Section 2(1)(e) in The International Monetary Fund and Bank Act, 1945

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The International Monetary Fund and Bank Act, 1945

(e)any compensation required to be paid by the Central Government to the International Fund orto any member thereof under [Schedule I, Schedule J or Schedule K;Subs. by s. 2, ibid., for "Schedule D or Schedule E" (w.e.f. 15-1-1983)] to the Fund Agreement.

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Union of India - Subsection

Section 2(1)(e) in The International Monetary Fund and Bank Act, 1945