Section 2(2) in The International Monetary Fund and Bank Act, 1945
(2)The Central Government may, if it thinks fit so to do, create and issue to the InternationalFund or International Bank, in such form as it thinks fit, any such non-interest bearing and nonnegotiable notes or other obligations as are provided for by [section 4; Subs. by s. 2, ibid., for "section 5" (w.e.f. 15-1-1983)] of Article III of the FundAgreement and section 12 of Article V of the Bank Agreement.
