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

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Union of India - Subsection

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

(d)any sums required for implementing the guarantee of the Central Government referred to insection 3 of Article XIII of the Fund Agreement;

(dd)any assessments required to be paid by the Central Government to the International Fundunder section 4 or section 5 of [Subs. by Act 67 of 1982, s. 2, for "Article XXVI" (w.e.f. 15-1-1983);Article XX] of the Fund Agreement;[Ins by Act 41 of 1969, s. 2 (w.e.f. 26-12-1981)]

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Union of India - Subsection

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