The Laws presents the Database of Acts of Indian Legislation including State Legislation. The Acts covers of Repelled as well as unrepelled. The Database covers for Central as well as Local Acts. The Laws have covered around 11,500 Acts of Central and State Governments. The Acts includes the Rules, Regulations, Orders, Schemes, Forms within the Acts. Act is presented with Hyperlink to different Acts, within or external and also with the Judgment Database. This is the unique feature in the Laws. Each Data have link with different Data in the same Act or Other Act and also in the Judgments. This facilitates to move around the Database. One can directly access Act from Judgment through Hyperlink.

The Laws provide Acts with Link as well as Bare Acts. Various Acts has been updated with its amendments. Bare Act covers without amendment. The Act or section has been linked with judgments so one can immediately access the judgment and list of judgments with reference to the particular Section or Act. Thus if you are reffering Section 302 of Indian Penal Code and if you click on "J" button given on the page, it will give total judgments from Supreme Court as well as All High Courts related to Section 302 of Indian Penal Code. Vice-a-Versa if you are reffering any judgment which refers section 302 of Indian Penal Code, you can click on the section number and the same will be available.