India central Acts — full text by section

814 central Acts of India, free bare-act text.

• Advocates Act, 1961 (56 sections)
• Arbitration and Conciliation Act, 1996 (93 sections)
• Bharatiya Nagarik Suraksha Sanhita, 2023 (531 sections)
• Bharatiya Nyaya Sanhita, 2023 (358 sections)
• Bharatiya Sakshya Adhiniyam, 2023 (170 sections)
• Code of Civil Procedure, 1908 (171 sections)
• Code of Criminal Procedure, 1973 (534 sections)
• Companies Act, 2013 (526 sections)
• Constitution of India (402 sections)
• Consumer Protection Act, 2019 (107 sections)
• Copyright Act, 1957 (73 sections)
• Environment (Protection) Act, 1986 (32 sections)
• Hindu Marriage Act, 1955 (37 sections)
• Hindu Succession Act, 1956 (28 sections)
• Income-tax Act, 1961 (301 sections)
• Indian Contract Act, 1872 (268 sections)
• Indian Evidence Act, 1872 (185 sections)
• Indian Penal Code, 1860 (575 sections)
• Industrial Disputes Act, 1947 (101 sections)
• Limitation Act, 1963 (136 sections)
• Negotiable Instruments Act, 1881 (155 sections)
• Patents Act, 1970 (141 sections)
• The ADVOCATES’ WELFARE FUND ACT, 2001 (38 sections)
• The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016. (69 sections)
• The Academy of Scientific and Innovative Research Act, 2011 (38 sections)
• The Acquired Territories (Merger) Act, 1960 (11 sections)
• The Acquisition of Certain Area at Ayodhya Act, 1993 (13 sections)
• The Actuaries Act, 2006 (59 sections)
• The Administrative Tribunals Act, 1985 (41 sections)
• The Administrators-General Act, 1963 (64 sections)
• The Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017 (18 sections)
• The African Development Bank Act, 1983 (7 sections)
• The African Development Fund Act, 1982 (7 sections)
• The Agricultural Produce (Grading and Marking) Act, 1937 (11 sections)
• The Agricultural and Processed Food Products Export Development Authority Act, 1985 (36 sections)
• The Agriculturists' Loans Act, 1884 (6 sections)
• The Air (Prevention and Control of Pollution) Act, 1981 (61 sections)
• The Air Force Act, 1950 (195 sections)
• The Airports Authority of India Act, 1994 (67 sections)
• The Airports Economic Regulatory Authority of India Act, 2008 (55 sections)
• The Ajmer Tenancy and Land Records Act, 1950 (205 sections)
• The Aligarh Muslim University Act, 1920 (47 sections)
• The All India Council for Technical Education Act, 1987 (25 sections)
• The All-India Institute of Medical Science Act, 1956 (33 sections)
• The All-India Services Act, 1951 (5 sections)
• The Anand Marriage Act, 1909 (6 sections)
• The Ancient Monuments Preservation Act, 1904 (28 sections)
• The Ancient Monuments and Archaeological Sites and Remains Act, 1958 (63 sections)
• The Andhra Pradesh Legislative Council Act, 2005 (5 sections)
• The Andhra Pradesh Reorganisation Act, 2014 (108 sections)
• The Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (54 sections)
• The Andhra Pradesh and Mysore (Transfer of Territory) Act, 1968 (19 sections)
• The Andhra State Act, 1953 (69 sections)
• The Anti-Apartheid (United Nations Convention) Act, 1981 (7 sections)
• The Anti-Hijacking Act, 2016. (21 sections)
• The Antiquities and Art Treasures Act, 1972 (33 sections)
• The Anusandhan National Research Foundation Act, 2023 (27 sections)
• The Apprentices Act, 1961 (42 sections)
• The Architects Act, 1972 (45 sections)
• The Armed Forces (Emergency Duties) Act, 1947 (3 sections)
• The Armed Forces (Jammu and Kashmir) Special Powers Act, 1990 (8 sections)
• The Armed Forces (Punjab and Chandigarh) Special Powers Act, 1983 (8 sections)
• The Armed Forces (Special Powers) Act, 1958 (7 sections)
• The Armed Forces Tribunal Act, 2007 (44 sections)
• The Arms Act, 1959 (48 sections)
• The Army Act, 1950 (198 sections)
• The Army and Air Force (Disposal of Private Property) Act, 1950 (17 sections)
• The Arya Marriage Validation Act, 1937 (2 sections)
• The Asian Development Bank Act, 1966 (7 sections)
• The Asiatic Society Act, 1984 (15 sections)
• The Assam (Alteration of Boundaries) Act, 1951 (3 sections)
• The Assam Reorganisation (Meghalaya) Act, 1969 (77 sections)
• The Assam Rifles Act, 2006 (168 sections)
• The Assam University Act, 1989 (45 sections)
• The Assisted Reproductive Technology (Regulation) Act, 2021 (46 sections)
• The Atomic Energy Act, 1962 (33 sections)
• The Auroville Foundation Act, 1988 (34 sections)
• The Authoritative Texts (Central Laws) Act, 1973 (3 sections)
• The Babasaheb Bhimrao Ambedkar University Act, 1994 (43 sections)
• The Banaras Hindu University Act, 1915 (33 sections)
• The Bankers Books Evidence Act, 1891 (9 sections)
• The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (29 sections)
• The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (29 sections)
• The Banking Regulation Act, 1949 (133 sections)
• The Banning of Unregulated Deposit Schemes Act, 2019 (44 sections)
• The Bengal Bonded Warehouse Association Act, 1838 (39 sections)
• The Bengal Ghatwali Land Act, 1859 (2 sections)
• The Bengal Land Revenue Sales Act, 1859 (62 sections)
• The Bengal Military Police Act, 1892. (13 sections)
• The Bengal, Agra and Assam Civil Courts Act, 1887 (40 sections)
• The Betwa River Board Act, 1976 (24 sections)
• The Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 (12 sections)
• The Bihar Land Reforms Laws (Regulating Mines and Minerals) Validation Act, 1969. (2 sections)
• The Bihar Reorganisation Act, 2000 (92 sections)
• The Bihar Value Added Tax Act, 2005 (100 sections)
• The Bihar and Uttar Pradesh (Alteration of Boundaries) Act, 1968 (36 sections)
• The Bihar and West Bengal (Transfer of Territories) Act, 1956 (52 sections)
• The Bilateral Netting of Qualified Financial Contracts Act, 2020 (11 sections)
• The Biological Diversity Act, 2002 (72 sections)
• The Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) Act, 1980 (31 sections)
• The Births, Deaths and Marriages Registration Act, 1886 (38 sections)
• The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (88 sections)
• The Bombay Civil Courts Act, 1869 (44 sections)
• The Bombay Reorganisation Act, 1960 (96 sections)
• The Bombay Revenue Jurisdiction Act, 1876 (17 sections)
• The Bonded Labour System (Abolition) Act, 1976 (27 sections)
• The Border Security Force Act, 1968 (143 sections)
• The Brahmaputra Board Act, 1980 (30 sections)
• The British India Corporation Limited (Acquisition of Shares) Act, 1981 (21 sections)
• The Bureau of Indian Standards Act, 2016. (43 sections)
• The Cable Television Networks (Regulation) Act, 1995 (26 sections)
• The Calcutta High Court (Extension of Jurisdiction) Act, 1953 (4 sections)
• The Calcutta High Court (Jurisdictional Limits) Act, 1919 (2 sections)
• The Calcutta Land-Revenue Act, 1856 (3 sections)
• The Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985 (23 sections)
• The Calcutta Port (Pilotage) Act, 1948 (11 sections)
• The Cantonments (Extension of Rent Control Laws) Act, 1957 (4 sections)
• The Cantonments Act, 2006 (360 sections)
• The Cardamom Act, 1965 (33 sections)
• The Carriage by Air Act, 1972 (12 sections)
• The Carriage by Road Act, 2007 (22 sections)
• The Cattle-Trespass Act, 1871 (31 sections)
• The Census Act, 1948 (32 sections)
• The Central Agricultural University Act, 1992 (43 sections)
• The Central Boards of Revenue Act, 1963 (8 sections)
• The Central Educational Institutions (Reservation in Admission) Act, 2006 (7 sections)
• The Central Educational Institutions (Reservation in Teachers Cadre) Act, 2019 (6 sections)
• The Central Excise Act, 1944 (129 sections)
• The Central Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017 (3 sections)
• The Central Goods and Services Tax Act, 2017 (188 sections)
• The Central Industrial Security Force (Amendment and Validation) Act, 1999. (10 sections)
• The Central Industrial Security Force Act, 1968 (24 sections)
• The Central Laws (Extension to Arunachal Pradesh) Act, 1993 (5 sections)
• The Central Laws (Extension to Jammu and Kashmir) Act, 1968 (6 sections)
• The Central Provinces Court of Wards Act, 1899 (41 sections)
• The Central Provinces Financial Commissioner's Act, 1908 (6 sections)
• The Central Provinces Land-Revenue Act, 1881 (162 sections)
• The Central Provinces Tenancy Act, 1898 (100 sections)
• The Central Reserve Police Force Act, 1949 (19 sections)
• The Central Road and Infrastructure Fund Act, 2000 (16 sections)
• The Central Sales Tax Act, 1956 (33 sections)
• The Central Sanskrit Universities Act, 2020 (47 sections)
• The Central Silk Board Act, 1948 (34 sections)
• The Central Universities Act, 2009 (54 sections)
• The Central Vigilance Commission Act, 2003 (30 sections)
• The Cess and Other Taxes on Minerals (Validation) Act, 1992 (3 sections)
• The Chandigarh (Delegation of Powers) Act, 1987 (4 sections)
• The Chandigarh Disturbed Areas Act, 1983 (7 sections)
• The Charitable Endowments Act, 1890 (17 sections)
• The Charitable and Religious Trusts Act, 1920 (12 sections)
• The Chartered Accountants Act, 1949 (60 sections)
• The Chemical Weapons Convention Act, 2000 (56 sections)
• The Chief Election Commissioner And Other Election Commissioners (Appointment, Conditions of Service And Term of Office) Act, 2023 (21 sections)
• The Child and Adolescent Labour (Prohibition and Regulation) Act, 1986 (30 sections)
• The Chit Funds Act, 1982 (90 sections)
• The Chutia Nagpur Encumbered Estates Act, 1876 (24 sections)
• The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (33 sections)
• The Cinematograph Act, 1952 (36 sections)
• The Citizenship Act, 1955 (27 sections)
• The Civil Defence Act, 1968 (22 sections)
• The Civil Liability for Nuclear Damage Act, 2010 (49 sections)
• The Clinical Establishments (Registration and Regulation) Act, 2010 (56 sections)
• The Co-operative Societies Act, 1912 (50 sections)
• The Coal Bearing Areas (Acquisition and Development) Act, 1957 (30 sections)
• The Coal India (Regulation of Transfers and Validation) Act, 2000 (4 sections)
• The Coal Mines (Special Provisions) Act, 2015 (33 sections)
• The Coal Mines Labour Welfare Fund (Repeal) Act, 1986 (8 sections)
• The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 (31 sections)
• The Coast Guard Act, 1978 (124 sections)
• The Coastal Aquaculture Authority Act, 2005 (27 sections)
• The Coconut Development Board Act, 1979 (21 sections)
• The Code on Social Security, 2020 (164 sections)
• The Code on Wages, 2019 (69 sections)
• The Coffee Act, 1942 (58 sections)
• The Coinage Act, 2011 (28 sections)
• The Coir Industry Act, 1953 (28 sections)
• The Collection of Statistics Act, 2008 (27 sections)
• The Commercial Courts Act, 2015 (26 sections)
• The Commercial Documents Evidence Act, 1939 (4 sections)
• The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021 (31 sections)
• The Commission of Sati (Prevention ) Act, 1987 (22 sections)
• The Commissions for Protection of Child Rights Act, 2005 (37 sections)
• The Commissions of Inquiry Act, 1952 (20 sections)
• The Companies (Donations to National Funds) Act, 1951 (4 sections)
• The Companies (Profits) Surtax Act, 1964 (34 sections)
• The Company Secretaries Act, 1980 (59 sections)
• The Compensatory Afforestation Fund Act, 2016. (33 sections)
• The Competition Act, 2002 (97 sections)
• The Comptroller Auditor-General s (Duties, Powers and Conditions of Service) Act, 1971 (27 sections)
• The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (17 sections)
• The Contempt of Courts Act, 1971 (24 sections)
• The Contingency Fund of India Act, 1950 (4 sections)
• The Control of National Highways (Land and Traffic) Act, 2002 (50 sections)
• The Copyright Act, 1957 (105 sections)
• The Cost Accountants Act, 1959 (59 sections)
• The Court-Fees Act, 1870 (48 sections)
• The Credit Information Companies (Regulation) Act, 2005. (38 sections)
• The Customs Act,1962 (285 sections)
• The Customs Tariff Act, 1975 (22 sections)
• The Cutchi Memons Act, 1938 (4 sections)
• The Dadra and Nagar Haveli Act, 1961 (14 sections)
• The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019 (23 sections)
• The Dakshina Bharat Hindi Prachar Sabha Act, 1964 (7 sections)
• The Dalmia Dadri Cement Limited (Acquisition and Transfer of Undertakings) Act, 1981 (32 sections)
• The Dam Safety Act, 2021 (56 sections)
• The Damodar Valley Corporation Act, 1948 (60 sections)
• The Dehra Dun Act, 1871 (4 sections)
• The Dekkhan Agriculturists' Relief Act, 1879 (62 sections)
• The Delhi (Urban Areas) Tenants Relief Act, 1961 (9 sections)
• The Delhi Apartment Ownership Act, 1986 (27 sections)
• The Delhi Development Act, 1957 (72 sections)
• The Delhi High Court Act, 1966 (22 sections)
• The Delhi Land Holdings (Ceiling) Act, 1960 (29 sections)
• The Delhi Lands (Restrictions on Transfer) Act, 1972 (11 sections)
• The Delhi Motor Vehicles Taxation Act, 1962 (25 sections)
• The Delhi Municipal Corporation Act, 1957 (581 sections)
• The Delhi Police Act, 1978 (152 sections)
• The Delhi Primary Education Act, 1960 (26 sections)
• The Delhi Sales Tax Act, 1975 (75 sections)
• The Delhi School Education Act, 1973 (29 sections)
• The Delhi Sikh Gurdwaras Act, 1971 (42 sections)
• The Delhi Special Police Establishment Act, 1946 (13 sections)
• The Delhi University Act, 1922 (50 sections)
• The Delhi Urban Art Commission Act, 1973 (27 sections)
• The Delhi and Ajmer-Merwara Land Development Act, 1948 (33 sections)
• The Delimitation Act, 2002 (14 sections)
• The Delivery of Books and Newspapers (Public Libraries) Act, 1954 (9 sections)
• The Dentists Act, 1948 (66 sections)
• The Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1972 (7 sections)
• The Departmentalisation of Union Accounts (Transfer of Personnel) Act, 1976 (3 sections)
• The Deposit Insurance and Credit Guarantee Corporation Act, 1961 (63 sections)
• The Depositories Act, 1996 (60 sections)
• The Designs Act, 2000 (48 sections)
• The Destruction of Records Act, 1917 (6 sections)
• The Destructive Insects and Pests (Amendment and Validation) Act, 1992. (4 sections)
• The Destructive Insects and Pests Act, 1914 (11 sections)
• The Diplomatic Relations (Vienna Convention) Act, 1972 (11 sections)
• The Diplomatic and Consular Officers (Oaths and Fees) (Extension to Jammu and Kashmir) Act, 1973 (3 sections)
• The Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (8 sections)
• The Direct Tax Vivad se Vishwas Act, 2020 (12 sections)
• The Disaster Management Act, 2005 (85 sections)
• The Dissolution of Muslim Marriages Act, 1939 (6 sections)
• The Disturbed Areas (Special Courts) Act, 1976 (10 sections)
• The Divorce Act, 1869 (64 sections)
• The Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Act, 1997 (4 sections)
• The Dock Workers (Regulation of Employment) Act, 1948 (19 sections)
• The Dowry Prohibition Act, 1961 (13 sections)
• The Dr. Rajendra Prasad Central Agricultural University Act, 2016. (46 sections)
• The Drugs and Cosmetics Act, 1940 (90 sections)
• The Drugs and Magic Remedies (Objectionable Advertisement) Act, 1954 (18 sections)
• The Durgah khawaja Saheb Act, 1955 (22 sections)
• The Easements (Extending Act 5 of 1882), 1891 (1 sections)
• The East Punjab Urban Rent Restriction Act (Extension to Chandigarh) Act, 1974 (4 sections)
• The Economic Offences (Inapplicability of Limitation) Act, 1974 (2 sections)
• The Election Laws (Extension to Sikkim) Act, 1976 (3 sections)
• The Electricity Act, 2003 (188 sections)
• The Emblems and Names (Prevention of Improper Use) Act, 1950 (9 sections)
• The Emigration Act, 1983 (45 sections)
• The Employees Provident Funds and Miscellaneous Provisions Act, 1952 (68 sections)
• The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 (24 sections)
• The Enemy Property Act, 1968 (33 sections)
• The Energy Conservation Act, 2001 (69 sections)
• The English and Foreign Languages University Act, 2006 (46 sections)
• The Epidemic Diseases Act, 1897 (12 sections)
• The Essential Commodities Act, 1955 (29 sections)
• The Essential Services Maintenance (Assam) Act, 1980 (11 sections)
• The Expenditure-tax Act, 1987 (33 sections)
• The Explosive Substances Act, 1908 (7 sections)
• The Explosives Act, 1884 (29 sections)
• The Export (Quality Control and Inspection) Act, 1963 (38 sections)
• The Export-Import Bank of India Act, 1981 (41 sections)
• The Extradition Act, 1962 (40 sections)
• The Factoring Regulation Act, 2011 (36 sections)
• The Family Courts Act, 1984 (23 sections)
• The Faridabad Development Corporation Act, 1956 (36 sections)
• The Farm Laws Repeal Act, 2021 (3 sections)
• The Fatal Accidents Act, 1855 (5 sections)
• The Finance Commission (Miscellaneous Provisions) Act, 1951 (8 sections)
• The Fiscal Responsibility and Budget Management Act, 2003 (14 sections)
• The Food Corporations Act, 1964 (47 sections)
• The Food Safety and Standards Act, 2006 (101 sections)
• The Footwear Design and Development Institute Act, 2017 (39 sections)
• The Foreign Aircraft (Exemption from Taxes and Duties on Fuel and Lubricants) Act, 2002 (3 sections)
• The Foreign Contribution (Regulation) Act, 2010 (56 sections)
• The Foreign Exchange Management Act, 1999 (52 sections)
• The Foreign Marriage Act, 1969 (30 sections)
• The Foreign Trade (Development and Regulation) Act, 1992 (29 sections)
• The Foreigners Law (Application and Amendment) Act, 1962 (4 sections)
• The Forfeited Deposits Act, 1850 (2 sections)
• The Former Secretary of State Service Officers (Conditions of Service) Act, 1972 (14 sections)
• The Forward Contracts (Regulation) Act, 1952 (43 sections)
• The Fugitive Economic Offenders Act, 2018 (26 sections)
• The General Clauses Act, 1897 (36 sections)
• The General Insurance Business (Nationalisation) Act, 1972 (48 sections)
• The Geneva Conventions Act, 1960 (20 sections)
• The Geographical Indications of Goods (Registration and Protection) Act, 1999 (89 sections)
• The Goa, Daman and Diu (Administration) Act, 1962 (11 sections)
• The Goa, Daman and Diu (Extension of the Code of Civil Procedure and the Arbitration Act) Act, 1965 (7 sections)
• The Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987 (22 sections)
• The Goa, Daman and Diu Reorganisation Act, 1987 (72 sections)
• The Gold Bonds (Immunities and Exemptions) Act, 1993 (6 sections)
• The Goods and Services Tax (Compensation to States) Act, 2017 (15 sections)
• The Government Buildings Act, 1899 (4 sections)
• The Government Savings Promotion Act, 1873 (22 sections)
• The Government Securities Act, 2006 (36 sections)
• The Government of National Capital Territory of Delhi Act, 1991 (70 sections)
• The Government of Union Territories Act, 1963 (70 sections)
• The Governors (Emoluments, Allowances and Privileges) Act, 1982 (16 sections)
• The Gram Nyayalayas Act, 2008 (40 sections)
• The Guardians and Wards Act, 1890 (55 sections)
• The Haj Committee Act, 2002 (52 sections)
• The Handlooms (Reservation of Articles for Production) Act, 1985 (19 sections)
• The Haryana and Punjab Agricultural Universities Act, 1970 (45 sections)
• The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979 (36 sections)
• The High Court Judges Salaries and Conditions of Service Act, 1954 (40 sections)
• The High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981 (14 sections)
• The High Court at Patna (Establishment of a Permanent Bench at Ranchi) Act, 1976 (2 sections)
• The High Courts (Seals) Act, 1950 (3 sections)
• The Himachal Pradesh and Bilaspur (New State) Act, 1954 (32 sections)
• The Hind Cycles Limited and Sen-Raleigh Limited (Nationalisation) Act, 1980 (33 sections)
• The Hindi Sahitya Sammelan Act, 1962 (19 sections)
• The Hindu Adoptions and Maintenance Act, 1956 (30 sections)
• The Hindu Disposition of Property Act, 1916 (5 sections)
• The Hindu Gains of Learning Act, 1930 (4 sections)
• The Hindu Minority and Guardianship Act, 1956 (13 sections)
• The Hotel-Receipts Tax Act, 1980 (37 sections)
• The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017 (50 sections)
• The Illegal Migrants (Determination by Tribunals) Act, 1983 (31 sections)
• The Immigrants (Expulsion from Assam) Act, 1950 (7 sections)
• The Immoral Traffic (Prevention) Act, 1956 (32 sections)
• The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984 (33 sections)
• The Indecent Representation of Women (Prohibition) Act, 1986 (10 sections)
• The India International Arbitration Centre Act, 2019 (35 sections)
• The Indian Antarctic Act, 2022 (57 sections)
• The Indian Christian Marriage Act, 1872 (88 sections)
• The Indian Council of World Affairs Act, 2001 (31 sections)
• The Indian Easements Act, 1882 (64 sections)
• The Indian Forest Act, 1927 (88 sections)
• The Indian Institute of Management Act, 2017 (40 sections)
• The Indian Institute of Petroleum and Energy Act, 2017 (45 sections)
• The Indian Institutes of Information Technology (Public-private Partnership) Act, 2017 (48 sections)
• The Indian Institutes of Information Technology Act, 2014 (50 sections)
• The Indian Maritime University Act, 2008 (50 sections)
• The Indian Museum Act, 1910 (20 sections)
• The Indian Naval Armament Act, 1923 (14 sections)
• The Indian Nursing Council Act, 1947 (19 sections)
• The Indian Partnership Act, 1932 (74 sections)
• The Indian Ports Act, 1908 (73 sections)
• The Indian Red Cross Society Act, 1920 (18 sections)
• The Indian Reserve Forces Act, 1888 (8 sections)
• The Indian Soldiers (Litigation) Act, 1925 (16 sections)
• The Indian Stamp Act, 1899 (97 sections)
• The Indian Statistical Institute Act, 1959 (12 sections)
• The Indian Succession Act, 1925 (393 sections)
• The Indian Tolls (Army and Air Force) Act, 1901 (8 sections)
• The Indian Tolls Act, 1851 (9 sections)
• The Indian Tolls Act, 1864 (4 sections)
• The Indian Treasure-trove Act, 1878 (21 sections)
• The Indian Trust Act, 1882 (97 sections)
• The Indian Veterinary Council Act, 1984 (67 sections)
• The Indira Gandhi National Open University Act, 1985 (40 sections)
• The Indira Gandhi National Tribal University Act, 2007 (50 sections)
• The Indo-Tibetan Border Police Force Act, 1992 (157 sections)
• The Industrial Development Bank (Transfer of Undertaking and Repeal) Act, 2003 (15 sections)
• The Industrial Disputes (Banking and Insurance Companies) Act, 1949 (7 sections)
• The Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act, 1993 (12 sections)
• The Industrial Reconstruction Bank (Transfer of Undertakings and Repeal) Act, 1997 (15 sections)
• The Industries (Development and Regulation) Act, 1951 (60 sections)
• The Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992 (26 sections)
• The Inflammable Substances Act, 1952 (7 sections)
• The Information Technology Act, 2000 (125 sections)
• The Inland Vessels Act, 2021 (114 sections)
• The Inland Waterways Authority of India Act, 1985 (41 sections)
• The Insecticides Act, 1968 (39 sections)
• The Insolvency and Bankruptcy Code, 2016. (282 sections)
• The Institute of Teaching and Research in Ayurveda Act, 2020 (31 sections)
• The Institutes of Technology Act, 1961 (41 sections)
• The Insurance Act, 1938 (254 sections)
• The Insurance Regulatory and Development Authority Act, 1999 (39 sections)
• The Integrated Goods and Services Tax (Extension to Jammu and Kashmir) Act, 2017 (3 sections)
• The Integrated Goods and Services Tax Act, 2017 (28 sections)
• The Intelligence Organisations (Restriction of Rights) Act, 1985 (7 sections)
• The Inter-Services Organisations (Command, Control and Discipline) Act, 2023 (15 sections)
• The Inter-State Corporations Act, 1957 (5 sections)
• The Inter-State River Water Disputes Act, 1956 (17 sections)
• The Interest Act, 1978 (6 sections)
• The Interest-tax Act, 1974 (37 sections)
• The International Development Association (Status, Immunities and Privileges) Act, 1960 (5 sections)
• The International Finance Corporation (Status, Immunities and Privileges) Act, 1958 (4 sections)
• The International Financial Services Centres Authority Act, 2019 (34 sections)
• The International Monetary Fund and Bank Act, 1945 (8 sections)
• The Jallianwala Bagh National Memorial Act, 1951 (13 sections)
• The Jamia Millia Islamia Act, 1988 (41 sections)
• The Jammu and Kashmir (Extension of Laws) Act, 1956 (6 sections)
• The Jammu and Kashmir Official Languages Act, 2020. (4 sections)
• The Jammu and Kashmir Reorganisation Act, 2019 (105 sections)
• The Jammu and Kashmir Representation of the People (Supplementary) Act, 1968 (3 of 1968) (3 sections)
• The Jawaharlal Institute of Post-Graduate Medical Education and Research, Puducherry, Act, 2008 (32 sections)
• The Jawaharlal Nehru University Act, 1966 (27 sections)
• The Judges (Inquiry) Act, 1968 (7 sections)
• The Judges (Protection) Act, 1985 (4 sections)
• The Jute Companies (Nationalisation) Act, 1980 (33 sections)
• The Jute Packaging Materials (Compulsory Use in Packing Commodities) Act, 1987 (17 sections)
• The Juvenile Justice (Care and Protection of Children) Act, 2015. (112 sections)
• The Kalakshetra Foundation Act, 1993 (35 sections)
• The Kazis Act, 1880 (4 sections)
• The Khaddar (Protection of Name) Act, 1950 (3 sections)
• The Khadi and Village Industries Commission Act, 1956 (35 sections)
• The Khuda Bakhsh Oriental Public Library Act, 1969 (28 sections)
• The King of Oudh's Estate Act, 1887 (3 sections)
• The King of Oudh's Estate Act, 1888 (2 sections)
• The King of Oudh's Estate Validation Act, 1917 (4 sections)
• The Labour Laws (Simplification of Procedure for Furnishing Returns and Maintaining Registers by certain Establishments) Act, 1988 (8 sections)
• The Lady Hardinge Medical College and Hospital (Acquisition and Miscellaneous Provisions) Act, 1977 (19 sections)
• The Lalit Kala Akadami (Taking Over of Management) Act, 1997 (16 sections)
• The Land Acquisition (Amendment and Validation) Act, 1967 (5 sections)
• The Land Improvement Loans Act, 1883 (12 sections)
• The Land Ports Authority of India Act, 2010 (37 sections)
• The Laws Local Extent Act, 1874 (8 sections)
• The Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998 (5 sections)
• The Legal Metrology Act, 2009 (57 sections)
• The Legal Practitioners Act, 1879 (42 sections)
• The Legal Representatives Suits Act, 1855 (2 sections)
• The Legal Services Authorities Act, 1987 (40 sections)
• The Legal Tender (Inscribed Notes) Act, 1964 (3 sections)
• The Legislative Assembly of Nagaland (Change in Representation) Act, 1968 (5 sections)
• The Life Insurance Corporation (Modification of Settlements) Act, 1976 (3 sections)
• The Life Insurance Corporation Act, 1956 (79 sections)
• The Limited Liability Partnership Act, 2008 (88 sections)
• The Live-stock Importation Act, 1898 (6 sections)
• The Local Authorities Loans Act, 1914 (9 sections)
• The Lok Sahayak Sena Act, 1956 (11 sections)
• The Lokpal and Lokayuktas Act, 2013 (63 sections)
• The Lotteries (Regulation) Act, 1998 (13 sections)
• The Lushai Hills District (Change of Name) Act, 1954 (4 sections)
• The Madhya Pradesh Reorganisation Act, 2000 (86 sections)
• The Madras City Civil Court Act, 1892 (18 sections)
• The Madras Civil Courts Act, 1873 (31 sections)
• The Madras District Police Act, 1859 (55 sections)
• The Madras Rent and Revenue Sales Act, 1839 (6 sections)
• The Madras, Bengal and Bombay Children (Supplementary) Act, 1925 (2 sections)
• The Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya Act, 1996 (44 sections)
• The Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (34 sections)
• The Maintenance Orders Enforcement Act, 1921 (12 sections)
• The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (32 sections)
• The Major Port Authorities Act, 2021 (76 sections)
• The Majority Act, 1875 (3 sections)
• The Mangrol and Manavadar (Administration of Property) Act, 1949 (12 sections)
• The Manipur (Courts) Act, 1955 (46 sections)
• The Manipur (Hill Areas) District Councils Act, 1971 (53 sections)
• The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962 (37 sections)
• The Manipur (Village Authorities in Hill Areas) Act, 1956 (58 sections)
• The Manipur Land Revenue and Land Reforms Act, 1960 (170 sections)
• The Manipur Municipalities Act, 1994 (231 sections)
• The Manipur Panchayati Raj Act, 1994 (109 sections)
• The Manipur University Act, 2005 (48 sections)
• The Manoeuvres, Field Firing and Artillery Practice Act, 1938 (13 sections)
• The Marine Aids to Navigation Act, 2021. (53 sections)
• The Marine Insurance Act, 1963 (92 sections)
• The Marine Products Export Development Authority Act, 1972 (35 sections)
• The Maritime Anti-Piracy Act, 2022. (15 sections)
• The Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act, 1981 (26 sections)
• The Marking of Heavy Packages Act, 1951 (10 sections)
• The Married Womens Property Act, 1874 (10 sections)
• The Maulana Azad National Urdu University Act, 1996 (43 sections)
• The Mediation Act, 2023 (65 sections)
• The Medical Termination of Pregnancy Act, 1971 (9 sections)
• The Mental Healthcare Act, 2017 (126 sections)
• The Metro Railways (Construction of Works) Act, 1978 (49 sections)
• The Metro Railways (Operation and Maintenance) Act, 2002 (105 sections)
• The Micro, Small and Medium Enterprises Development Act, 2006 (32 sections)
• The Mines and Minerals (Development and Regulation) Act, 1957 (64 sections)
• The Mizoram University Act, 2000 (48 sections)
• The Moorshedabad Act, 1891 (6 sections)
• The Motor Vehicles Act, 1988 (257 sections)
• The Multi-State Co-operative Societies Act, 2002 (148 sections)
• The Multimodal Transportation of Goods Act, 1993 (33 sections)
• The Murshidabad Estate Administration Act, 1933 (28 sections)
• The Muslim Personal Law (Shariat) Application Act, 1937 (6 sections)
• The Muslim Women (Protection of Rights on Divorce) Act, 1986 (7 sections)
• The Muslim Women (Protection of Rights on Marriage) Act, 2019 (8 sections)
• The Naga Hills-Tuensang Area Act, 1957 (7 sections)
• The Nagaland University Act, 1989 (48 sections)
• The Nalanda University Act, 2010 (44 sections)
• The Narcotic Drugs and Psychotropic Substances Act, 1985 (129 sections)
• The National Bank for Agriculture and Rural Development Act, 1981 (69 sections)
• The National Bank for Financing Infrastructure and Development Act, 2021 (48 sections)
• The National Cadet Corps Act, 1948 (13 sections)
• The National Capital Region Planning Board Act, 1985 (41 sections)
• The National Capital Territory of Delhi (Recognition of Property Rights of Residents in Unauthorised Colonies) Act, 2019 (3 sections)
• The National Capital Territory of Delhi Laws (Special Provisions) Second Act, 2011 (6 sections)
• The National Co-operative Development Corporation Act, 1962 (27 sections)
• The National Commission for Allied and Healthcare Professions Act, 2021 (70 sections)
• The National Commission for Backward Classes (Repeal) Act, 2018 (2 sections)
• The National Commission for Homoeopathy Act, 2020. (59 sections)
• The National Commission for Indian System of Medicine Act, 2020 (59 sections)
• The National Commission for Minorities Act, 1992 (16 sections)
• The National Commission for Minority Educational Institutes Act, 2004 (33 sections)
• The National Commission for Safai Karamcharis Act, 1993 (15 sections)
• The National Commission for Women Act, 1990 (17 sections)
• The National Company Limited (Acquisition and Transfer of Undertakings) Act, 1980 (35 sections)
• The National Council for Teacher Education Act, 1993 (35 sections)
• The National Dairy Development Board Act, 1987 (50 sections)
• The National Dental Commission Act, 2023 (59 sections)
• The National Food Security Act, 2013 (45 sections)
• The National Forensic Sciences University Act, 2020 (56 sections)
• The National Green Tribunal Act, 2010 (39 sections)
• The National Highways Act, 1956 (22 sections)
• The National Highways Authority of India Act, 1988 (37 sections)
• The National Housing Bank Act, 1987 (101 sections)
• The National Institute of Fashion Technology Act, 2006 (34 sections)
• The National Institute of Mental Health and Neuro-Sciences, Bangalore Act, 2012 (33 sections)
• The National Institute of Pharmaceutical Education and Research Act, 1998 (44 sections)
• The National Institutes of Design Act, 2014 (41 sections)
• The National Institutes of Food Technology, Entrepreneurship and Management Act, 2021. (41 sections)
• The National Institutes of Technology, Science Education and Research Act, 2007 (40 sections)
• The National Investigation Agency Act, 2008 (26 sections)
• The National Judicial Appointments Commission Act, 2014 (14 sections)
• The National Jute Board Act, 2008 (26 sections)
• The National Medical Commission Act, 2019 (61 sections)
• The National Nursing and Midwifery Commission Act, 2023 (57 sections)
• The National Rural Employment Guarantee (Extension to Jammu and Kashmir) Act, 2007 (3 sections)
• The National Security Act, 1980 (20 sections)
• The National Security Guard Act, 1986 (140 sections)
• The National Service Act, 1972 (38 sections)
• The National Sports University Act, 2018 (44 sections)
• The National Tax Tribunal Act, 2005 (30 sections)
• The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 (36 sections)
• The National Waterways Act, 2016. (5 sections)
• The Naval and Aircraft Prize Act, 1971 (20 sections)
• The Navy Act, 1957 (194 sections)
• The New Delhi Municipal Council Act, 1994 (419 sections)
• The North-Eastern Areas (Reorganisation) Act, 1971 (100 sections)
• The North-Eastern Council Act, 1971 (8 sections)
• The North-Eastern Hill University Act, 1973 (42 sections)
• The North-western Provinces and Oudh Act, 1890 (62 sections)
• The Northern India Canal and Drainage Act, 1873 (75 sections)
• The Northern Indian Ferries Act, 1878 (37 sections)
• The Notaries Act, 1952 (16 sections)
• The Oaths Act, 1969 (9 sections)
• The Official Languages Act, 1963 (9 sections)
• The Official Secrets Act, 1923 (16 sections)
• The Official Trusteers Act, 1913 (35 sections)
• The Offshore Areas Mineral (Development and Regulation) Act, 2002 (46 sections)
• The Oil Industry (Development) Act, 1974 (32 sections)
• The Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993 (12 sections)
• The Oilfields (Regulation and Development) Act, 1948 (19 sections)
• The Orissa (Alteration of Name) Act, 2011 (10 sections)
• The Orissa Weights and Measures (Delhi Repeal) Act, 1958 (3 sections)
• The Orphanages and other Charitable Homes (Supervision and Control) Act, 1960 (31 sections)
• The Oudh Estates Act, 1869 (33 sections)
• The Oudh Laws Act, 1876 (5 sections)
• The Oudh Taluqdar's Relief Act, 1870 (25 sections)
• The Parliament (Prevention of Disqualification) Act, 1959 (5 sections)
• The Parliamentary Proceedings (Protection of Publication) Act, 1977 (4 sections)
• The Parsi Marriage and Divorce Act, 1936. (55 sections)
• The Partition Act, 1893 (10 sections)
• The Partition of Revenue-Paying Estates Act, 1863 (59 sections)
• The Passports Act, 1967 (29 sections)
• The Payment and Settlement Systems Act, 2007 (42 sections)
• The Pension Fund Regulatory and Development Authority Act, 2013 (57 sections)
• The Pensions Act, 1871 (18 sections)
• The Petroleum Act, 1934 (32 sections)
• The Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (22 sections)
• The Petroleum and Natural Gas Regulatory Board Act, 2006 (63 sections)
• The Pharmacy Act, 1948 (55 sections)
• The Places of Worship (Special Provisions) Act, 1991 (8 sections)
• The Poisons Act, 1919 (10 sections)
• The Police Act, 1861 (46 sections)
• The Police Act, 1949 (7 sections)
• The Police, Agra Act, 1854 (3 sections)
• The Police-Forces (Restriction of Rights) Act, 1966 (6 sections)
• The Pondicherry (Administration) Act, 1962 (20 sections)
• The Pondicherry (Alteration of Name) Act, 2006 (10 sections)
• The Pondicherry (Extension of Laws) Act, 1968 (7 sections)
• The Pondicherry University Act, 1985 (44 sections)
• The Post Office Act, 2023 (16 sections)
• The Post Office Cash Certificates Act, 1917 (3 sections)
• The Post-Graduate Institute of Medical Education and Research, Chandigarh, Act 1966 (32 sections)
• The Powers-of Attorney Act, 1882 (7 sections)
• The Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (37 sections)
• The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (39 sections)
• The Preference Shares (Regulation of Dividends) Act, 1960 (8 sections)
• The Presidency Small Cause Courts Act, 1882 (100 sections)
• The President (Discharge of Functions) Act, 1969 (3 sections)
• The Presidential and Vice-Presidential Elections Act, 1952 (30 sections)
• The Presidents Emoluments and Pension Act, 1951 (9 sections)
• The Press Council Act, 1978 (27 sections)
• The Press and Registration of Periodicals Act, 2023 (22 sections)
• The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009 (45 sections)
• The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 (17 sections)
• The Prevention of Corruption Act, 1988 (35 sections)
• The Prevention of Cruelty to Animals Act, 1960 (44 sections)
• The Prevention of Damage to Public Property Act, 1984 (7 sections)
• The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (16 sections)
• The Prevention of Insults to National Honour Act, 1971 (4 sections)
• The Prevention of Money-Laundering Act, 2002 (81 sections)
• The Prevention of Terrorism (Repeal) Act, 2004 (3 sections)
• The Prisoners (Attendance in Courts) Act, 1955 (10 sections)
• The Prisoners Act, 1900 (53 sections)
• The Prisons Act, 1894 (62 sections)
• The Private Security Agencies (Regulation) Act, 2005 (25 sections)
• The Prize Chits and Money Circulation Schemes (Banning) Act, 1978 (14 sections)
• The Prize Competitions Act, 1955 (20 sections)
• The Probation of Offenders Act, 1958 (19 sections)
• The Prohibition of Benami Property Transactions Act, 1988 (75 sections)
• The Prohibition of Child Marriage Act, 2006 (21 sections)
• The Prohibition of Electronic Cigarettes (Production, Manufacture, Import, Export, Transport, Sale, Distribution, Storage and Advertisement) Act, 2019 (18 sections)
• The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 (39 sections)
• The Protection of Children from Sexual Offences Act, 2012 (47 sections)
• The Protection of Civil Rights Act, 1955 (23 sections)
• The Protection of Human Rights Act, 1993 (45 sections)
• The Protection of Plant Varieties and Farmers Rights Act, 2001 (97 sections)
• The Protection of Women from Domestic Violence Act, 2005 (37 sections)
• The Provident Funds Act, 1925 (11 sections)
• The Provincial Small Cause Courts Act, 1887 (37 sections)
• The Provisional collection of Taxes Act,2023 (6 sections)
• The Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996 (5 sections)
• The Public Debt Act, 1944 (35 sections)
• The Public Employment (Requirement as to Residence) Act, 1957 (5 sections)
• The Public Examinations (Prevention of Unfair Means) Act, 2024 (19 sections)
• The Public Financial Institutions (Obligation as to Fidelity and Secrecy) Act, 1983 (6 sections)
• The Public Gambling Act, 1867 (18 sections)
• The Public Liability Insurance Act, 1991 (28 sections)
• The Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (26 sections)
• The Public Records Act, 1993 (18 sections)
• The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978 (27 sections)
• The Punjab District Boards Act, 1883 (79 sections)
• The Punjab Disturbed Areas Act, 1983 (7 sections)
• The Punjab Land-Revenue Act, 1887 (158 sections)
• The Punjab Laws Act, 1872 (64 sections)
• The Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994 (5 sections)
• The Punjab Reorganisation Act, 1966 (97 sections)
• The Punjab Tenancy Act, 1887. (112 sections)
• The Railway Claims Tribunal Act, 1987 (32 sections)
• The Railway Property (Unlawful Possession) Act, 1966 (16 sections)
• The Railway Protection Force Act, 1957 (24 sections)
• The Railways (Employment of Members of the Armed Forces) Act, 1965 (5 sections)
• The Railways Act, 1989 (233 sections)
• The Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959 (17 sections)
• The Rajghat Samadhi Act, 1951 (9 sections)
• The Rajiv Gandhi Institute of Petroleum Technology Act, 2007 (40 sections)
• The Rajiv Gandhi National Aviation University Act, 2013 (48 sections)
• The Rajiv Gandhi National Institute of Youth Development Act, 2012 (46 sections)
• The Rajiv Gandhi University Act, 2006 (49 sections)
• The Rampur Raza Library Act, 1975 (29 sections)
• The Rashtriya Raksha University Act, 2020. (53 sections)
• The Real Estate (Regulation and Development) Act, 2016. (92 sections)
• The Reciprocity Act, 1943 (7 sections)
• The Recovery Of Debts And Bankruptcy Act, 1993 (45 sections)
• The Recycling of Ships Act, 2019 (46 sections)
• The Regional Centre for Biotechnology Act, 2016. (46 sections)
• The Regional Rural Banks Act, 1976 (37 sections)
• The Registration Act, 1908 (96 sections)
• The Registration of Births and Deaths Act, 1969 (33 sections)
• The Rehabilitation Council of India Act, 1992 (30 sections)
• The Rehabilitation Finance Administration Act, 1948 (25 sections)
• The Religious Institutions (Prevention of Misuse) Act, 1988 (10 sections)
• The Religious Societies Act, 1880 (9 sections)
• The Religious endowments act, 1863 (24 sections)
• The Remittances of Foreign Exchange and Investment in Foreign Exchange Bonds (Immunities and Exemptions) Act, 1991 (7 sections)
• The Repatriation of Prisoners Act, 2003 (16 sections)
• The Repealing and Amending (Second) Act, 2015 (4 sections)
• The Repealing and Amending (Second) Act, 2017 (4 sections)
• The Repealing and Amending Act, 2015 (4 sections)
• The Repealing and Amending Act, 2016 (4 sections)
• The Repealing and Amending Act, 2017 (4 sections)
• The Repealing and Amending Act, 2019 (4 sections)
• The Repealing and Amending Act, 2023 (4 sections)
• The Representation of the People Act, 1950 (56 sections)
• The Representation of the People Act, 1951 (205 sections)
• The Requisitioning and Acquisition of Immovable Property Act, 1952 (26 sections)
• The Reserve Bank (Transfer to Public Ownership) Act, 1948 (7 sections)
• The Reserve Bank of India Act, 1934 (140 sections)
• The Reserve and Auxiliary Air Forces Act, 1952 (36 sections)
• The Revenue Recovery Act, 1890 (10 sections)
• The Richardson and Cruddas Limited (Acquisition and Transfer of Undertaking) Act, 1972 (31 sections)
• The Right of Children to Free and Compulsory Education Act, 2009 (39 sections)
• The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (114 sections)
• The Right to Information Act, 2005 (31 sections)
• The Rights of Persons with Disabilities Act, 2016. (102 sections)
• The River Boards Act, 1956 (29 sections)
• The Road Transport Corporations Act, 1950 (58 sections)
• The Rubber Act, 1947 (40 sections)
• The SAARC Convention (Suppression of Terrorism) Act, 1993 (8 sections)
• The Salar Jung Museum Act, 1961 (28 sections)
• The Salaries and Allowances of Ministers Act, 1952 (14 sections)
• The Salaries and Allowances of Officers of Parliament Act, 1953 (13 sections)
• The Salary and Allowances of Leaders of Opposition in Parliament Act, 1977 (14 sections)
• The Salary, Allowances and Pension of Members of Parliament Act, 1954 (21 sections)
• The Sale of Goods Act, 1930 (67 sections)
• The Sarais' Act, 1867 (18 sections)
• The Sashastra Seema Bal Act, 2007 (156 sections)
• The Scheduled Areas (Assimilation of Laws) Act, 1951 (6 sections)
• The Scheduled Areas (Assimilation of Laws) Act, 1953 (6 sections)
• The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (26 sections)
• The Scheduled Securities (Hyderabad) Act,1949 (7 sections)
• The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (14 sections)
• The School of Planning and Architecture Act, 2014 (42 sections)
• The Seamens Provident Fund Act, 1966 (24 sections)
• The Seaward Artillery Practice Act, 1949 (10 sections)
• The Securities Contracts (Regulation) Act, 1956 (78 sections)
• The Securities and Exchange Board of India Act, 1992 (91 sections)
• The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (61 sections)
• The Seeds Act, 1966 (30 sections)
• The Semiconductor Integrated Circuits Layout-Design Act, 2000 (96 sections)
• The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 (30 sections)
• The Shillong (Rifle Range and Umlong) Cantonments Assimilation of Laws Act, 1954 (4 sections)
• The Sick Industrial Companies (Special Provisions) Repeal Act, 2003 (6 sections)
• The Sick Textile Undertakings (Nationalisation) Act, 1974 (42 sections)
• The Sikh Gurdwaras (Supplementary) Act, 1925. (3 sections)
• The Sikkim University Act, 2006 (46 sections)
• The Sir Dinshaw Manockjee Petit Act, 1893 (19 sections)
• The Sir Jamsetjee Jejeebhoy Baronetcy Act, 1915 (30 sections)
• The Slum Areas (Improvement and Clearance) Act, 1956 (44 sections)
• The Small Industries Development Bank of India Act, 1989 (69 sections)
• The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (29 sections)
• The Societies Registration Act, 1860 (20 sections)
• The South Asian University Act, 2008 (32 sections)
• The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 (19 sections)
• The Special Criminal Courts (Jurisdiction) Act, 1950 (5 sections)
• The Special Economic Zones Act, 2005 (58 sections)
• The Special Marriage Act, 1954 (57 sections)
• The Special Protection Group Act, 1988 (18 sections)
• The Specific Relief Act, 1963 (48 sections)
• The Specified Bank Notes (Cessation of Liabilities) Act, 2017 (13 sections)
• The Spices Board Act, 1986 (43 sections)
• The Sports Broadcasting Signals (Mandatory Sharing with PrasarBharati) Act, 2007 (10 sections)
• The Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980 (33 sections)
• The Stage-Carriages Act, 1861 (24 sections)
• The State Armed Police Forces (Extension of Laws) Act, 1952 (4 sections)
• The State Bank of India Act, 1955 (69 sections)
• The State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982 (20 sections)
• The State Emblem of India (Prohibition of Improper Use) Act, 2005 (11 sections)
• The State Financial Corporations Act, 1951 (78 sections)
• The State of Arunachal Pradesh Act, 1986 (51 sections)
• The State of Himachal Pradesh Act, 1970 (54 sections)
• The State of Mizoram Act, 1986 (49 sections)
• The State of Nagaland Act, 1962 (34 sections)
• The State-Associated Banks (Miscellaneous Provisions) Act, 1962 (6 sections)
• The States Reorganisation Act, 1956 (130 sections)
• The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (39 sections)
• The Sugar Development Fund Act, 1982 (9 sections)
• The Sugar Export Promotion Act, 1958 (14 sections)
• The Suits Valuation Act, 1887 (12 sections)
• The Suppression of Unlawful Acts Against Safety of Maritime Navigation and Fixed Platforms on Continental Shelf Act, 2002 (14 sections)
• The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982 (17 sections)
• The Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 (2 sections)
• The Supreme Court (Number of Judges) Act, 1956 (2 sections)
• The Supreme Court Judges (Salaries and Conditions of Service) Act, 1958 (36 sections)
• The Surrogacy (Regulation) Act, 2021 (54 sections)
• The Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 (34 sections)
• The Tamil Nadu Legislative Council Act, 2010 (5 sections)
• The Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 (7 sections)
• The Taxation Laws (Extension to Jammu and Kashmir) Act, 1972 (4 sections)
• The Tea Act, 1953 (69 sections)
• The Technology Development Board Act, 1995 (23 sections)
• The Telecom Regulatory Authority of India Act, 1997 (55 sections)
• The Telecommunications Act, 2023. (62 sections)
• The Territorial Army Act, 1948 (19 sections)
• The Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976 (16 sections)
• The Terrorist Affected Areas (Special Courts) Act, 1984 (22 sections)
• The Textile Undertakings (Nationalisation) Act, 1995 (39 sections)
• The Textiles Committee Act, 1963 (31 sections)
• The Tezpur University Act, 1993 (44 sections)
• The Tobacco Board Act, 1975 (41 sections)
• The Tobacco Duty (Town of Bombay) Act, 1857 (21 sections)
• The Tokyo Convention Act, 1975 (11 sections)
• The Transfer of Prisoners Act, 1950 (4 sections)
• The Transgender Persons (Protection of Rights) Act, 2019. (23 sections)
• The Transplantation of Human Organs and Tissues Act, 1994 (31 sections)
• The Tribunals Reforms Act, 2021 (35 sections)
• The Tripura Land Revenue and Land Reforms Act, 1960 (199 sections)
• The Tripura University Act, 2006 (48 sections)
• The Tyre Corporation of India Limited (Disinvestment of Ownership) Act, 2007 (6 sections)
• The Union Duties of Excise (Distribution) Act, 1979 (6 sections)
• The Union Territories (Direct Election to the House of the People) Act, 1965 (6 sections)
• The Union Territories (Laws) Act, 1950 (4 sections)
• The Union Territories (Separation of Judicial and Executive Functions) Act, 1969 (9 sections)
• The Union Territories (Stamp and Court-fees Laws) Act, 1961 (6 sections)
• The Union Territory Goods and Services Tax Act, 2017 (29 sections)
• The Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002 (25 sections)
• The United Nations (Privileges and Immunities) Act, 1947 (4 sections)
• The United Nations (Security Council) Act, 1947 (2 sections)
• The University Grants Commission Act, 1956 (30 sections)
• The University of Allahabad Act, 2005 (46 sections)
• The University of Hyderabad Act, 1974 (41 sections)
• The Unlawful Activities (Prevention) Act, 1967 (67 sections)
• The Urban Land (Ceiling and Regulation) Repeal Act, 1999 (5 sections)
• The Usurious Loans Act, 1918 (4 sections)
• The Uttar Pradesh Reorganisation Act, 2000 (94 sections)
• The Uttaranchal (Alteration of Name) Act, 2006 (8 sections)
• The Van (Sanrakshan Evam Samvardhan) Adhiniyam, 1980 (10 sections)
• The Vice-President s Pension Act, 1997 (7 sections)
• The Victoria Memorial Act, 1903 (6 sections)
• The Visva-Bharati Act, 1951 (49 sections)
• The Voluntary Surrender of Salaries (Exemption from Taxation) Act, 1961 (5 sections)
• The WASTE-LANDS (CLAIMS) ACT, 1863 (24 sections)
• The Waqf Act, 1995 (126 sections)
• The Warehousing (Development and Regulation) Act, 2007 (55 sections)
• The Warehousing Corporations (Supplementary) Act, 1965 (2 sections)
• The Warehousing Corporations Act, 1962 (45 sections)
• The Water (Prevention and Control of Pollution) Act, 1974 (75 sections)
• The Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 (28 sections)
• The West Godavari District (Assimilation of Laws on Federal Subjects) Act, 1949 (4 sections)
• The White Phosphorus Matches Prohibition Act, 1913 (6 sections)
• The Wild Life (Protection) Act, 1972 (166 sections)
• The Women’s and Children’s Institutions (Licensing) Act, 1956. (12 sections)
• The Works of Defence Act, 1903 (45 sections)
• The criminal procedure (identification) act, 2022 (10 sections)
• The delhi rent control act, 1958 (67 sections)
• The parel investments and trading private limited and domestic gas private limited (taking over of management) repeal act, 2005 (2 sections)
• Trade Marks Act, 1999 (144 sections)
• Transfer of Property Act, 1882 (148 sections)

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