Disabilities and for matters connected therewith or incidental thereto. read more...

Ministry of Social Justice and Empowerment
Central Act
Act No. No. 22 of 2005
15 sections
Right to Information Act, 2005
Central Act
Act No. of 2013
115 sections
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
Central Act (NIC)
Act No. 22 of 2005
31 sections
15 June 2005
Right of Information Act, 2005

An Act to provide for setting out the practical regime of right to information for citizens to secure access to information under the control of public authorities, in order to promote transparency and accountability in the working of every public authority, the constitution of a Central Information Commission and State Information Commissions and for matters connected therewith or incidental thereto. read more...

Ministry of Personnel, Public Grievances and Pensions
Central Act (NIC)
Act No. 35 of 2009
39 sections
26 August 2009
Right of Children to Free and Compulsory Education Act, 2009

An Act to provide for free and compulsory education to all children of the age of six to fourteen years. read more...

Ministry of Human Resource Development
Central Act
Act No. of 1890
11 sections
Revenue Recovery Act, 1890
Central Act
Act No. of 1934
112 sections
Reserve Bank of India Act, 1934
Central Act
Act No. 43 of 1950
52 sections
Representation of the People Act, 1950

An Act to provide for the allocation of seats in, and the delimitation of constituencies for the purpose of elections to, the House of the People and the Legislatures of States, the qualifications of voters at such elections, the preparation of electoral rolls, 1[the manner of filling seats in the Council of States to be filled by representatives of 2[Union territories]], and matters connected therewith. read more...

Central Act (NIC)
Act No. 02 of 2018
4 sections
05 January 2018
Repealing and Amending Act, 2017

Act to repeal certain enactments and to amend certain other enactments. read more...

Ministry of Law and Justice
Central Act (NIC)
Act No. 04 of 2018
4 sections
05 January 2018
Repealing and Amending (Second) Act, 2017

An Act to repeal certain enactments and to amend certain other enactments. read more...

Ministry of Law and Justice
Central Act (NIC)
Act No. 49 of 2003
16 sections
28 September 2003
Repatriation of Prisoners Act, 2003

An Act to provide for the transfer of certain prisoners from India to country or place outside India and reception in India of certain prisoners from country or place outside India. read more...

Ministry of Home Affairs
Central Act (NIC)
Act No. 41 of 1991
7 sections
18 September 1991
Remittances of Foreign Exchange and Investment in Foreign Exchange Bonds (Immunities and Exemptions) Act, 1991

An Act to provide for certain immunities to persons receiving remittances in foregin exchange and to persons owning the Foreign Exchange Bonds and for certain exemptions from direct taxes in relation to such remittances and bonds and for matters connected therewith or incidental thereto. read more...

Ministry of Finance