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- Absorbed Areas (Laws) Act (20 of 1954)
- Acquired Territories (Merger) Act (64 of 1960)
- Acquisition of Certain Area at Ayodhya Act (33 of 1993)
- Additional Duties of Excise (Goods of Special Importance) Act (58 of 1957)
- Additional Duties of Excise (Textiles and Textile Articles) Act (40 of 1978)
- Additional Emoluments (Compulsory Deposit) Act (37 of 1974)
- Administrative Tribunals Act (13 of 1985)
- Administrators - General Act (45 of 1963)
- Advocates Act (25 of 1961)
- African Development Bank Act (13 of 1983)
- African Development Fund Act (1 of 1982)
- Agricultural and Processed Food Products Export Development Authority Act, 1985 (2 of 1986)
- Agricultural Produce (Grading and Marking) Act (1 of 1937)
- Agriculturists’ Loans Act (12 of 1884)
- Aircraft Act (22 of 1934)
- Airports Authority of India Act (55 of 1994)
- Air Force Act (45 of 1950)
- Air (Prevention and Control of Pollution) Act (14 of 1981)
- Alcock Ashdown Company Limited (Acquisition of Undertakings) Act (56 of 1973)
- Aligarh Muslim University Act (40 of 1920)
- All India Council for Technical Education Act (52 of 1987)
- All India Institute of Medical Sciences Act (25 of 1956)
- All India Services Act (61 of 1951)
- All India Services Regulations (Indemnity) Act (19 of 1975)
- Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) Act (43 of 1984)
- Amending Act (5 of 1897)
- Amending Act (11 of 1901)
- Amending Act (1 of 1903)
- Amritsar Oil Works (Acquisition and Transfer of Undertakings) Act (50 of 1982)
- Anand Marriage Act (7 of 1909)
- Ancient Monuments and Archaeological Sites and Remains Act (24 of 1958)
- Ancient Monuments Preservation Act (7 of 1904)
- Andhra Pradesh and Madras (Alteration of Boundaries) Act (56 of 1959)
- Andhra Pradesh and Mysore (Transfer of Territory) Act (36 of 1968)
- Andhra Scientific Company Limited (Acquisition and Transfer of Undertakings) Act (71 of 1982)
- Andhra State Act (30 of 1953)
- Anti-Apartheid (United Nations Convention) Act (48 of 1981)
- Anti-Corruption Laws (Amendment) Act (16 of 1967)
- Anti-Hijacking Act (65 of 1982)
- Antiquities and Art Treasures Act (52 of 1972)
- Apprentices Act (52 of 1961)
- Arbitration and Conciliation Act (26 of 1996)
- Architects Act (20 of 1972)
- Armed Forces (Emergency Duties) Act (15 of 1947)
- Armed Forces (Jammu & Kashmir) Special Powers Act (21 of 1990)
- Armed Forces (Punjab and Chandigarh) Special Powers Act (34 of 1983)
- Armed Forces (Special Powers) Act (28 of 1958)
- Arms Act (54 of 1959)
- Army Act (46 of 1950)
- Army and Air Force (Disposal of Private Property) Act (40 of 1950)
- Arya Marriage Validation Act (19 of 1937)
- Asian Development Bank Act (18 of 1966)
- Asian Refractories Limited (Acquisition of Undertaking) Act (65 of 1971)
- Asiatic Society Act (5 of 1984)
- Assam (Alteration of Boundaries) Act (47 of 1951)
- Assam Reorganisation (Meghalaya) Act (55 of 1969)
- Assam Rifles Act (5 of 1941)
- Assam Sillimanite Limited (Acquisition and Transfer of Refractory Plant) Act (22 of 1976)
- Assam University Act (23 of 1989)
- Atomic Energy Act (33 of 1962)
- Auroville Foundation Act (54 of 1988)
- Authoritative Texts (Central Laws) Act (50 of 1973)
- Baba Saheb Bhimrao Ambedkar University Act (58 of 1994)
- Banaras Hindu University Act (16 of 1915)
- Bankers' Books Evidence Act (18 of 1891)
- Banking Companies (Acquisition and Transfer of Undertakings) Act (5 of 1970)
- Banking Companies (Acquisition and Transfer of Undertakings) Act (40 of 1980)
- Madhyamik Shiksha Adhiniyam, M.P. (23 of 1965)
- Banking Regulation Act (10 of 1949)
- Bar Councils (Validation of State Laws) Act (4 of 1956)
- Beedi and Cigar Workers (Conditions of Employment) Act (32 of 1966)
- Beedi Workers Welfare Cess Act (56 of 1976)
- Beedi Workers Welfare Fund Act (62 of 1976)
- Benami Transactions (Prohibition) Act (45 of 1988)
- Bengal, Agra and Assam Civil Courts Act (12 of 1887)
- Bengal, Bihar and Orissa and Assam Laws Act (7 of 1912)
- Bengal Bonded Warehouse Association (5 of 1838)
- Bengal Bonded Warehouse Association (5 of 1854)
- Bengal Chemical and Pharmaceutical Works Limited (Acquisition and Transfer of Undertakings) Act (58 of 1980)
- Bengal Districts Act (21 of 1836)
- Bengal Immunity Company Limited (Acquisition and Transfer of Undertakings) Act (57 of 1984)
- Bengal Suppression of Terrorist Outrages (Supplementary) Act (24 of 1932)
- Berar Laws Act (4 of 1941)
- Betwa River Board Act (63 of 1976)
- Bharat Petroleum Corporation Limited (Determination of Conditions of Service of Employees) Act (44 of 1988)
- Bihar Land Reform Laws (Regulating Mines and Minerals) Validation Act (42 of 1969)
- Bihar Reorganisation Act (30 of 2000)
- Bihar and Uttar Pradesh (Alteration of Boundaries) Act (24 of 1968)
- Bihar and West Bengal (Transfer of Territories) Act (40 of 1956)
- Bird and Company Limited (Acquisition and Transfer of Undertakings and Other Properties) Act (67 of 1980)
- Births, Deaths and Marriages Registration Act (6 of 1886)
- Bolani Ores Limited (Acquisition of Shares) and Miscellaneous Provisions Act (42 of 1978)
- Bombay Reorganisation Act (11 of 1960)
- Bonded Labour System (Abolition) Act (19 of 1976)
- Border Security Force Act (47 of 1968)
- Brahmaputra Board Act (46 of 1980)
- Braithwaite and Company (India) Limited (Acquisition and Transfer of Undertakings) Act (96 of 1976)
- Brentford Electric (India) Limited (Acquisition and Transfer of Undertakings) Act (36 of 1987)
- Brittania Engineering Company Limited (Mokameh Unit) and the Arthur Butler and Company (Muzaffarpore) Limited (Acquisition and Transfer of Undertakings) Act (41 of 1978)
- British India Corporation Limited (Acquisition of Shares) Act (29 of 1981)
- British Statutes (Application to India) Repeal Act (57 of 1960)
- Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act (27 of 1996)
- Building and other Construction Workers Welfare Cess Act (28 of 1996)
- Bureau of Indian Standards Act (63 of 1986)
- Burmah Oil Company [Acquisition of Shares of Oil India Limited and of the Undertakings in India of Assam Oil Company Limited and the Burmah Oil Company (India Trading) Limited] Act (41 of 1981)
- Burmah Shell (Acquisition of Undertakings in India) Act (2 of 1976)
- Burn Company and Indian Standard Wagon Company (Nationalisation) Act (97 of 1976)
- Cable Television Networks (Regulation) Act (7 of 1995)
- Calcutta High Court (Extension of Jurisdiction) Act (41 of 1953)
- Calcutta High Court (Jurisdictional Limits) Act (15 of 1919)
- Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act (10 of 1985)
- Calcutta Pilots Act (12 of 1859)
- Calcutta Port (Pilotage) Act (33 of 1948)
- Caltex [Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited] Act (17 of 1977)
- Cantonments (Extension of Rent Control Laws) Act (46 of 1957)
- Cantonments (House Accommodation) Act (6 of 1923)
- Cantonments Act (2 of 1924)
- Cardamom Act (42 of 1965)
- Carriage by Air Act (69 of 1972)
- Carriers Act (3 of 1865)
- Caste Disabilities Removal Act (21 of 1850)
- Cattle-trespass Act (1 of 1871)
- Census Act (37 of 1948)
- Central Agricultural University Act (40 of 1992)
- Central Boards of Revenue Act (54 of 1963)
- Central Excise Tariff Act, 1985 (5 of 1986)
- Central Excises (Conversion to Metric Units) Act (38 of 1960)
- Central Industrial Security Force Act (50 of 1968)
- Central Labour Laws (Extension to Jammu and Kashmir) Act (51 of 1970)
- Central Laws (Extension to Arunachal Pradesh) Act (44 of 1993)
- Central Laws (Extension to Jammu and Kashmir) Act (25 of 1968)
- Central Provinces Laws Act (20 of 1875)
- Central Reserve Police Force Act (66 of 1949)
- Central Sales Tax Act (74 of 1956)
- Central Silk Board Act (61 of 1948)
- Cess and Other Taxes on Minerals (Validation) Act (16 of 1992)
- Chandernagore (Merger) Act (36 of 1954)
- Chandigarh Disturbed Areas Act (32 of 1983)
- Chaparmukh-Silghat Railway Line and the Katakhal-Lala Bazar Railway Line (Nationalisation) Act (36 of 1982)
- Charitable Endowments Act (6 of 1890)
- Charitable and Religious Trusts Act (14 of 1920)
- Chartered Accountants Act (38 of 1949)
- Child Labour (Prohibition and Regulation) Act (61 of 1986)
- Children (Pledging of Labour) Act (2 of 1933)
- Chit Funds Act (40 of 1982)
- Church of Scotland Kirk Sessions Act (23 of 1899)
- Cigarettes (Regulation of Production, Supply and Distribution) Act (49 of 1975)
- Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Products, Supply and Distribution) Act (34 of 2003)
- Cinematograph Act (37 of 1952)
- Cine-workers and Cinema Theatre Workers (Regulation of Employment) Act (50 of 1981)
- Cine-workers Welfare Cess Act (30 of 1981)
- Cine-workers Welfare Fund Act (33 of 1981)
- Citizenship Act (57 of 1955)
- Civil Defence Act (27 of 1968)
- Coal Bearing Areas (Acquisition and Development) Act (20 of 1957)
- Coal Bearing Areas (Acquisition and Development) Amendment and Validation Act (54 of 1971)
- Coal Mines (Conservation and Development) Act (28 of 1974)
- Coal Mines (Nationalisation) Act (26 of 1973)
- Coal Mines Labour Welfare Fund (Repeal) Act (27 of 1986)
- Coal Mines Provident Fund and Miscellaneous Provisions Act (46 of 1948)
- Coal Mines (Taking Over of Management) Act (15 of 1973)
- Coast Guard Act (30 of 1978)
- Coasting Vessels Act (19 of 1838)
- Coconut Development Board Act (5 of 1979)
- Civil Procedure Code (5 of 1908)
- Diplomatic and Consular Officers (Oaths and Fees) (Extension to Jammu and Kashmir) Act (2 of 1973)
- Coffee Act (7 of 1942)
- Coinage Act (3 of 1906)
- Coir Industry Act (45 of 1953)
- Coking Coal Mines (Emergency Provisions) Act (64 of 1971)
- Coking Coal Mines (Nationalisation) Act (36 of 1972)
- Collection of Statistics Act (32 of 1953)
- Colonial Courts of Admiralty (India) Act (16 of 1891)
- Commander-in-Chief (Change of Designation) Act (19 of 1955)
- Commercial Documents Evidence Act (30 of 1939)
- Commissions of Inquiry Act (60 of 1952)
- Commission of Sati (Prevention) Act, 1987 (3 of 1988)
- Companies Act (1 of 1956)
- Companies (Donations to National Funds) Act (54 of 1951)
- Companies (Profits) Surtax Act (7 of 1964)
- Company Secretaries Act (56 of 1980)
- Comptroller and Auditor General's (Duties, Powers and Conditions of Service) Act (56 of 1971)
- Compulsory Deposit Scheme Act (21 of 1963)
- Conservation of Foreign Exchange and Prevention of Smuggling Activities Act (52 of 1974)
- Consumer Protection Act (68 of 1986)
- Contempt of Courts Act (70 of 1971)
- Contingency Fund of India Act (49 of 1950)
- Continuance of Legal Proceedings Act (38 of 1948)
- Contract Labour (Regulation and Abolition) Act (37 of 1970)
- Converts' Marriage Dissolution Act (21 of 1866)
- Cooch-Behar (Assimilation of Laws) Act (67 of 1950)
- Co-operative Societies Act (2 of 1912)
- Copyright Act (14 of 1957)
- Coroners Act (4 of 1871)
- Cost and Works Accountants Act (23 of 1959)
- Cotton Copra and Vegetable Oils Cess (Abolition) Act (4 of 1987)
- Court Fees Act (7 of 1870)
- Criminal and Election Laws (Amendment) Act (35 of 1969)
- Criminal Law Amendment Act (23 of 1932)
- Criminal Law Amendment Act (20 of 1938)
- Criminal Law Amendment Act (23 of 1961)
- Customs Act (52 of 1962)
- Customs Duties and Cesses (Conversion to Metric Units) Act (40 of 1960)
- Customs Tariff Act (51 of 1975)
- Cutchi Memons Act (10 of 1938)
- Dadra and Nagar Haveli Act (35 of 1961)
- Dakshina Bharat Hindi Prachar Sabha Act (14 of 1964)
- Dalmia Dadri Cement Limited (Acquisition and Transfer of Undertakings) Act (31 of 1981)
- Damodar Valley Corporation Act (14 of 1948)
- Dangerous Machines (Regulation) Act (35 of 1983)
- Decrees and Orders Validating Act (5 of 1936)
- Dehradun Act (21 of 1871)
- Dekkhan Agriculturists' Relief Act (17 of 1879)
- Delhi Apartment Ownership Act (58 of 1986)
- Delhi Development Act (61 of 1957)
- Delhi Development Authority (Validation of Disciplinary Powers) Act, 1998 (6 of 1999)
- Delhi Fire-Prevention and Fire Safety Act (56 of 1986)
- Delhi High Court Act (26 of 1966)
- Delhi Lands (Restrictions of Transfer) Act (30 of 1972)
- Delhi Laws Act (13 of 1912)
- Delhi Laws Act (7 of 1915)
- Delhi Police Act (34 of 1978)
- Delhi Rent Act (33 of 1995)
- Delhi Rent Control Act (59 of 1958)
- Delhi Sales-Tax Act (43 of 1975)
- Delhi School Education Act (18 of 1973)
- Delhi Sikh Gurudwaras Act (82 of 1971)
- Delhi Special Police Establishment Act (25 of 1946)
- Delhi Urban Art Commission Act (1 of 1974)
- Delimitation Act (33 of 2002)
- Delivery of Books and Newspapers (Public Libraries) Act (27 of 1954)
- Dentists Act (16 of 1948)
- Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act (18 of 1972)
- Departmentalisation of Union Accounts (Transfer of personnel) Act (59 of 1976)
- Deposit Insurance and Credit Guarantee Corporation Act (47 of 1961)
- Deposit Insurance Corporation (Amendment and Miscellaneous Provisions) Act (21 of 1978)
- Depositories Act (22 of 1996)
- Destruction of Records Act (5 of 1917)
- Destructive Insects and Pests Act (2 of 1914)
- Diplomatic and Consular Officers (Oaths and Fees) Act (41 of 1948)
- Diplomatic Relations (Vienna Convention) Act (43 of 1972)
- Displaced Persons (Debts Adjustment) Act (70 of 1951)
- Disputed Elections (Prime Minister and Speaker) Act (16 of 1977)
- Dissolution of Muslim Marriages Act (8 of 1939)
- Disturbed Areas (Special Courts) Act (77 of 1976)
- Divorce Act, Indian (4 of 1869)
- Dock Workers (Regulation of Employment) Act (9 of 1948)
- Dock Workers (Regulation of Employment) (Inapplicability to Major Ports) Act (31 of 1997)
- Dock Workers (Safety, Health and Welfare) Act (54 of 1986)
- Dourine Act (5 of 1910)
- Dowry Prohibition Act (28 of 1961)
- Dramatic Performances Act (19 of 1876)
- Drugs and Cosmetics Act (23 of 1940)
- Drugs and Magic Remedies (Objectionable Advertisements) Act (21 of 1954)
- Drugs (Control) Act (26 of 1950)
- Easements (Extending Act V of 1882) (8 of 1891)
- Economic Offences (Inapplicability of Limitation) Act (12 of 1974)
- Election Commission (Conditions of Service of Election Commissioners and Transaction of Business) Act (11 of 1991)
- Election Laws (Extension to Sikkim) Act (10 of 1976)
- Electricity Act, Indian (36 of 2003)
- Elephants' Preservation Act (6 of 1879)
- Emblems and Names (Prevention of Improper Use) Act (12 of 1950)
- Emigration Act (31 of 1983)
- Employees' Provident Funds and Miscellaneous Provisions Act (19 of 1952)
- Employees' State Insurance Act (34 of 1948)
- Employees' Liability Act (24 of 1938)
- Employment Exchanges (Compulsory Notification of Vacancies) Act (31 of 1959)
- Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act (46 of 1993)
- Enemy property Act (34 of 1968)
- Environment (Protection) Act (29 of 1986)
- Epidemic Diseases Act (3 of 1897)
- Equal Remuneration Act (25 of 1976)
- Essential Commodities Act (10 of 1955)
- Essential Services Maintenance (Assam) Act (41 of 1980)
- Esso (Acquisition of Undertakings in India) Act (4 of 1974)
- Exchange of Prisoners Act (58 of 1948)
- Excise (Mail Liquors) Act (13 of 1890)
- Excise (Spirits) Act (16 of 1863)
- Expenditure-tax Act (35 of 1987)
- Explosive Substances Act (6 of 1908)
- Explosives Act, Indian (4 of 1884)
- Export-Import Bank of India Act (28 of 1981)
- Export (Quality Control and Inspection) Act (22 of 1963)
- Extradition Act (34 of 1962)
- Factories Act (63 of 1948)
- Family Courts Act (66 of 1984)
- Faridabad Development Corporation Act (90 of 1956)
- Fatal Accidents Act (13 of 1855)
- Finance Commission (Miscellaneous Provisions) Act (33 of 1951)
- Food Corporations Act (37 of 1964)
- Food Safety and Standards Act (34 of 2006)
- Foreign Contribution (Regulation) Act (49 of 1976)
- Foreign Exchange Management Act (42 of 1999)
- Foreign Jurisdiction Act (47 of 1947)
- Foreign Marriage Act (33 of 1969)
- Foreign Recruiting Act (4 of 1874)
- Foreign Trade (Development and Regulation) Act (22 of 1992)
- Foreigners Act (31 of 1946)
- Foreigners Law (Application and Amendment) Act (42 of 1962)
- Forest (Conservation) Act (69 of 1980)
- Forfeited Deposits Act (25 of 1850)
- Former Secretary of State Service Officers (Condition of Service) Act (59 of 1972)
- Fort William Act (13 of 1881)
- Forward Contracts (Regulation) Act (74 of 1952)
- Futwah-Islampur Light Railway Line (Nationalisation) Act (83 of 1985)
- Ganesh Flour Mills Company Limited (Acquisition and Transfer of Undertakings) Act (16 of 1984)
- General Clauses Act (10 of 1897)
- General Insurance Business (Nationalisation) Act (57 of 1972)
- Geneva Conventions Act (6 of 1960)
- Gift-tax Act (18 of 1958)
- Glanders and Farcy Act (13 of 1899)
- Goa, Daman and Diu (Absorbed Employees) Act (50 of 1965)
- Goa, Daman and Diu (Administration) Act (1 of 1962)
- Goa, Daman and Diu (Extension of the Code of Civil Procedure and Arbitration Act) Act (30 of 1965)
- Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act (16 of 1987)
- Goa, Daman and Diu Reorganisation Act (18 of 1987)
- Gold Bond (Immunities and Exemptions) Act (25 of 1993)
- Government Buildings Act (4 of 1899)
- Government Grants Act (15 of 1895)
- Government Management of Private Estates Act (10 of 1892)
- Government of National Capital Territory of Delhi Act, 1991 (1 of 1992)
- Government of Union Territories Act (20 of 1963)
- Government Savings Bank Act (5 of 1873)
- Government Savings Certificates Act (46 of 1959)
- Government Seal Act (3 of 1862)
- Governors (Emoluments, Allowances and Privileges) Act (43 of 1982)
- Gresham and Craven of India (Private) Limited (Acquisition and Transfer of Undertakings) Act (42 of 1977)
- Guardians and Wards Act (8 of 1890)
- Hackney-Carriage Act (14 of 1879)
- Handloom (Reservation of Articles for Production) Act (22 of 1985)
- Haryana and Punjab Agricultural Universities Act (16 of 1970)
- Haryana and Uttar Pradesh (Alteration of Boundaries) Act (31 of 1979)
- High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act (26 of 1981)
- High Court at Patna (Establishment of a Permanent Bench at Ranchi) Act (57 of 1976)
- High Court Judges (Salaries and Conditions of Service) Act (28 of 1954)
- High Court (Seals) Act (7 of 1950)
- High Denomination Bank Notes (Demonetisation) Act (11 of 1978)
- Himachal Pradesh and Bilaspur (New State) Act (32 of 1954)
- Himachal Pradesh Legislative Assembly (Constitution and Proceedings) Validation Act (56 of 1958)
- Hind Cycles Limited and Sen-Reliegh Limited (Nationalisation) Act (70 of 1980)
- Hindi Sahitya Sammelan Act (13 of 1962)
- Hindu Adoptions and Maintenance Act (78 of 1956)
- Hindu Disposition of Property Act (15 of 1916)
- Hindu Gains of Learning Act (30 of 1930)
- Hindu Inheritance (Removal of Disabilities) Act (12 of 1928)
- Hindu Marriage Act (25 of 1955)
- Hindu Marriage (Validation of Proceedings) Act (19 of 1960)
- Hindu Minority and Guardianship Act (32 of 1956)
- Hindu Succession Act (30 of 1956)
- Hindustan Tractors Limited (Acquisition and Transfer of Undertakings) Act (13 of 1978)
- Homoeopathy Central Council Act (59 of 1973)
- Hooghly Docking and Engineering Company Limited (Acquisition and Transfer of Undertakings) Act (55 of 1984)
- Hotel-Receipts Tax Act (54 of 1980)
- Identification of Prisoners Act (33 of 1920)
- Illegal Migrants (Determination by Tribunals) Act (39 of 1983)
- Immigration (Carriers Liability) Act (52 of 2000)
- Immigrants (Expulsion from Assam) Act (10 of 1950)
- Immoral Traffic (Prevention) Act (104 of 1956)
- Imperial Library (Change of Name) Act (51 of 1948)
- Incheck Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act (17 of 1984)
- Income Tax Act (43 of 1961)
- Indecent Representation of Women (Prohibition) Act (60 of 1986)
- Bills of Lading Act, Indian (9 of 1856)
- Boilers Act, Indian (5 of 1923)
- Carriage of Goods by Sea Act, Indian (26 of 1925)
- Christian Marriage Act, Indian (15 of 1872)
- Contract Act, Indian (9 of 1872)
- Copper Corporation (Acquisition of Undertaking) Act, Indian (58 of 1972)
- Criminal Law Amendment Act, Indian (14 of 1908)
- Easements Act, Indian (5 of 1882)
- Evidence Act, Indian (1 of 1872)
- Fisheries Act, Indian (4 of 1897)
- Forest Act, Indian (16 of 1927)
- Independence Pakistan Courts (Pending Proceedings) Act, Indian (9 of 1952)
- Iron and Steel Company (Acquisition of Shares) Act, Indian (89 of 1976)
- Law Reports Act, Indian (18 of 1875)
- Matrimonial Causes (War Marriages) Act, Indian (40 of 1948)
- Medical Council Act, Indian (102 of 1956)
- Medical Degrees Act, Indian (7 of 1916)
- Medicine Central Council Act, Indian (48 of 1970)
- Museum Act, Indian (10 of 1910)
- Naval Armament Act, Indian (7 of 1923)
- Nursing Council Act, Indian (48 of 1947)
- Partnership Act, Indian (9 of 1932)
- Penal Code, Indian (45 of 1860)
- Ports Act, Indian (15 of 1908)
- Post Office Act, Indian (6 of 1898)
- Railways Board Act, Indian (4 of 1905)
- Red Cross Society Act, Indian (15 of 1920)
- Reserve Forces Act, Indian (4 of 1888)
- Short Titles Act, Indian (14 of 1897)
- Soldiers (Litigation) Act, Indian (4 of 1925)
- Stamp Act, Indian (2 of 1899)
- Statistical Institute Act, Indian (57 of 1959)
- Succession Act, Indian (39 of 1925)
- Telegraph Act, Indian (13 of 1885)
- Tolls Act, Indian (8 of 1851)
- Tolls Act, Indian (8 of 1888)
- Tolls Act, Indian (15 of 1864)
- Tolls (Army and Air force) Act, Indian (2 of 1901)
- Tramways Act, Indian (11 of 1886)
- Tramways Act, Indian (4 of 1902)
- Treasure-trove Act, Indian (6 of 1878)
- Trusts Act, Indian (2 of 1882)
- Veterinary Council Act, Indian (52 of 1984)
- Wireless Telegraphy Act, Indian (17 of 1933)
- Indira Gandhi National Open University Act (50 of 1985)
- Indo-Tibetan Border Police Force Act (35 of 1992)
- Industrial Disputes Act (14 of 1947)
- Industrial Disputes (Banking and Insurance Companies) Act (54 of 1949)
- Industrial Employment (Standing Orders) Act (20 of 1946)
- Industrial Finance Corporation (Transfer of Undertaking and Repeal) Act (23 of 1993)
- Industrial Re-construction Bank (Transfer of Undertakings and Repeal) Act (7 of 1997)
- Industries (Development and Regulation) Act (65 of 1951)
- Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act (41 of 1992)
- Inflammable Substances Act (20 of 1952)
- Information Technology Act (21 of 2000)
- Inland Vessels Act (1 of 1917)
- Inland Waterways Authority of India Act (82 of 1985)
- Insecticides Act (46 of 1968)
- Institutes of Technology Act (59 of 1961)
- Insurance Act (4 of 1938)
- Insurance Regulatory and Development Authority Act (41 of 1999)
- Intelligence Organisations (Restriction of Rights) Act (58 of 1985)
- Interest Act (14 of 1978)
- Interest-tax Act (45 of 1974)
- International Development Association (Status, Immunities and Privileges) Act (32 of 1960)
- International Finance Corporation (Status, Immunities and Privileges) Act (42 of 1958)
- Inter-State Corporations Act (38 of 1957)
- Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act (30 of 1979)
- Inter-State Water Disputes Act (33 of 1956)
- Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Cess Act (55 of 1976)
- Iron Ore Mines and Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund Act (61 of 1976)
- Jallianwala Bagh National Memorial Act (25 of 1951)
- Jamia Millia Islamia Act (58 of 1988)
- Jammu and Kashmir (Extension of Laws) Act (62 of 1956)
- Jammu and Kashmir Representation of the People (Supplementary) Act (3 of 1968)
- Jawaharlal Nehru University Act (53 of 1966)
- Jayanti Shipping Company (Acquisition of Shares) Act (63 of 1971)
- Judges (Inquiry) Act (51 of 1968)
- Judges (Protection) Act (59 of 1985)
- Judicial Officers' Protection Act (18 of 1850)
- Junagadh Administration (Property) Act (26 of 1948)
- Jute Companies (Nationalisation) Act (62 of 1980)
- Jute Manufacture Cess Act (28 of 1983)
- Jute Manufactures Development Council Act (27 of 1983)
- Jute Packaging Materials (Compulsory Use in Packing Commodities) Act (10 of 1987)
- Juvenile Justice (Care and Protection of Children) Act (56 of 2000)
- Kalakshetra Foundation Act (6 of 1994)
- Kazis Act (12 of 1880)
- Khaddar (Protection of Name) Act (78 of 1950)
- Khadi and Village Industries Commission Act (61 of 1956)
- Khuda Bakhsh Oriental Public Library Act (43 of 1969)
- Konkan Passenger Ships (Acquisition) Act (62 of 1973)
- Kosangas Company (Acquisition of Undertaking) Act (28 of 1979)
- Labour Laws (Exemption from Furnishing Returns and Maintaining Registers by Certain Establishments) Act (51 of 1988)
- Lady Hardinge Medical College and Hospital (Acquisition) and Miscellaneous Provisions Act (34 of 1977)
- Lalit Kala Akadami (Taking over of Management) Act (17 of 1997)
- Land Acquisition Act (1 of 1894)
- Land Acquisition (Amendment and Validation) Act (13 of 1967)
- Land Acquisition (Mines) Act (18 of 1885)
- Land Improvement Loans Act (19 of 1883)
- Laws Local Extent Act (15 of 1874)
- Laxmirattan and Atherton West Cotton Mills (Taking Over of Management) Act (98 of 1976)
- Leaders and Chief Whips of Recognised Parties and Groups in Parliament (Facilities) Act, 1998 (5 of 1999)
- Legal Practitioners Act (18 of 1879)
- Legal Representatives Suits Act (12 of 1855)
- Legal Services Authorities Act (39 of 1987)
- Legal Tender (Inscribed Notes) Act (28 of 1964)
- Legislative Assembly of Nagaland (Change in Representation) Act (61 of 1968)
- Legislative Councils Act (37 of 1957)
- Lepers Act (3 of 1898)
- Levy Sugar Price Equalisation Fund Act (31 of 1976)
- Life Insurance Corporation Act (31 of 1956)
- Life Insurance Corporation (Modification of Settlement) Act (72 of 1976)
- Lighthouse Act (17 of 1927)
- Limestone and Dolomite Mines Labour Welfare Fund Act (62 of 1972)
- Limitation Act (36 of 1963)
- Livestock Importation Act (9 of 1898)
- Local Authorities Loans Act (9 of 1914)
- Local Authorities Pensions and Gratuities Act (1 of 1919)
- Lok Sahayak Sena Act (53 of 1956)
- Lotteries (Regulation) Act (17 of 1998)
- Lushai Hills District (Change of Name) Act (18 of 1954)
- Madhya Pradesh Reorganisation Act (28 of 2000)
- Mahatma Gandhi Antarrashtriya Hindi Vishwavidyalaya Act, 1996 (3 of 1997)
- Maintenance and Welfare of Parents and Senior Citizens Act (56 of 2007)
- Maintenance Orders Enforcement Act (18 of 1921)
- Major Port Trusts Act (38 of 1963)
- Majority Act, Indian (9 of 1875)
- Mangrol and Manavadar (Administration of Property) Act (2 of 1949)
- Manipur (Hill Areas) District Councils Act (76 of 1971)
- Manipur Municipalities Act (43 of 1994)
- Manipur Panchayati Raj Act (26 of 1994)
- Marine Insurance Act (11 of 1963)
- Marine Products Exports Development Authority Act (13 of 1972)
- Maritime Zones of India (Regulation of Fishing by Foreign Vessels) Act (42 of 1981)
- Marking of Heavy Packages Act (39 of 1951)
- Marriage Validation Act (2 of 1892)
- Married Women's Property Act (3 of 1874)
- Married Women's Property (Extension) Act (61 of 1959)
- Maruti Limited (Acquisition and Transfer of Undertakings) Act (64 of 1980)
- Maternity Benefit Act (53 of 1961)
- Maulana Azad National Urdu University Act, 1996 (2 of 1997)
- Medical Termination of Pregnancy Act (34 of 1971)
- Medicinal and Toilet Preparations (Excise Duties) Act (16 of 1955)
- Mental Health Act (14 of 1987)
- Merchant Shipping Act (44 of 1958)
- Merged State (Laws) Act (59 of 1949)
- Metal Corporation (Nationalisation and Miscellaneous Provisions) Act (100 of 1976)
- Metal Tokens Act (1 of 1889)
- Metro Railways (Construction of Works) Act (33 of 1978)
- Mica Mines Labour Welfare Fund Act (22 of 1946)
- Micro, Small and Medium Enterprises Development Act (27 of 2006)
- Mines Act (35 of 1952)
- Mines and Minerals (Development and Regulation) Act (67 of 1957)
- Minimum Wages Act (11 of 1948)
- Miscellaneous Personal Laws (Extension) Act (48 of 1959)
- Mogul Line Limited (Acquisition of Shares) Act (33 of 1984)
- Monopolies and Restrictive Trade Practices Act (54 of 1969)
- Motor Transport Workers Act (27 of 1961)
- Motor Vehicles Act (59 of 1988)
- Multimodal Transportation of Goods Act (28 of 1993)
- Municipal Taxation Act (11 of 1881)
- Murshidabad Estate Administration Act (23 of 1933)
- Muslim Personal Law (Shariat) Application Act (26 of 1937)
- Muslim Women (Protection of Rights on Divorce) Act (25 of 1986)
- Mussalman Wakf Act (42 of 1923)
- Mussalman Wakf Validating Act (6 of 1913)
- Mussalman Wakf Validating Act (32 of 1930)
- Naga Hills-Tuensang Area Act (42 of 1957)
- Nagaland University Act (35 of 1989)
- Narcotic Drugs and Psychotropic Substances Act (61 of 1985)
- National Bank for Agriculture and Rural Development Act (61 of 1981)
- National Cadet Corps Act (31 of 1948)
- National Capital Region Planning Board Act (2 of 1985)
- National Commission for Backward Classes Act (27 of 1993)
- National Commission for Minorities Act (19 of 1992)
- National Commission for Safai Karamcharis Act (64 of 1993)
- National Commission for Women Act (20 of 1990)
- National Company Limited (Acquisition and Transfer of Undertakings) Act (42 of 1980)
- National Co-operative Development Corporation Act (26 of 1962)
- National Council for Teacher Education Act (73 of 1993)
- National Dairy Development Board Act (37 of 1987)
- National Environment Appellate Authority Act (22 of 1997)
- National Environment Tribunal Act (27 of 1995)
- National Highways Act (48 of 1956)
- National Highways Authority of India Act (68 of 1988)
- National Housing Bank Act (53 of 1987)
- National Institute of Pharmaceutical Education and Research Act, (13 of 1998)
- National Library of India Act (76 of 1976)
- National Oilseeds and Vegetable Oils Development Board Act (29 of 1983)
- National Security Act (65 of 1980)
- National Security Guard Act (47 of 1986)
- National Service Act (28 of 1972)
- National Thermal Power Corporation Limited, the National Hydroelectric Power Corporation Limited and the North-Eastern Electric Power Corporation Limited (Acquisition and Transfer of Power Transmission Systems) Act (24 of 1993)
- National Waterways (Allahabad-Haldia Stretch of the Ganga Bhagirathi-Hoogly River) Act (49 of 1982)
- National Waterway (Kollam-Kottapuram Stretch of West Coast Canal and Champakara and Udyogmandal Canal) Act (25 of 1992)
- National Waterways (Sadia-Dhubri Stretch of Brahamaputra River) Act (40 of 1988)
- Naval and Aircraft Prize Act (59 of 1971)
- Navy Act (62 of 1957)
- Negotiable Instruments Act (26 of 1881)
- New Delhi Municipal Council Act (44 of 1994)
- Newspaper (Price and Page) Act (45 of 1956)
- Neyveli Lignite Corporation Limited (Acquisition and Transfer of Power Transmission System) Act (56 of 1994)
- North-Eastern Areas (Reorganisation) Act (81 of 1971)
- North-Eastern Council Act (84 of 1971)
- North-Eastern Hills University Act (24 of 1973)
- Northern India Canal and Drainage Act (8 of 1873)
- Northern India Ferries Act (17 of 1878)
- Notaries Act (53 of 1952)
- Oaths Act (44 of 1969)
- Obstructions in Fairways Act (16 of 1881)
- Official Languages Act (19 of 1963)
- Official Secrets Act (19 of 1923)
- Official Trustees Act (2 of 1913)
- Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act (65 of 1993)
- Oilfields (Regulation and Development) Act (53 of 1948)
- Oil Industry (Development) Act (47 of 1974)
- Opium and Revenue Laws (Extension of Application) Act (33 of 1950)
- Oriental Gas Company (5 of 1857)
- Oriental Gas Company (11 of 1867)
- Orphanages and Other Charitable Homes (Supervision and Control) Act (10 of 1960)
- Parliament (Prevention of Disqualification) Act (10 of 1959)
- Parliamentary Proceedings (Protection of Publication) Act (15 of 1977)
- Parsi Marriage and Divorce Act (3 of 1936)
- Part B States (Laws) Act (3 of 1951)
- Partition Act (4 of 1893)
- Passport (Entry into India) Act (34 of 1920)
- Passports Act (15 of 1967)
- Patents Act (39 of 1970)
- Payment of Bonus Act (21 of 1965)
- Payment of Gratuity Act (39 of 1972)
- Payment of Wages Act (4 of 1936)
- Pensions Act (23 of 1871)
- Personal Injuries (Compensation Insurance) Act (37 of 1963)
- Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996)
- Petroleum Act (30 of 1934)
- Petroleum Pipelines (Acquisition of Right of User in Land) Act (50 of 1962)
- Pharmacy Act (8 of 1948)
- Places of Worship (Special Provisions) Act (42 of 1991)
- Plantations Labour Act (69 of 1951)
- Poisons Act (12 of 1919)
- Police Act (5 of 1861)
- Police Act (3 of 1888)
- Police Act (64 of 1949)
- Police Forces (Restriction of Rights) Act (33 of 1966)
- Police (Incitement to Disaffection) Act (22 of 1922)
- Pondicherry (Administration) Act (49 of 1962)
- Pondicherry (Extension of Laws) Act (26 of 1968)
- Pondicherry University Act (53 of 1985)
- Post Graduate Institute of Medical Education and Research, Chandigarh Act (51 of 1966)
- Post Office Cash Certificates Act (18 of 1917)
- Powers-of-Attorney Act (7 of 1882)
- Prasar Bharati (Broadcasting Corporation of India) Act (25 of 1990)
- Preference Shares (Regulation of Dividends) Act (63 of 1960)
- Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act (57 of 1994)
- Presidency Small Cause Courts Act (15 of 1882)
- President's Emoluments and Pension Act (30 of 1951)
- Press Council Act (37 of 1978)
- Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act (7 of 1980)
- Prevention of Corruption Act (49 of 1988)
- Prevention of Cruelty to Animals Act (59 of 1960)
- Prevention of Damage to Public Property Act (3 of 1984)
- Prevention of Food Adulteration Act (37 of 1954)
- Prevention of Money Laundering Act, 2002 (15 of 2003)
- Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act (46 of 1988)
- Prevention of Insults to National Honour Act (69 of 1971)
- Prevention of Seditious Meetings Act (10 of 1911)
- Prisoners Act (3 of 1900)
- Prisoners (Attendance in Courts) Act (32 of 1955)
- Prisons Act (9 of 1894)
- Prize Chits and Money Circulation Schemes (Banning) Act (43 of 1978)
- Prize Competitions Act (42 of 1955)
- Probation of Offenders Act (20 of 1958)
- Profession Tax Limitation (Amendment and Validation) Act (61 of 1949)
- Protection of Civil Rights Act (22 of 1955)
- Protection of Human Rights Act, 1993 (10 of 1994)
- Provident Funds Act (19 of 1925)
- Provincial Insolvency Act (5 of 1920)
- Provincial Small Cause Courts Act (9 of 1887)
- Provisional Collection of Taxes Act (16 of 1931)
- Provisions of the Panchayats (Extension to the Scheduled Areas) Act (40 of 1996)
- Public Accountants Default Act (12 of 1850)
- Public Debt Act (18 of 1944)
- Public Financial Institutions (Obligation as to Fidelity and Secrecy) Act (48 of 1983)
- Public Gambling Act (3 of 1867)
- Public Liability Insurance Act (6 of 1991)
- Public Premises (Eviction of Unauthorised Occupants) Act (40 of 1971)
- Public Provident Fund Act (23 of 1968)
- Public Records Act (69 of 1993)
- Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act (16 of 1978)
- Public Servants (Inquiries) Act (37 of 1850)
- Public Suits Validation Act (11 of 1932)
- Public Wakfs (Extension of Limitation) Act (29 of 1959)
- Punjab Disturbed Areas Act (32 of 1983)
- Punjab Gram Panchayat, Samities and Zilla Parishad (Chandigarh Repeal) Act (27 of 1994)
- Punjab Laws Act (4 of 1872)
- Punjab Legislative Council (Abolition) Act (46 of 1969)
- Punjab Municipal Corporation Law (Extension to Chandigarh) Act (45 of 1994)
- Punjab Reorganisation Act (31 of 1966)
- Railway Claims Tribunal Act (54 of 1987)
- Railway Companies (Emergency Provisions) Act (51 of 1951)
- Railway Property (Unlawful Possession) Act (29 of 1966)
- Railway Protection Force Act (23 of 1957)
- Railways Act (24 of 1989)
- Railways (Employment of Members of the Armed Forces) Act (40 of 1965)
- Railways (Local Authorities Taxation) Act (25 of 1941)
- Raipur and Khattra Laws Act (19 of 1879)
- Rajasthan and Madhya Pradesh (Transfer of Territories) Act (47 of 1959)
- Rajghat Samadhi Act (41 of 1951)
- Rampur Raza Library Act (22 of 1975)
- Reciprocity Act (9 of 1943)
- Recovery of Debts Due to Banks and Financial Institutions Act (51 of 1993)
- Red Cross Society (Allocation of Property) Act (18 of 1936)
- Reformatory Schools Act (8 of 1897)
- Regional Rural Banks Act (21 of 1976)
- Registration Act (16 of 1908)
- Registration of Births and Deaths Act (18 of 1969)
- Registration of Foreigners Act (16 of 1939)
- Rehabilitation Council of India Act (34 of 1992)
- Rehabilitation Finance Administration Act (12 of 1948)
- Religious Endowments Act (20 of 1863)
- Religious Institutions (Prevention of Misuse) Act (41 of 1988)
- Religious Societies Act (1 of 1880)
- Remittances of Foreign Exchange and Investment in Foreign Exchange Bonds (Immunities and Exemptions) Act (41 of 1991)
- Representation of the People Act (43 of 1950)
- Representation of the People Act (43 of 1951)
- Representation of the People (Miscellaneous Provisions) Act (88 of 1956)
- Requisitioned Land (Apportionment of Compensation) Act (51 of 1949)
- Requisitioning and Acquisition of Immovable Property Act (30 of 1952)
- Research and Development Cess Act (32 of 1986)
- Reserve Bank (Transfer to Public Ownership) Act (62 of 1948)
- Reserve Bank of India Act (2 of 1934)
- Reserve Bank of India (Amendment and Miscellaneous Provisions) Act (54 of 1953)
- Reserve and Auxiliary Air Forces Act (62 of 1952)
- Revenue Recovery Act (1 of 1890)
- Richardson and Cruddas Limited (Acquisition and Transfer of Undertaking) Act (78 of 1972)
- Right to Information Act (22 of 2005)
- River Boards Act (49 of 1956)
- Road Transport Corporations Act (64 of 1950)
- Rubber Act (24 of 1947)
- SAARC Convention (Suppression of Terrorism) Act (36 of 1993)
- Salar Jung Museum Act (26 of 1961)
- Salaries, Allowances and Pension of Members of Parliament Act (30 of 1954)
- Salaries and Allowances of Ministers Act (58 of 1952)
- Salaries and Allowances of Officers of Parliament Act (20 of 1953)
- Salary and Allowances of Leaders of Opposition in Parliament Act (33 of 1977)
- Sale of Goods Act (3 of 1930)
- Sale Promotion Employee (Conditions of Service) Act (11 of 1976)
- Sale Tax Laws Validation Act (7 of 1956)
- Salt Cess Act (49 of 1953)
- Sarais Act (22 of 1867)
- Scheduled Areas (Assimilation of Laws) Act (37 of 1951)
- Scheduled Areas (Assimilation of Laws) Act (16 of 1953)
- Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (33 of 1989)
- Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (2 of 2007)
- Seamen's Provident Fund Act (4 of 1966)
- Sea-ward Artillery Practice Act (8 of 1949)
- Securities and Exchange Board of India Act (15 of 1992)
- Securities Contracts (Regulation) Act (42 of 1956)
- Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act (54 of 2002)
- Seeds Act (54 of 1966)
- Sheriffs Fees Act (8 of 1852)
- Shillong (Rifle Range and Umlong) Cantonments Assimilation of Laws Act (31 of 1954)
- Shipping Development Fund Committee (Abolition) Act (66 of 1986)
- Shore Nuisances (Bombay and Kolaba) Act (11 of 1853)
- Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986)
- Sick Textile Undertakings (Nationalisation) Act (57 of 1974)
- Sick Textile Undertakings (Taking Over of Management) Act (72 of 1972)
- Sikh Gurudwaras (Supplementary) Act (24 of 1925)
- Slum Areas (Improvement and Clearance) Act (96 of 1956)
- Small Coins (Offences) Act (52 of 1971)
- Small Industries Development Bank of India Act (39 of 1989)
- Smith, Stanistreet andSmith, Stanistreet and Company Limited (Acquisition and Transfer of Undertakings) Act (41 of 1977)
- Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act (13 of 1976)
- Societies Registration Act (21 of 1860)
- Sonthal Parganas Act (37 of 1855)
- Sonthal Parganas Act (10 of 1857)
- Special Court (Trial of Offences Relating to Transaction in Securities) Act (27 of 1992)
- Special Criminal Courts (Jurisdiction) Act (18 of 1950)
- Special Marriage Act (43 of 1954)
- Special Protection Group Act (34 of 1988)
- Specific Relief Act (47 of 1963)
- Spices Board Act (10 of 1986)
- Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act (52 of 1980)
- Stage-Carriages Act (16 of 1861)
- Standards of Weights and Measures Act (60 of 1976)
- Standards of Weights and Measures (Enforcement) Act (54 of 1985)
- Standards of Weights And Measures (Extension to Kohima and Mokokchung Districts) Act (25 of 1967)
- State Acquisition of Lands for Union Purposes (Validation) Act (23 of 1954)
- State Agricultural Credit Corporations Act (60 of 1968)
- State Armed Police Forces (Extension of Laws) Act (63 of 1952)
- State Associated Banks (Miscellaneous Provisions) Act (56 of 1962)
- Slate Bank of Hyderabad Act (79 of 1956)
- State Bank of India Act (23 of 1955)
- State Bank of India (Subsidiary Banks) Act (38 of 1959)
- State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act (62 of 1982)
- State Financial Corporations Act (63 of 1951)
- State of Arunachal Pradesh Act (69 of 1986)
- State of Himachal Pradesh Act (53 of 1970)
- State of Mizoram Act (34 of 1986)
- State of Nagaland Act (27 of 1962)
- State Reorganisation Act (37 of 1956)
- Sugarcane Act (15 of 1934)
- Sugar Cess Act (3 of 1982)
- Sugar Development Fund Act (4 of 1982)
- Sugar (Regulation of Production) Act (55 of 1961)
- Sugar Undertakings (Taking Over of Management) Act (49 of 1978)
- Suits Valuation Act (7 of 1887)
- Suppression of Unlawful Acts against Safety of Civil Aviation Act (66 of 1982)
- Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act (28 of 1970)
- Supreme Court Judges (Salary and Conditions of Service) Act (41 of 1958)
- Supreme Court (Number of Judges) Act (55 of 1956)
- Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act (30 of 1986)
- Taxation Laws (Amendment and Miscellaneous Provisions) Act (41 of 1965)
- Taxation Laws (Continuation and Validation of Recovery Proceedings) Act (11 of 1964)
- Taxation Laws (Extension to Jammu and Kashmir) Act (41 of 1954)
- Taxation Laws (Extension to Jammu and Kashmir) Act (25 of 1972)
- Tea Act (29 of 1953)
- Tea Companies (Acquisition and Transfer of Sick Tea Units) Act (37 of 1985)
- Technology Development Board Act (44 of 1995)
- Telecom Regulatory Authority of India Act (24 of 1997)
- Telegraph Wires (Unlawful Possession ) Act (74 of 1950)
- Terminal Tax on Railway Passengers Act (69 of 1956)
- Territorial Army Act (56 of 1948)
- Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act (80 of 1976)
- Terrorist Affected Areas (Special Courts) Act (61 of 1984)
- Textile Undertakings (Nationalisation) Act (39 of 1995)
- Textile Undertakings (Taking Over of Management) Act (40 of 1983)
- Textiles Committee Act (41 of 1963)
- Tezpur University Act (45 of 1993)
- Tobacco Board Act (4 of 1975)
- Tobacco Cess Act (26 of 1975)
- Tokyo Convention Act (20 of 1975)
- Trade Marks Act (47 of 1999)
- Trade Unions Act (16 of 1926)
- Trading with the Enemy (Continuance of Emergency Provisions) Act (16 of 1947)
- Transfer of Evacuee Deposits Act (15 of 1954)
- Transfer of Prisoners Act (29 of 1950)
- Transfer of Property Act (4 of 1882)
- Transfer of Property (Amendment) Supplementary Act (21 of 1929)
- Transformer and Switchgear Limited (Acquisition and Transfer of Undertakings) Act (41 of 1983)
- Transplantation of Human Organs Act (42 of 1994)
- Union Duties of Excise (Distribution) Act (24 of 1979)
- Union Territories (Direct Election to the House of the People) Act (49 of 1965)
- Union Territories (Laws) Act (30 of 1950)
- Union Territories (Separation of Judicial and Executive Functions) Act (19 of 1969)
- Unit Trust of India Act (52 of 1963)
- United Nations (Privileges and Immunities) Act (46 of 1947)
- United Nations (Security Council) Act (43 of 1947)
- North-Western Provinces and Oudh Act (20 of 1890)
- University Grants Commission Act (3 of 1956)
- University of Hyderabad Act (39 of 1974)
- Unlawful Activities (Prevention) Act (37 of 1967)
- Untouchability (Offences) Amendment and Miscellaneous Provisions Act (105 of 1976)
- Urban Land (Ceiling and Regulation) Act (33 of 1976)
- Urban Land (Ceiling and Regulation) Repeal Act (15 of 1999)
- Usurious Loans Act (10 of 1918)
- Usury Laws Repeal Act (28 of 1855)
- Uttar Pradesh Reorganisation Act (29 of 2000)
- Vice-President's Pension Act (30 of 1997)
- Visva Bharati Act (29 of 1951)
- Voluntary Surrender of Salaries (Exemption from Taxation) Act (46 of 1961)
- Wakf Act (43 of 1995)
- War injuries (Compensation Insurance) Act (23 of 1943)
- Warehousing Corporations Act (58 of 1962)
- Warehousing Corporations (Supplementary) Act (20 of 1965)
- Waste Lands (Claims) Act (23 of 1863)
- Water (Prevention and Control of Pollution) Act (6 of 1974)
- Water (Prevention and Control of Pollution) Cess Act (36 of 1977)
- Wealth-tax Act (27 of 1957)
- Weekly Holidays Act (18 of 1942)
- West Godavari District (Assimilation of Laws on Federal Subjects) Act (20 of 1949)
- White Phosphorous Matches Prohibition Act (5 of 1913)
- Wild Birds and Animals Protection Act (8 of 1912)
- Wild Life (Protection) Act (53 of 1972)
- Women's and Children Institutions (Licensing) Act (105 of 1956)
- Miscellaneous Provisions Act (45 of 1955)
- Working Journalists (Fixation of Rates of Wages) Act (29 of 1958)
- Workmen's Compensation Act (8 of 1923)
- Works of Defence Act (7 of 1903)
- Young Persons (Harmful Publications) Act (3 of 1956)
- Prisoners’ Release on Probation Rules, M.P., 1964
- Micro and Small Enterprises Facilitation Council Rules, M.P., 2006
- Child Marriage Restraint Act (19 of 1929)
- Environment Protection Rules, 1986
- Motor Vehicles Rules, M.P., 1994
- Notaries Rules, 1956
- Right to Information (Fees and Appeal) Rules, 2005
- Work Charged and Contingency Paid Employees Pension Rules, M.P., 1979
- Minor Mineral Rules, M.P., 1996
- Central Reserve Police Force Rules, 1955
- Judicial Service Pay Revision, Pension and Other Retirement Benefits Rules, M.P., 2003
- Health (Gazetted) Service Recruitment Rules, M.P., 1967
- Industrial Employment (Standing Orders) Rules, M.P., 1963
- Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Order, 1980
- Civil Services (Classification, Control and Appeal) Rules, M.P., 1966
- Civil Services (Medical Attendance) Rules, M.P., 1958
- Co-operative Societies Rules, M.P., 1962
- Swatantrata Sangram Sainik Samman Nidhi Niyam, M.P., 1972
- Panchayat Samvida Shala Shikshak (Appointment and Conditions of Contract) Rules, M.P., 2001
- Accommodation Control Act, M.P. (41 of 1961)
- Advocates Welfare Fund Act, M.P. (9 of 1982)
- Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta) Adhiniyam, M.P. (27 of 1972)
- Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Adhiniyam, M.P. (12 of 1999)
- Agricultural Cattle Preservation Act, M.P. (18 of 1959)
- Ancient Monuments and Archaeological Sites and Remains Act, M.P. (12 of 1964)
- Ashaskiya Shikshan Sanstha (Anudan Ka Praday) Adhiniyam, M.P. (20 of 1978)
- Ayurvigyan Parishad Adhiniyam, M.P., 1987 (11 of 1990)
- Griha Nirman Evam Adhosanrachana Vikas Mandal Adhiniyam, M.P., 1972 (3 of 1973)
- St. John Ambulance Association (India) Transfer of Funds Act (21 of 1956)
- Bhopal Gas Leak Disaster (Processing of Claims) Act (21 of 1985)
- Essential Services Maintenance Act (40 of 1981)
- Ceiling on Agricultural Holdings Act, M.P. (20 of 1960)
- Civil Courts Act, M.P. (19 of 1958)
- Co-operative Societies Act, M.P., 1960 (17 of 1961)
- Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, M.P. (36 of 1981)
- Dharma Swatantrya Adhiniyam, M.P. (27 of 1968)
- Electricity Act, Indian (9 of 1910)
- Electricity Duty Act, M.P. (10 of 1949)
- Excise Act, M.P. (2 of 1915)
- Gandi Basti Kshetra (Sudhar Tatha Nirmulan) Adhiniyam, M.P. (39 of 1976)
- Spices Cess Act (11 of 1986)
- Industrial Employment (Standing Orders) Act, M.P. (26 of 1961)
- Industrial Relations Act, M.P. (27 of 1960)
- Kashtha Chiran (Viniyaman) Adhiniyam, M.P. (13 of 1984)
- Gramodyog Adhiniyam, M.P. (16 of 1978)
- Industrial Development Bank of India Act (18 of 1964)
- Krishi Upaj Mandi Adhiniyam, M.P., 1972 (24 of 1973)
- Krishi Prayojan Ke Liye Upayog Ki Ja Rahi Dakhal Rahit Bhoomi Par Bhoomiswami Adhikaron Ka Pradan Kiya Jana (Vishesh Upabandh) Adhiniyam, M.P. (30 of 1984)
- Land Revenue Code, M.P. (20 of 1959)
- Lok Parisar (Bedakhali) Adhiniyam, M.P. (46 of 1974)
- Lokayukt Evam Up-Lokayukt Adhiniyam, M.P. (37 of 1981)
- Madhyastham Adhikaran Adhiniyam, M.P. (29 of 1983)
- Makhanlal Chaturvedi Rashtriya Patrakarita Avam Sanchar Vishwavidyalaya Adhiniyam, M.P. (15 of 1990)
- Money Lenders Act, M.P. (13 of 1934)
- Municipalities Act, M.P. (37 of 1961)
- Municipal Corporation Act, M.P. (23 of 1956)
- Nagar Tatha Gram Nivesh Adhiniyam, M.P. (23 of 1973)
- Nagariya Kshetro Ke Bhoomihin Vyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, M.P. (15 of 1984)
- Panchayat Raj Avam Gram Swaraj Adhiniyam, M.P., 1993 (1 of 1994)
- Agricultural and Processed Food Products Export Cess Act, 1985 (3 of 1986)
- Refugee Relief Taxes (Abolition) Act (13 of 1973)
- Estate Duty (Distribution) Act (9 of 1962)
- Prisoners’ Release on Probation Act, M.P. (16 of 1954)
- Public Trusts Act, M.P. (30 of 1951)
- Hire-Purchase Act (26 of 1972)
- Recognised Examinations Act, M.P. (10 of 1937)
- Capital Issues (Control) Act (29 of 1947)
- Sahakari Bhoomi Vikas Bank Adhiniyam, M.P. (28 of 1966)
- Sahayata Upkram (Vishesh Upbandh) Adhiniyam, M.P. (32 of 1978)
- Shaskiya Sevak (Adhivarshiki-Ayu) Adhiniyam, M.P. (29 of 1967)
- Shram Kalyan Nidhi Adhiniyam, M.P., 1982 (36 of 1983)
- Society Registrikaran Adhiniyam, M.P. (44 of 1973)
- Special Police Establishment Act, M.P. (17 of 1947)
- Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, M.P. (52 of 1976)
- Town Improvement Trust Act, M.P., 1960 (14 of 1961)
- Upkar Adhiniyam, M.P., 1981 (1 of 1982)
- Van Upaj (Vyapar Viniyaman) Adhiniyam, M.P. (9 of 1969)
- Vidhan Sabha Sachivalaya Seva Adhiniyam, M.P. (20 of 1981)
- Compulsory Deposit Scheme (Income-tax Payers) Act (38 of 1974)
- Vidyut Sudhar Adhiniyam, M.P., 2000 (4 of 2001)
- Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, M.P. (36 of 1982)
- Vishwavidyalaya Adhiniyam, M.P. (22 of 1973)
- Vishesh Nyayalaya Niyam, M.P., 2012
- Juvenile Justice (Care and Protection of Children) Rules, 2015
- Medical and Dental Post Graduate Course Entrance Examination Rules, M.P., 2008
- Civil Services Pension Rules, M.P., 1976
- Vishesh Nyayalaya Adhiniyam, M.P., 2011 (8 of 2012)
- Police Executive (Non-Gazetted) Service Recruitment Rules, M.P., 1997
- Higher Judicial Service (Recruitment and Conditions of Service) Rules, M.P., 1994
- Real Estate (Regulation and Development) Act (16 of 2016)
- Police Regulations, M.P.
- Educational Service (Collegiate Branch) Recruitment Rules, M.P., 1990
- Civil Services (General Conditions of Services) Rules, M.P., 1961
- Public Services (Promotion) Rules, M.P., 2002
- Fisheries (Gazetted) Service Recruitment Rules, M.P., 2008
- Industrial Training (Non-Gazetted) Class-III Services Recruitment Rules, M.P., 2009
- Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, M.P., 2005
- School Education Service (Teaching Cadre), Service Conditions and Recruitment Rules, M.P., 2018
- High Court of Madhya Pradesh Rules, 2008
- Niji Vyavsayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, M.P. (21 of 2007)
- Right of Children to Free and Compulsory Education Act (35 of 2009)
- Rights of Persons with Disabilities Act (49 of 2016)
- Backward Classes and Minority Welfare Department (Gazetted) Service Recruitment Rules, M.P., 2013
- Agricultural Warehouse Act, M.P., 1947 (1 of 1948)
- Federal Court (Enlargement of Jurisdiction) Act, 1947 (1 of 1948)
- Unclaimed Deposits Act (25 of 1866)
- Terrorist and Disruptive Activities (Prevention) Act (28 of 1987)
- Terrorist and Disruptive Activities (Prevention) Act (31 of 1985)
- Prisoners (M.P. Amendment) Act (10 of 1985)
- Civil Services (Conduct) Rules, M.P., 1965
- Central Civil Services (Temporary Service) Rules, 1965
- Central Civil Services (Classification, Control and Appeal) Rules, 1965
- Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rule, M.P., 2008
- Ashaskiya Shikshan Sanstha Anudan Niyam, M.P., 2008
- Nagariya Kshetro Ke Bhoomihin Vyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) Rules, M.P., 2008
- Food Safety and Standards Rules, 2011
- Panchayat Service (Gram Panchayat Secretary Recruitment and Conditions of Service) Rules, M.P., 2011
- Constitution of India
- Panchayat Service (Discipline and Appeal) Rules, M.P., 1999
- Panchayat Service (Recruitment and General Conditions of Services) Rules, M.P., 1999
- Public Works Department Work Charged and Contingency Paid Employees Recruitment and Conditions of Service Rules, M.P., 1976
- Voluntary Disclosure of Income and Wealth Act (8 of 1976)
- House of the People (Extension of Duration) Act (30 of 1976)
- Lower Judicial Service (Recruitment and Conditions of Service) Rules, M.P., 1994
- Uchchatar Nyayik Sewa (Bharti Tatha Sewa Sharten) Niyam, M.P., 1994
- Panchayat (Method of Service of Notice and Document) Rules, 1995
- Panchayat (Resignation by Office Bearer) Rules, M.P., 1995
- Panchayat Nirvachan Niyam, M.P., 1995
- Panchayats (Appeal and Revision) Rules, M.P., 1995
- Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, M.P., 1995
- Panchayat (Upsarpanch, President and Vice President) Nirvachan Niyam, M.P., 1995
- Public Health and Family Welfare (Gazetted) Service Recruitment Rules, M.P., 2007
- Registration and Stamp Class-III (Non-Ministerial) Service Recruitment Rules, M.P., 2007
- Registration and Stamp Class-III (Ministerial) Service Recruitment Rules, M.P., 2007
- Flag Code of India, 2002
- VAT Act, M.P. (20 of 2002)
- Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, M.P., 2000
- Police Executive (Gazetted) Services Recruitment and Promotion Rules, M.P., 2000
- Wakf Rules, M.P., 2000
- Sahakari Krishi Aur Gramin Vikas Bank Adhiniyam, M.P., 1999 (20 of 2000)
- Krishi Upaj Mandi (Payment of Market Fees) Rules, M.P., 1990
- Revision of Pay Rules, M.P., 1990
- Prisoners Leave Rules, M.P., 1989
- Rules of the Road Regulations, 1989
- Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, M.P., 1997
- Municipality (Determination of Annual Letting Value of Building/Lands) Rules, M.P., 1997
- Pensioners Welfare Fund Rules, M.P., 1997
- Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1997
- Mineral Concession Rules, 1960
- Government Servants (Temporary and Quasi-Permanent Service) Rules, M.P., 1960
- Children Act (60 of 1960)
- Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, M.P., 1983
- Public Works Department Engineer-in-Chief and Chief Engineers Recruitment and Conditions of Service Rules, M.P., 1983
- Vegetable Oils Cess Act (30 of 1983)
- Lepers (Delhi, Andaman and Nicobar Islands, Lakshadweep, Dadra and Nagar Haveli and Chandigarh Repeal) Act (47 of 1983)
- Agricultural Warehouse Rules, M.P., 1961
- Civil Courts Rules, M.P., 1961
- Two Member Constituencies (Abolition) Act (1 of 1961)
- Foreign Awards (Recognition and Enforcement) Act (45 of 1961)
- Building and Other Construction Workers’ Welfare Cess Rules, 1998
- Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon aur Anya Pichhade Vargon Ke Liye Arakshan) Rules, M.P., 1998
- Municipality Shiksha Karmi (Recruitment and Conditions of Service) Rules, M.P., 1998
- Electricity Regulatory Commission Act (14 of 1998)
- Cotton Textiles Companies (Management of Undertakings and Liquidation or Reconstruction) Act (29 of 1967)
- Krishi Upaj Mandi (Allotment of Land and Structures) Rules, M.P., 2009
- Cotton Textiles Cess Act (7 of 1948)
- Industrial Finance Corporation Act (15 of 1948)
- Power Alcohol Act, Indian (22 of 1948)
- Electricity (Supply) Act (54 of 1948)
- Ear Drums and Ear Bones (Authority for use for Therapeutic Purposes) Act (28 of 1982)
- Eyes (Authority for use of Therapeutic Purposes) Act (29 of 1982)
- Andhra Pradesh Legislative Council (Abolition) Act (34 of 1985)
- National Airports Authority Act (64 of 1985)
- Acting Judges Act (16 of 1867)
- Administration of Evacuee Property Act (31 of 1950)
- Agricultural Produce Cess Act (27 of 1940)
- Air Corporations Act (27 of 1953)
- Jaiv Anaashya Apashishta (Niyantran) Adhiniyam, M.P. (20 of 2004)
- Arbitration Act (10 of 1940)
- Banking Service Commission Act (44 of 1984)
- Bhopal and Vindhya Pradesh (Courts) Act (41 of 1950)
- Bombay High Court (Letters Patent) Act (23 of 1866)
- Cattle-trespass (Amendment) Act (17 of 1921)
- Central Board of Direct Tax Cess (Validation of Proceedings) Act (37 of 1971)
- Central Duties of Excise (Retrospective Exemption) Act (45 of 1986)
- Central Excise Act (1 of 1944)
- Civil Courts Amins Act (12 of 1856)
- Civil Services (Leave) Rules, M.P., 1977
- Companies (Amendment) Act, Indian (19 of 1930)
- Companies (Foreign Interests) Act, Indian (20 of 1918)
- Companies Act (18 of 2013)
- Companies (Appointment and Qualification of Directors) Rules, 2014
- Cotton Cloth Act (23 of 1918)
- Cotton Transport Act (3 of 1923)
- Criminal Law Amendment Act (46 of 1952)
- Criminal Procedure Code, 1973 (2 of 1974)
- Delhi Administration Act (19 of 1966)
- Delhi Municipal Corporation Act (66 of 1957)
- Delhi University Act (28 of 1922)
- Delimitation Act (76 of 1972)
- Designs Act (2 of 1911)
- Direct Taxes (Amendment) Act (26 of 1974)
- Displaced Persons (Claims) Supplementary Act (12 of 1954)
- Dock Labourers Act, Indian (19 of 1934)
- Vidyut Shulk Adhiniyam, M.P. (17 of 2012)
- Emergency Risks (Goods) Insurance Act (50 of 1971)
- Emergency Risks (Undertakings) Insurance Act (51 of 1971)
- Employment of Children Act (26 of 1938)
- Essential Commodities (Special Provisions) Act (18 of 1981)
- Essential Commodities (Special Provisions) Continuance Act (25 of 1987)
- Emigration Act (7 of 1922)
- Estate Duty Act (34 of 1953)
- Evacuee Interest (Separation) Act (64 of 1951)
- Federal Court Act (25 of 1937)
- Foreign Exchange Regulation Act (46 of 1973)
- Foreign Exchange Regulation Act (7 of 1947)
- Govansh Vadh Pratishedh Adhiniyam, M.P. (6 of 2004)
- General Clauses Act, M.P., 1957 (3 of 1958)
- General Insurance (Emergency Provisions) Act (17 of 1971)
- Gold (Control) Act (45 of 1968)
- Government Trading Taxation Act (3 of 1926)
- Haj Committee Act (51 of 1959)
- Hindu Widow's Re-marriage Act (15 of 1856)
- Hyderabad Export Duties (Validation) Act (20 of 1955)
- Imports and Exports (Control) Act (18 of 1947)
- Juvenile Justice Act (53 of 1986)
- Labour Laws (Amendment) and Miscellaneous Provisions Act, M.P., 2002 (26 of 2003)
- Labour Laws (Amendment) and Miscellaneous Provisions Act, M.P. (21 of 2015)
- Legal Metrology Act, 2009 (1 of 2010)
- Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, M.P., 1987 (1 of 1988)
- Lunacy Act, Indian (4 of 1912)
- Electricity Regulatory Commission (Cogeneration and Generation of Electricity from Renewable Sources of Energy) (Revision-I) Regulations, M.P. 2010
- Motor Vehicles Act (4 of 1939)
- Motoryan Karadhan Adhiniyam, M.P. (25 of 1991)
- Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, M.P., 2000 (16 of 2001)
- Official Language Act, M.P., 1957 (5 of 1958)
- Prakostha Swamitva Adhiniyam, M.P., 2000 (15 of 2001)
- Prevention of Corruption Act (2 of 1947)
- Railway Companies Act, Indian (10 of 1895)
- Railways Act, Indian (9 of 1890)
- Rajya Prashasnik Adhikaran (Lambit Evam Nirakrat Avedano Ka Antaran) Adhiniyam, M.P. (5 of 2004)
- Rajya Suraksha Adhiniyam, M.P., 1990 (4 of 1991)
- Repealing and Amending Act (56 of 1974)
- Right to Fair Compensation and Transparency in Land Acquisition, Rehabilities and Resettlement Act (30 of 2013)
- Gas Cylinders Rules, 2016
- Securities Act, Indian (10 of 1920)
- Sexual Harrasment of Women at Work Place (Prevention, Prohibition and Redressal) Act (14 of 2013)
- Standards Institution (Certification Marks) Act, Indian (36 of 1952)
- Sugarcane (Regulation of Supply and Purchase) Act, M.P., 1958 (1 of 1959)
- Swayatta Sahakarita Nirsan Adhiniyam, M.P., 2012 (13 of 2013)
- Trade and Merchandise Marks Act (43 of 1958)
- Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, M.P., 2005 (14 of 2006)
- Unclaimed Deposits Act (5 of 1870)
- Union Duties of Excise (Electricity) Distribution Act (14 of 1980)
- Uttar Pradesh Cantonments (Control of Rent and Eviction) Act (10 of 1952)
- Victoria Memorial Act (10 of 1903)
- Voluntary Deposits (Immunities and Exemptions) Act (47 of 1991)
- Wakf Act (29 of 1954)
- West Bengal Legislative Council (Abolition) Act (20 of 1969)
- Whistle Blowers Protection Act (17 of 2014)
- Agricultural Refinance and Development Corporation Act (10 of 1963)
- Allianz Und Stuttgarter Life Insurance Bank (Transfer) Act (62 of 1950)
- Arbitration (Protocol and Convention) Act (6 of 1937)
- Auroville (Emergency Provisions) Act (59 of 1980)
- Banking Companies (Acquisition and Transfer of Undertakings) Act (22 of 1969)
- Banking Companies (Legal Practitioners' Clients' Accounts) Act (46 of 1949)
- Burn Company and Indian Standard Wagon Company (Taking Over of Management) Act (57 of 1973)
- Cancellation of General Elections in Punjab Act (38 of 1991)
- Coal Grading Board (Repeal) Act (17 of 1959)
- Coal Mines Labour Welfare Fund Act (32 of 1947)
- Code of Civil Procedure (Amendment) Act (66 of 1956)
- Criminal Procedure Code (5 of 1898)
- Companies (Surcharge on Income-Tax) Act (62 of 1971)
- Companies (Temporary Restrictions on Dividends) Act (35 of 1974)
- Copra Cess Act (4 of 1979)
- Cotton Ginning and Pressing Factories Act (12 of 1925)
- Countess of Dufferin's Fund Act (63 of 1957)
- Customs And Excise Revenues Appellate Tribunal Act (62 of 1986)
- Dangerous Drugs Act (2 of 1930)
- Darjeeling (High Courts Jurisdiction) Act (19 of 1867)
- Defence and Internal Security of India Act (42 of 1971)
- Delhi Municipal Corporation (Validation of Electricity Tax) Act (35 of 1966)
- Delimitation Commission Act (61 of 1962)
- Displaced Persons (Compensation and Rehabilitation) Act (44 of 1954)
- Economic Offences (Inapplicability of Limitation) Amendment Act (46 of 1981)
- Foreign Exchange Conservation (Travel) Tax Abolition Act (28 of 1992)
- Forfeiture Act (9 of 1859)
- Goa, Daman and Diu Judicial Commissioner's Court (Declaration as High Court) Act (16 of 1964)
- High Denomination Bank Notes (Demonetisation) Act (1 of 1978)
- Iron and Steel Company (Taking Over of Management) Act, Indian (50 of 1972)
- Rifles Act, Indian (23 of 1920)
- Industrial Disputes (Banking Companies) Decision Act (41 of 1955)
- Industrial Re-construction Bank of India Act (62 of 1984)
- Influx from Pakistan (Control) Repealing Act (76 of 1952)
- Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act (32 of 1993)
- International Airport Authority Act (43 of 1971)
- Iron and Steel Companies Amalgamation Act (79 of 1952)
- Jayanti Shipping Company (Taking Over of Management) Act (24 of 1966)
- Judicial Commissioner's Courts (Declaration as High Courts) Act (15 of 1950)
- Khadi and Other Handloom Industries Development (Additional Excise Duty on Cloth) Act (12 of 1953)
- Laccadive, Minicoy and Amindivi Islands (Alteration of Name) Act (34 of 1973)
- Life Insurance (Emergency Provisions) Act (9 of 1956)
- Madhya Bharat Taxes on Income (Validation) Act (38 of 1954)
- Madras State (Alteration of Name) Act (53 of 1968)
- Maintenance of Internal Security Act (26 of 1971)
- Manoeuvres, Field Firing and Artillery Practice Act (5 of 1938)
- Metal Corporation of India (Acquisition of Undertaking) Act (36 of 1966)
- Mineral Products (Additional Duties of Excise and Customs) Act (27 of 1958)
- Mulki Rules Act (79 of 1972)
- Multi State Co-operative Societies Act (51 of 1984)
- Multi-Unit Co-operative Societies Act (6 of 1942)
- Mysore High Court (Extension of Jurisdiction to Coorg) Act (72 of 1952)
- Mysore State (Alteration of Name) Act (31 of 1973)
- Newspaper (Price Control) Act (15 of 1972)
- Oil and Natural Gas Commission Act (43 of 1959)
- Opium Act (13 of 1857)
- Opium Act (1 of 1878)
- Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act (29 of 1979)
- Payment of Taxes (Transfer of Property) Act (22 of 1949)
- Personal Injuries (Emergency Provisions) Act (59 of 1962)
- Petroleum (Berar Extension) Act (23 of 1937)
- Presidency Magistrates (Court-fees) Act (4 of 1877)
- Presidency-towns Insolvency Act (3 of 1909)
- President (Discharge of Functions) Act (16 of 1969)
- Presidential and Vice-Presidential Elections Act (31 of 1952)
- Press and Registration of Books Act (25 of 1867)
- Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act (24 of 1972)
- Procedure of the High Court for Uttar Pradesh (13 of 1869)
- Produce Cess Act (15 of 1966)
- Promissory Notes (Stamp) Act (11 of 1926)
- Railway Companies (Substitution of Parties in Civil Proceedings) Act (14 of 1946)
- Repealing and Amending Act (38 of 1978)
- Repealing and Amending Act (19 of 1988)
- Rice-Milling Industry (Regulation) Act (21 of 1958)
- Rulers of Indian States (Abolition of Privileges) Act (54 of 1972)
- Secunderabad and Aurangabad Cantonments House Rent Control Laws (Repeal) Act (23 of 1972)
- Special Bearer Bonds (Immunities and Exemptions) Act (7 of 1981)
- Special Courts Act (22 of 1979)
- Special Tribunals (Supplementary Provision) Act (26 of 1946)
- Spirituous Preparations (Inter-State Trade and Commerce) Control Act (39 of 1955)
- Sugarcane Control (Additional Powers) Act (39 of 1962)
- Sugar Export Promotion Act (30 of 1958)
- Sugar (Special Excise Duty) Act (58 of 1959)
- Tamil Nadu Legislative Council (Abolition) Act (40 of 1986)
- Tea Districts Emigrants Labour (Repeal) Act (50 of 1970)
- Vaccination Act (13 of 1880)
- Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, M.P., 1950 (1 of 1951)
- Land Revenue Code, 1954
- Central Provinces and Berar General Clauses Act (1 of 1914)
- Swayatta Sahakarita Adhiniyam, M.P., 1999 (2 of 2000)
- Protection of Children from Sexual Offences Act (32 of 2012)
- Panchayat Raj Evam Gram Swaraj Adhiniyam, M.P. 1993 (1 of 1994)
- Protection of Women from Domestic Violence Act (43 of 2005)
- Juvenile Justice (Care and Protection of Children) Act, 2015 (2 of 2016)
- Juvenile Justice (Care and Protection of Children) Model Rules, 2016
- Rewa State Land Revenue and Tenancy Code, 1935
- Vindhya Pradesh Abolition of Jagirs and Land Reforms Act (11 of 1952)
- Rajya School Shiksha Seva (Shaikshnik Samvarg) Seva Sharten Evam Bharti Niyam, M.P., 2018
- Explanation and Central Excise Act (1 of 1944)
- Municipal Account Rules, M.P., 1971
- Municipalities (The Conduct of Business of the Mayor-in-Council/President-in-Council and the Powers and Functions of the Authorities) Rules, M.P., 1998
- Nagar Tatha Gram Nivesh Vikasit Bhumiyon, Griho, Bhavano Tatha Anya Sanrachnao Ka Vyayan Niyam, M.P., 1975
- Prevention of Corruption (Amendment) Act (16 of 2018)
- Right to Children of Free and Compulsory Education Act (35 of 2009)
- Conduct of Election Rules, 1961
- Nagar Palika (Registration of Colonizer Terms & Conditions) Rules, M.P., 1998
- Public Distribution System (Control) Order, M.P, 2009
- Customs Brokers Licensing Regulations, 2013
- Customs House Agent Licensing Regulations, 2004
- Witnesses Protection Scheme, 2018
- Public Distribution System (Control) Order, M.P., 2015
- Entry Tax Act, M.P. (52 of 1976)
- Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act (27 of 2018)
- Government of India (Allocation of Business) Rules, 1961
- Commercial Tax Department Subordinate Taxation Services (Class III – Executive) Recruitment Rules, M.P., 2007
- Central Civil Services (Pension) Rules, 1972
- Bhumi Vikas Rules, M.P., 1984
- Vikas Pradhikarano Ki Sampatiyo Ka Prabandhan Tatha Vyayan Niyam, 2013
- Punjab & Sind Bank (Officers) Service Regulations, 1982
- Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act (45 of 1955)
- Hindu Women’s Right to Property Act (18 of 1937)
- Vikas Pradhikarano Ki Sampatiyo Ka Prabandhan Tatha Vyayan Niyam, M.P., 2018
- Madhya Bharat Zamindari Abolition Act (13 of 1951)
- Madhya Bharat Land Revenue and Tenancy Act (66 of 1950)
- Arbitration and Conciliation (Amendment) Act 2015
- Directorate of Social Justice and Disabled Persons Welfare (Gazetted) Service Recruitment Rules, M.P., 2015
- Warehousing Corporation Staff Regulations, M.P. (58 of 1962)
- Special Courts Act, M.P. 2011 (8 of 2012)
- Special Courts Rules, M.P., 2012
- Krishi Upaj Mandi (Allotment of Land and Structures Market Committee/Board) Rules, M.P., 2005
- Special Economic Zones Act (28 of 2005)
- National Rural Employment Guarantee Act (42 of 2005)
- Udyog Nivesh Samvardhan Yojna (MP) 2010
- Udyog Samvardhan Niti, (MP) 2014
- Municipal Service (Executive) Rules, M.P. 1973
- Municipal Employees (Recruitment and Conditions of Service) Rules, M.P., 1968
- Real Estate (Regulation and Development) Rules, M.P., 2017
- Land Revenue Code, M.P. (2 of 1954)
- Oil Seeds (Forward Contracts Prohibition) Order 1943
- Madhya Pradesh Sales Tax Act (21 of 1947)
- Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act 1950
- Central Provinces and Berar,1949 (21 of 1949)
- Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act (57 of 1994)
- Loktantra Senani Samman Adhiniyam, M.P. (30 of 2018)
- Civil Services (Special Provision for Appointment of Women) Rules, M.P., 1997
- Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, M.P. (21 of 1994)
- Medical Education (Gazetted) Service Recruitment Rules, M.P., 1987
- Swashasi Chikitsa Mahavidhyalayein Shekshanik Adarsh Seva Niyam, M.P., 2018
- Disaster Management Act (53 of 2005)
- Company Court Rules 1959
- Municipalities (Election of Vice-President) Rules, M.P. 1998
- National Commission for Minority Educational Institutions Act, 2004 (2 of 2005)
- Nursing Shikshan Sanstha Manyata Niyam, M.P. 2018
- Rajya Anusuchit Jati Aayog Adhiniyam, M.P. (25 of 1995)
- Bombay Industrial Relations Act 1947
- Central Provinces (2 of 1917)
- Madhya Bharat Sales Tax Act (30 of 1950)
- Taxation Laws (Extension to merged States and Amendment) Act 1949
- Limitation Act, Indian (9 of 1908)
- Income-Tax Act, Indian (11 of 1922)
- M. P. Courts (Amendment) Act (2 of 1956)
- Sales Tax Act, Central Provinces and Berar (21 of 1947)
- Local Government Act, Central Provinces and Berar (38 of 1948)
- Court of Wards Act, Central Provinces (24 of 1899)
- Municipalities Act, Central Province and Berar (2 of 1922)
- Regulation of Government Act (1 of 1872)
- Muafi and Inam Tenants and Sub-Tenants Protection Act (32 of 1954)
- Government Premises (Eviction) Act, Madhya Pradesh, 1952 (16 of 1952)
- Central Provinces, Tenancy Act (1 of 1920)
- Madhya Pradesh Land Revenue Code, 1954 (2 of 1955)
- Madhya Bharat Customs Regulation Act (16 of 1949)
- Secondary Education Act, Madhya Pradesh 1951
- Industrial Disputes Settlement Act, Central Provinces and Berar (23 of 1947)
- Probation of Offenders Act, C. P. and Berar (1 of 1936)
- Letting of Houses and Rent Control Order, C. P. & Berar 1949
- Rewa State Municipalities Act 1946
- City of Jabalpur Corporation Act, 1948 (3 of 1950)
- Panchayats Act, C. P. and Berar, 1946 (1 of 1947)
- Tenancy Act, Central Provinces (9 of 1883)
- Essential Supplies (Temporary Powers) Act (24 of 1946)
- Companies Act, Indian (7 of 1913)
- Madhya Pradesh Municipalities (Amendment) Act, 1958 (14 of 1958)
- Civil Courts Ordinance (36 of 1948)
- Madhya Bharat Civil Courts Act (43 of 1949)
- Criminal Procedure Code, Amendment Act (26 of 1955)
- Shops and Establishments Act, C. P. and Berar (22 of 1947)
- Land Revenue Act, Central Provinces (2 of 1917)
- Cantonments Act (41 of 2006)
- Revocation of Land Revenue Exemptions Act, Central Provinces and Berar (37 of 1948)
- Madhya Bharat Shops and Establishments Act (7 of 1952)
- Contempt of Court Act (32 of 1952)
- Bharat Petroleum Limited Conduct, Discipline and Appeal Rules for Management Staff 1976
- Country Spirit Rules, M.P., 1995
- Medical Council of Indian Establishment of Medical College Regulation, 1999
- Central Goods and Services Tax Act (12 of 2017)
- Vindhya Pradesh Gram Panchayat Ordinance 1949
- Land Alienation Act, Central Provinces (2 of 1916)
- Accommodation Control Act, M.P. (23 of 1955)
- Madhya Bharat Municipalities Act (1 of 1954)
- Registration Act, Indian (16 of 1908)
- Central Excise and Salt Act, 1944 (1 of 1944)
- The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (4 of 2016)
- Seeds (Control) Order, 1983
- Seeds Rules, 1968
- School Education Teacher Education and Training Academic (Gazetted) Service Recruitment and Conditions of Service Rules, M.P, 2011
- School Education District Institute of Education and Training (Gazetted) Service Recruitment Rules, M.P., 1991
- State Emblem of India (Prohibition of Improper Use) Act (50 of 2005)
- Employee’s Compensation Act (8 of 1923)
- Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997
- Workcharged and Contingency Paid Employees Revision of Pay Rules, 1977
- Samaj Ke Kamjor Vargon Ke Krishi Bhumi-Dharakon Ke Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakaron Se Paritran Tatha Mukti Adhiniyam, 1976 (3 of 1977)
- General Sales Tax Act, M.P., 1958 (2 of 1959)
- Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
- Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957
- Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, M.P. (23 of 1999)
- Municipalities (Reservation of Wards for Scheduled Castes, Scheduled Tribes, Other Backward Classes and Women) Rules, M.P., 1994
- Foreign Liquor Rules, M.P., 1996
- State Mining Corporation Limited, M.P. (Service and Conduct Rule) Rules
- Railway Protection Force Rules, 1987
- Khadi Tatha Gramodyog Viniyam, M.P., 1980
- Central Goods and Services Tax Rules, 2017
- Entertainment Duty and Advertisements Tax Act, M.P. (30 of 1936)
- Commercial Courts Act, 2015 (4 of 2016)
- Sand (Mining, Transportation, Storage and Trading) Rules, M.P., 2019
- Designs Act (16 of 2000)
- Chikitsa Shiksha Pravesh Niyam, M.P., 2018
- State Administrative Services (Classification, Recruitment and Conditions of Service) Rules, M.P., 1975
- National Highways Rules, 1957
- Indian Red Cross Society Branch Committee Rules, 2017
- Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1998
- Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, M.P., 1994
- Commercial Tax Act, M.P., 1994 (5 of 1995)
- Juvenile Justice (Care and Protection of Children) Rules, 2007
- Nagar Palika (Installation of Temporary Tower/Structure for Cellular Mobile Phone Service) Rules, M.P., 2012, Telegraph Act (13 of 1885)
- Crime Victim Compensation Scheme (M.P.), 2015
- Madhya Bharat Gambling Act (51 of 1949)
- Bhopal State Agricultural Income-tax Act (9 of 1953)
- Money-lenders Act, Madhya Bharat (62 of 1950)
- Employees Provident Funds Act (19 of 1952)
- Vindhya Pradesh Application of Laws Ordinance (4 of 1948)
- Opium Act, Indian (15 of 1955)
- Entertainments Duty Act, C.P. and Berar (30 of 1936)
- Specific Relief Act (1 of 1877)
- Accommodation (Requisition) Act (63 of 1948)
- Madhya Bharat Excise Act (14 of 1952)
- Land Acquisition (Madhya Pradesh Amendment) Act (5 of 1959)
- Employees State Insurance Act (34 of 1948)
- Administration of Evacuee Property Act (42 of 1954)
- Madhya Bharat Public Security Act 1954
- Debt Conciliation Act, C.P. and Berar (2 of 1933)
- Oaths Act, Indian (10 of 1873)
- Agricultural Produce Market Act, C.P. and Berar (29 of 1935)
- Agricultural Produce Market Act, Madhya Bharat (17 of 1952)
- Opium Act, Indian (52 of 1957)
- Abolition of Jagirs Act (28 of 1951)
- Agricultural Produce Markets Act, Madhya Pradesh (19 of 1960)
- Public Security Act, Madhya Pradesh (25 of 1959)
- Bhopal State Sub-tenants (of Occupants) Protection Act 1954 (1 of 1955)
- Prohibition Act, C. P. and Berar (7 of 1938)
- Madhya Pradesh Shops and Establishment Act (25 of 1958)
- Bhopal State Municipalities Act, 1955 (3 of 1956)
- Drugs Act (23 of 1940)
- Public Premises (Eviction of Unauthorised Occupants) act (32 of 1958)
- Agricultural Produce Markets (Validation) Act, Madhya Pradesh (12 of 1962)
- Abolition of Cash Grants Act, Madhya Pradesh (16 of 1963)
- Minor Mineral Rules, Madhya Pradesh 1961
- Co-operative Societies Act, Madhya Bharat (9 of 1955)
- General Sales Tax (Amendment and Validation) Act, Madhya Pradesh (13 of 1962)
- Gram Panchayats Act, Madhya Pradesh 1962
- Gram Panchayats Election and Co-option Rules, Madhya Pradesh 1963
- University of Saugar Act (16 of 1946)
- Court-fees (M.P. Amendment) Act (3 of 1964)
- Tendu Patta (Vyapar Viniyaman) Adhiniyam, Madhya Pradesh (29 of 1964)
- Panchayats Act, Madhya Pradesh (7 of 1962)
- Municipalities (Preparation, Revision and Publication of Electoral Rolls, election and selection of Councilors) Rules, Madhya Pradesh 1962
- Motor Vehicles Taxation Act, Madhya Pradesh (6 of 1947)
- Cotton Control Order 1950
- Jabalpur University Act (22 of 1956)
- Public Demands Recovery Act, Madhya Bharat (24 of 1954)
- Madhya Pradesh Secondary Education Act (10 of 1959)
- Prohibition Act, Madhya Pradesh (5 of 1961)
- Land Revenue and Tenancy Act, Vindhya Pradesh, 1953 (3 of 1955)
- Zamindari Abolition Act, Madhya Bharat (16 of 1959)
- Public Gambling Act, Madhya Pradesh (12 of 1954)
- Land Improvement Loans Act, Madhya Bharat (52 of 1950)
- Defence of India Rules 1962
- Ceiling on Agricultural Holdings Act, Madhya Pradesh (20 of 1960)
- Housing Board Act, Madhya Pradesh (13 of 1955)
- Administration of Evacuee Property Ordinance, C.P. and Berar (3 of 1949)
- Expenditure Tax Act (29 of 1957)
- Local Authorities’ School Teachers (Absorption in Government Service) Act, Madhya Pradesh (25 of 1963)
- Government of India Act 1935
- Madhya Bharat High Court of Judicature Act (8 of 1949)
- Sales of Motor Spirit and Lubricants Taxation Act, Madhya Pradesh, 1957 (4 of 1958)
- Jawaharlal Nehru Krishi Vishwa Vidyalaya Act (12 of 1963)
- Bal Adhiniyam, Madhya Pradesh (15 of 1970)
- Tanancy act, Madhya Bharat (64 of 1950)
- Ryotwari Sub-lessee Protection Act, Madhya Bharat (29 of 1955)
- Municipalities Act, Central Provinces (16 of 1903)
- Insolvency and Bankruptcy Code, 2016 (31 of 2016)
- Railway (Punitive Charges for Overloading of Wagon) Rules, 2005
- Madhyanchal Gramin Bank (Officers and Employees) Service Regulation, 2010
- Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act (7 of 1980)
- Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, M.P., 2006
- Sand Rules, (M.P.), 2018
- District Court Establishment (Recruitment and Conditions of Service) Rules, M.P., 2016
- District Court Establishment (Recruitment and Conditions of Service) Rules, M.P., 2019
- NALSA (Effective Implementation of Poverty Alleviation Schemes) Scheme, 2015
- Motor Vehicles (Taxation of Passengers) Act, Madhya Pradesh (17 of 1959)
- Land Revenue Act, C.P. (18 of 1881)
- Class III (Non-Ministerial) Forest Service Recruitment Rules, M.P., 2000
- Ayurvigyan Vishwavidyalay (Eligibility and Enrolment of Students for Under Graduate Courses) Ordinance, M.P., 2014
- Security Interest (Enforcement) Rules, 2002
- Debt Recovery Tribunal (Procedure) Rules, 1993
- Debt Recovery Tribunal Regulation of Practice, 1998
- General Sales Tax (Amendment and Validation) Act, Madhya Pradesh (13 of 1971)
- Homeopathic and Biochemic Practitioners Act, M.P. (26 of 1951)
- Drugs and Cosmetics Rules 1945
- Anusuchit Janjati Rini Sahayata Adhiniyam, Madhya Pradesh (12 of 1967)
- Arms Act, Indian (11 of 1878)
- Bhoodan Yagna Adhiniyam, M.P. (28 of 1968)
- Recruitment and Conditions of Service of Contingency Paid (District and Session Judge Establishment) Employees Rules, 1980
- Cenvat Credit Rules, 2004
- Pension Rules, M.P., 1976
- Weight and Measures (Class III) (Non-Ministerial) Service Recruitment Rules (M.P.), 1990
- Jaiv Anaashya Apashistha (Niyantran) Sanshodhan Adhiniyam, M.P. (26 of 2017)
- Plastic Waste Management Rules, 2016
- Municipalities (Election Petition) Rules, M.P., 1962
- Metalliferous Mines Regulations, 1961
- Transit of Timber & Other Forest Produce Rules, U.P., 1978
- Transit (Forest Produce) Rules, M.P., 2000
- UGC (Institution Deemed To Be Universities) Regulations 2010
- Railways (Amendment) Act (39 of 1961)
- Hindu Marriage Act (68 of 1976)
- Motor Vehicles Rules, Madhya Pradesh 1974
- University Grants Commission (Minimum Standards and Procedure for the Award of M.Phil/Ph.D Degree) Regulations, 2009
- University Grants Commission (Minimum Qualifications for Appointment and Career Advancement of Teachers in Affiliated Universities and Institutions) (3rd Amendment) Regulations, 2009
- Shaskiya Sevak (Adhivarshiki-Ayu) Dwitiya Sanshodhan Adhiniyam, M.P. (28 of 1998)
- Industries (Sheds, Plots and Land allotment) Rules (as amended on 01.04.1999), M.P. 1974
- Finance (No. 2) Act (23 of 2004)
- Health Services Recruitment Rules, M.P., 1967
- Regularization of Adhoc Appointment Rules, M.P., 1986
- Enforcement of Security Interest and Recovery of Debts Laws and Miscellaneous Provisions (Amendment) Act (44 of 2016)
- Municipal (Compounding of Offence of Construction of Buildings, fees and Conditions) Rules, M.P., 2016
- Bhumi Vikas Niyam, M.P., 2012
- Education Service (Collegiate Branch) Recruitment Rules, M.P., 1990
- Settlement of Land Located Within Cantonment Area under Municipal Council Neemuch Rules, 2017
- High Court of Madhya Pradesh (Conditions of Practice) Rules, 2012
- Panchayat (Gram Panchayat Ke Sarpanch Tatha Up Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastav) Niyam, M.P., 1994
- Bombay Public Trusts Act (29 of 1950)
- M.P. Electricity Regulatory Commission (Co-Generation and Generation of Electricity from Renewable Sources of Energy) Regulations, 2010
- M.P. Electricity Regulatory Commission (Co-Generation and Generation of Electricity from Renewable Sources of Energy) Regulations, 2008
- Board of Secondary Education (Madhya Pradesh) Regulations, 1965
- Rajya Suraksha Tatha Lok Vyavastha Adhiniyam, 1980 (30 of 1981)
- Agricultural Service (Gazetted) Recruitment Rules, Madhya Pradesh 1966
- Goods and Services Tax Act, M.P. (19 of 2017)
- Civil Procedure Code (Amendment) Act 1976
- Municipal (Achal Sampatti Antran) Rules, M.P., 2016
- Central Motor Vehicles Rules, 1989
- Gas Cylinder Rules, 1981
- Madhya Pradesh Government Autonomous Medical and Dental Post Graduate Courses (Degree/Diploma) Admission Rules, 2017
- Cantonment Electoral Rules, 2007
- Border Security Force Rules, 1969
- Life Insurance Corporation of India (Employees) Pension Rules, 1995
- Criminal Courts and Court-martial (Adjustment of Jurisdiction) Rules, 1952
- Commission for Protection of Child Rights Act, 2005 (4 of 2006)
- Nagar Sudhar Nyas (Nirsan) Adhiniyam (22 of 1994)
- Van Upaj Vyapar (Viniyaman) Adhiniyam, M.P. (9 of 1969)
- Income Tax (Certificate Proceedings) Rules, 1962
- Vishesh Nyayalaya Adhiniyam, M.P., 2011
- Protection of Women from Domestic Violence Rules, 2006
- Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Adhiniyam, M.P. (25 of 1999)
- VAT Rules, M.P., 2006
- Public Prosecution (Gazetted) Service Recruitment Rules, M.P., 1991
- Prohibition of Smoking in Public Places Rules, 2008
- Mid-Day Meal Rules, 2015
- Coal Mines (Special Provisions) Act (11 of 2015)
- Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Adhiniyam, M.P. (4 of 1980)
- Mines and Minerals Rules, 1966
- Panchayat Adhiniyam, M.P. (35 of 1981)
- Public Moneys (Recovery of Dues) Act, M.P. (27 of 1981)
- Syndicate Bank Officer Employees’ (Conduct) Regulations, 1976
- Registration of Births and Deaths Rules, M.P., 1999
- MCI Post Graduate Medical Education Regulations, 2000
- Court Fees (M.P. Amendment) Act (6 of 2008)
- National Medical Commission Act (30 of 2019)
- Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act (50 of 1962)
- Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Rules, 1963
- Lok Adhikaron Ke Madhyam Se Bis Sutriya Karyakram Ka Kriyanvayan Adhiniyam,M.P. (13 of 1980)
- Lottery (Niyantran Tatha Kar) Adhiniyam, M.P., 1973 (9 of 1974)
- Indian Telegraph Rules 1951
- Cinema (Regulation) Act, M.P. (17 of 1952)
- Cinema (Regulation) Rules, M.P. 1972
- Kashtha Chiran (Viniyaman) Adhiniyam M P (13 of 1984)
- Societies Registration Act, M P (44 of 1973)
- Vishwa Vidyalaya Adhiniyam, M.P., 1973
- Prevention of Food Adulteration Rules, 1955
- Co–Operative Central Bank Employees services Rules, M.P. 1977
- Amendment Act, M. P. (9 of 1965)
- Medical and Dental Post-graduate Entrance Examination Rules, M. P., 1998
- Salary, Allowances and Pension of Members of Parliament Act (30 of 1954)
- Service Rules of Employees of M. P. Laghu Udyog Nigam 1968
- Government Electrical Under-takings (Dues Recovery) Act M. P. (36 of 1961)
- Government Electrical Under-takings (Dues Recovery) Amendment and Validatio Act M. P. (31 of 1976)
- Contempt of Courts Act (32 of 1952)
- Accommodation Control (Amendment) Act, M.P. (7 of 1983)
- Criminal Law Amendment Act (43 of 1983)
- Sthaniya Kshetra Me Mal Ke Pravesh Par Kar (Sanshodhan), Adhiniyam, M.P. (22 of 1977)
- Cycle Rickshaw (Anugyaptiyon Ka Viniyaman) Adhiniyam, M. P. (36 of 1984)
- Krishi Upaj Mandi (Adhisuchana Prakashan Riti Bharsadhak Samiti Tatha Mandi Samiti Gathan) Niyam, M. P. 1974
- Medical Council Act. Indian (27 of 1933)
- Date of Birth (Entries in the School Register) Rules, M.P., 1973
- State Services Examination Rules, M.P., (amended) 2015
- State Services Examination Rules, M.P., (unamended) 2015
- Lok Adhikaron Ke Madhyam Se Bis Sutriya Karyakram Ka Kriyanvayan Adhiniyam M.P. (25 of 1976)
- Accommodation Control (Amendment) Act M.P. 1985
- Medical and Dental Post Graduate Course Admission Rules (Degree/Diploma), M.P., 2014
- Motoryan Karadhan Rules, M.P., 1991
- Armed Forces Tribunal Act (55 of 2007)
- Preparation & Revision of Market Value Guideline Rules, M.P., 2018
- Life Insurance Corporation of India (Staff) Regulations, 1960
- Laghu Udyog Nigam Recruitment and Promotion Rules, M. P., 1986
- Panchayat Raj (Sanshodhan) Adhiniyam, M.P., 2001
- Vanijyik Kar Adhiniyam, M.P., 1994 (5 of 1995)
- Rajya Beej Evam Farm Vikas Nigam Adhiniyam, M.P., 1980
- Drugs and Cosmetics Rules 1940
- Workmen's Compensation Act (Amending Act) (30 of 1995)
- Gramin Rin Vimukti Adhiniyam, M.P., 1982
- Prevention of Food Adulteration Act, 1956
- State Human Rights Commission (Procedure) Regulations, 1996
- State Re-Organization Act, M.P. (20 of 2000)
- Pashu (Niyantran) Adhiniyam, M.P. (21 of 1976)
- Amendment Act 1994
- Civil Procedure Code (Amendment) Act, 2002
- Excise Act, M.P. (2 of 1915)
- Homoeopathy Parishad Adhiniyam, M.P., 1976
- Homoeopathy Council (Publication of Register and Appeal) Rules, M.P., 2000
- Gram Nyayalaya Adhiniyam, M.P., 1996 (26 of 1997)
- Gram Nyayalaya Rules, M.P., 2001
- Commercial Tax Rules, M.P., 1995
- Prevention of Food Adulteration Act, 1955
- Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, M.P.,1970 (5 of 1971)
- Workmen's Compensation Act (63 of 1923)
- Medical and Dental Post-Graduate Examination Rules, M.P., 2001
- Debts Recovery Tribunals (Procedure) Rules, 1993
- Breweries Rules, M.P. 1970
- Prisoners Release on Probation Act, M.P., 1958
- Co-operative Societies Act, M.P., 1980
- Civil Procedure Classification Control and Appeal Rules, M.P., 1966
- Industrial Relation Act, 1947
- Civil Services (Commutation of Pension) Rules, 1996
- Arbitration and Re-Conciliation Act (26 of 1996)
- Secretariat Service Recruitment Rules, M.P., 1976
- Panchayat (Appeal and Revision) Rules, M.P., 1995
- Negotiable Instruments Act (37 of 1955)
- Medical and Dental Graduate Entrance Examination Rules, M.P., 2003
- Irrigation Act, M.P. (3 of 1931)
- Irrigation Rules M.P., 1974
- Ashashkiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmchariyon Ke Vatano Ke Sanday) Adhiniyam, M.P., (20 of 1978)
- Ashashkiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmachari) Appeal Rules, M.P., 1978
- Limitation Act (26 of 1963)
- Administrative Tribunal (Procedure) Rules, M.P., 1986
- Gram Panchayat Act, M.P., 1993
- Borstal Act, M.P. (9 of 1928)
- Prison Rules, M.P., 1968
- Medical and Dental Post Graduation Entrance Examination Rules, M.P., 2003
- Railway Servants (Discipline and Appeal) Rules, 1968
- Sthaniya Kshetra Me Pravesh Par kar Adhiniyam, M.P., 1996
- Civil Services (Classification, Control and Appeal) Rules, M.P., 1966
- Public Gambling Act, 1990
- Panchayat (Appeal and Revision) Rules, M.P., 1994
- Indira Kala Sangeet Vishwavidyalaya Adhiniyam (19 of 1956)
- Arms Act, Indian, 1955
- Prevention of Food Adulteration Act (37 of 1957)
- Arms Rules, Indian, 1962
- Wakf Act, M.P. (1 of 1995)
- Police Executive (Non–Gazetted) Service Recruitment Rules, M.P., 1977
- Civil Services (Executive) Classification, Recruitment and Conditions of Service Rules, M.P., 1975
- Central Excise Rules, 2017
- Shram Kalyan Nidhi (Sanshodhan) (Mandal Karmchariyon Ki Bharti) Viniyam, M.P., 2021
- Arbitration Rules, M.P., 1997
- Govansh Vadh Pratishedh Rules, M.P., 2012
- Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, M.P., 2022
- Electricity Supply Code, M.P., 2013
- Kanisht Sewa (Sanyukt Aharta) Pariksha Niyam, M.P., 2013
- Petroleum Rules, 2002
- Motor Vehicles Act (17 of 1973)
- Krishik Pashu Parirakshan Adhiniyam (18 of 1959)
- Contract Act, Indian, 1956
- Electricity Rules, 2005
- Central Civil Services (Leave) Rules, 1972
- Finance Act, 2005
- General Sales Tax Rules, M.P., 1958
- Sugarcane (Control) Order, 1966
- Allotment of Chamber Rules, 1998
- Medical and Dental Post Graduate Course Substance Examination Rules, M.P., 2005
- Trade & Merchandise Mark Act, 1959
- Rural Infrastructure and Road Development Act, M.P., 2005
- Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995
- State University Service Rules, M.P., 1982
- Income-Tax, Indian (43 of 1961)
- Vanijiyak Kar Adhiniyam, M.P., 1994 (5 of 1995)
- Milk and Milk Products Order, 1992
- Recovery of Debts and Bankruptcy Act (51 of 1993)
- Syndicate Bank (Employees’) Pension Regulations, 1995
- Protection of Debtors Act, M.P. (4 of 1937)
- Distillery Rules, M.P., 1995
- All India Services (Discipline and Appeal) Rules, 1969
- Adoption Regulations, 2017
- Arms Rules, 2016
- Reorganization Act, M.P. (20 of 2000)
- Indian Administrative Service (Cadre) Rules, 1954
- Kashtha Chiran (Viniyaman) Adhiniyam, M.P. (9 of 1984)
- Prisons (Madhya Pradesh Amendment) Act, 1999
- Medical and Dental Post Graduate Course Entrance Examination Rules, M.P., 2007
- Panchayat (Extension to the Scheduled Areas) Act, 1996
- Sah Chikitsa Parishad Adhiniyam, M.P., 2000
- Chikitsa Sanstha, (Niyantran) Adhiniyam, M.P., 1973
- Medical And Dental Undergraduate Entrance Examination Rules, M.P., 2006
- Gas Cylinder Rules, 1994
- Akrishik Jot Uchchatam Seema Adhiniyam, M.P., 1981
- Ex-Servicemen (Re-employment in Central Civil Services and Posts) Rules, 1979
- Municipal Services (Scale of Pay and Allowances) Rules, M.P., 1967
- Uchcha Nyayalaya (Letters Patent Appeals Samapti) Adhiniyam, M.P., 1981
- Non-Gazetted Class III Education Service (Non-Collegiate Service) Recruitment and Promotion Rules, M.P., 1973
- Land Revenue Code, M.P., 1961
- Commissioner of Oath Rules, 1976
- Income Tax Act, 1981
- Panchayat Raj Adhiniyam, M.P., 1993 (1 of 1994)
- Muslim Woman (Protection of Rights on Divorce) Rules, 1986
- Bank Karmachari Sewa (Niyojan, Nibandhan Tatha Unki Karya Stithi) Niyam, 1982
- The Indian Audit and Accounts Department (Senior Accountant) Recruitment Rules, 1998
- Fundamental Rules, 1922
- Entry Tax Rules, 1976
- Nagar Palika Nirvachan Niyam, M.P., 1994
- Land Revenue Code, M.P. (20 of 1955)
- Madhyamik Shiksha Mandal (Namankan) Viniyam, M.P., 1994
- Nagriya Nikay Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, M.P., 2005
- Panchayat (Election Petition, Corrupt Practices and Disqualification for Membership), Rules M.P., 1995
- S.A.F. Rules, M.P., 1973
- State Road Transport Corporation Employees Deposit Fund Regulation, M.P., 1985
- Finance Act (14 of 2001)
- Irrigation Engineering Services (Gazetted) Recruitment Rules, M.P., 1968
- Samaj Ke Kamjor Vargon Ki Krishi Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, M.P. (3 of 1976)
- Vidhan Sabha (Regulation and Condition of Service) Rules, M.P., 1990
- Electricity Duty Rules, M.P., 1949
- Electricity Supply Code, 2004
- Geology and Mining Class–I and Class–II Service Recruitment Rules, 1965
- Coal Mines Provident Fund Scheme, Payment of Gratuity Act, 1972
- Fisheries (Gazetted) Service Recruitment Rules, M.P., 1987
- State Bar Council of Madhya Pradesh Rules, 1963
- Grah Nirman Mandal Adhiniyam, M.P., 1972 (3 of 1973)
- Housing Board Regulations, M.P., 1977
- State Cooperative Tribunal Regulations, 2000
- Ancient Monuments and Archaeological Sites and Remains Rules, M.P., 1976
- Gram Panchayat (Powers and Functions of the Secretary) Rules, M.P., 1999
- Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007
- Right to Information (Regulation of Fee and Cost) Rules, 2005
- Industrial Disputes (Central) Rules, 1957
- Election Rules, 1968
- Mineral Conservation and Development Rules, 1988
- Rajya Prashasanik Adhikaran (Lambit Evam Nirakrat Avedano Ka Antaran) Adhiniyam, M.P. (28 of 2003)
- Chikitsa Shiksha Niyantran Adhiniyam, M.P. (19 of 1973)
- Medical and Dental Post Graduate Course Entrance Examination Rules, M.P., 2005
- Post Graduate Medical Education Regulation, 2000
- Madhyamik Shiksha Manyata Viniyam, 2005
- Money Lenders Act, M.P. (8 of 1934)
- Code of Criminal Procedure (Amendment) Act (25 of 2005)
- Medical and Dental Undergraduate Entrance Examination Rules, M.P., 2007
- Development Authority Services (Officers and Servants) Recruitment Rules, M.P., 1987
- Army Rules, 1954
- Rewa State Registration Act, 1917
- Persons with Disabilities (Equal Opportunity, Protection of Rights and Full Participation) Rules, 1996
- Gramin Dak Sewak (Conduct and Employment) Rules, 2001
- Professional Examination Board Pre MCA and MET Rules, M.P., 2008
- Shaskiya Sevak (Adhivarshiki–Ayu) Tritiya Sanshodhan Adhyadesh, M.P., 1998
- Municipality (Transfer of Immovable Property) Rules, M.P., 1996
- Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, M.P., 2004
- University Act, M.P. (22 of 1973)
- Medical and Dental Post–Graduate Entrance Test Rules, 2005
- Medical & Dental Post Graduate Entrance (Conduct of Examination and Admission) Rules, 2008
- Narcotics Drugs and Psychotropic Substances Rules, 1985
- Finance Act (32 of 1994)
- Ayurveda/Homeopathy/Unani Medical Cadre Contract Service (Appointment and Conditions of Service) Rules, M.P., 2006
- Medical and Dental Post Graduate Course Entrance Examination Rules, M.P., 2009
- Krishi Upaj Mandi Rules, M.P., 1974
- Value Added Tax Act, M.P. (20 of 2002)
- State Road Transport Employees Conduct, Discipline and Appeal Regulations, M.P., 1975
- Board of Secondary Education (Enrollment) Rules, 1994
- Rules of Legal Education, 2008
- Public Service (SC, ST & OBC) Reservation Act, M.P. (21 of 1994)
- Shops and Establishments Act, M.P. (25 of 1958)
- Payment of Gratuity (Central) Rules, 1972
- Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmchariyon Ke Vetano Ka Sanday) Adhiniyam, M.P. (20 of 1978)
- Civil Services (Pension) Rules, M.P., 1976
- Prevention of Food Adulteration Rules, M.P., 1962
- Class III (Non–Ministerial) Forest Service Recruitment Rules, M.P., 1967
- Class III (Non–ministerial) Forest Service Recruitment Rules, M.P., 1999
- Transfer of Property Act Gwalior State Samvat, 2001
- Qanoon Registry, Riyasat Gwalior Samvat, 1971
- Patwari Selection and Examination Conduction Rules, M.P., 2008
- Transport (Gazetted) Service Recruitment Rules, M.P., 1972
- Educational Service (Collegiate Branch) Recruitment Rules, M.P., 1967
- All India Bar Council (First Constitution) Rules, 1961
- Land Acquisition (Companies) Rules, 1963
- State Mandi Board Service Regulations, 1998
- Prisoners' Release on Probation Act, M.P. (16 of 1956)
- Forest Produce (Conservation of Biodiversity and Sustainable Harvesting) Rules, M.P., 2005
- Industrial Training (Gazetted) Services Recruitment Rules, M.P., 2008
- Medical and Dental Post Graduate Entrance Examination Rules, M.P., 2010
- Private Medical and Dental Under Graduage Entrance Examination Rules, M.P., 2009
- Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Ka Gathan Ki Riti Tatha Anya Vishay) Niyam, M.P., 1980
- Griha Nirman Mandal Adhiniyam, M.P., 1972 (3 of 1973)
- Municipal Corporation (Election Petition) Rules, M.P., 1963
- Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1978
- Revision of Pay Rules, M.P., 1983
- Fundamental Rule, 1956
- State Legal Services Authority Rules, M.P., 1996
- Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Salah Adhiniyam, M.P., 1976
- All India Services (Death-cum-Retirement Benefits) Rules, 1958
- Companies (Amendment) Act (31 of 1988)
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