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Central Acts: Updating of Central Acts is a continuous process. However, to facilitate everyone, the Legislative Department in the Government of India has taken an initiative to host updated Central Acts on this web site. Material provided on this Site is provided "as is", without warranty of any kind, either express or implied, including, without limitation, warranty of fitness for a particular purpose. Legislative Department specifically does not make any warranties or representations as to the accuracy, completeness or adequacy of any such Material or the same being up-to-date. Please note that the Material available on the Site constitutes exact reproduction of officially adopted text in Pdf format. Legislative Department periodically updates the Material on this Site without notice, whenever amendments are made by Parliament.

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Efforts have been made to divide the Acts into sections, schedules, etc., to facilitate the readers for the purpose of clarity. However, for ensuring correctness of the references, the reader may access the PDF copy of the whole Act.