Section 7(1) in The International Monetary Fund and Bank Act, 1945
(1)[Renumbered as sub-section (1) by Act 25 of 1959, s. 5] The Central Government may, by notification in the OfficialGazette, make rules for giving effect to the provisions set out in the Schedule, and generally for carryingout the purposes of this [Act;Subs. by s. 2, ibid., for "Ordinance"].
