Section 3(1) in The International Finance Corporation (Status, Immunities and Privileges) Act, 1958
(1)Notwithstanding anything to the contrary contained in any other law, the provisions of the Agreement set out in the Schedule shall have the force of law in India:Provided that nothing in Section 9 of Article VI of the Agreement shall be construed as--(a)entitling the Corporation to import into India goods free of any duty of customs without any restriction on their subsequent sale therein; or(b)conferring on the Corporation any exemption from duties or taxes which form part of the price of goods sold; or(c)conferring on the Corporation any exemption from duties or taxes which are in fact no more than charges for services rendered.
