On 21-12-2025, the Ministry of Law and Justice notified the Repealing and Amending Act, 2025 to repeal certain enactments and to amend certain other enactments. The provisions came into force on 20-12-2025.
All you need to know about the Repealed acts vide Repealing and Amending Act, 2025:
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The First Schedule contains 71 Acts and Amendments which have been repealed.
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The Act year of the repealed statutes range from 1886 to 2023:
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From 1886 to 1988– 6 Parent Acts.
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Year 2016- 1 Amending Act relating arbitration and conciliation;
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Year 2017- 5 Amending Acts relating to arbitration and conciliation, payment of wages, enemy property, maternity benefits, and employee compensation.
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Year 2018– 7 Amending Acts relating to National bank for agriculture, High Court and Supreme Court Judges, payment of gratuity, specific relief, State Banks, negotiable instruments, and Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts.
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Year 2019- 8 Amending Acts relating to central universities, human rights, airport economic regulatory authority, motor vehicles, national institute of design, chit funds, special protection group, and arms.
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Year 2020– 8 Amending Acts relating to insolvency and bankruptcy, salaries and allowances of Ministers, homeopathy central council, Indian medicine central council, and banking regulation.
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Year 2021- 17 Amending Acts relating to arbitration and conciliation, insurance, medical termination of pregnancy, Government of NCT, factoring regulation, coconut development board, insolvency and bankruptcy, central universities, airport economic regulatory authority, deposit insurance and credit guarantee corporation, Constitution Scheduled Tribes Order, general insurance business, National Commission for Indian system of medicine, National Commission for Homeopathy, National Institute of Pharmaceutical Education and Research, salaries of High Court and Supreme Court Judges, and election laws.
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Year 2022- 7 Amending Acts relating to Constitution Scheduled Castes and Scheduled Tribes Order, Constitution Scheduled Tribes Order, Delhi Municipal Corporation, weapons of mass destruction and their delivery systems, energy conservation, and Delhi International Arbitration Centre.
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Year 2023- 12 Amending Acts relating to Constitution Scheduled Tribes Order, Competition, Multi-State Co-operative Societies, Cinematograph, mines and minerals, offshore areas minerals, Government of NCT, coastal aquaculture authority, and central universities.
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All you need to know about amendments made vide Repealing and Amending Act, 2025:
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The Second Schedule contains 4 Acts that have been amended.
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The amendments have been in the following Major Acts:
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“Registered post” is replaced with “speed post with registration” in Section 27, enabling faster, trackable, and more reliable statutory service.
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Code of Civil Procedure, 1908:
“Registered post” is replaced with “speed post with registration” and “proof of delivery” in Section 148A (2), Order V, Order XXI, and Order XXXIX, enabling faster, verifiable, and more reliable service processes.
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Section 213 is omitted, removing the mandatory requirement of probate for proving a will. It simplifies succession procedures and the process of establishing inheritance rights.
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Disaster Management Act, 2005:
Section 30(2)(vi) is revised by substituting the word “prevention” with “preparation”, emphasizing a shift toward readiness and proactive planning in disaster management.
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