Section 4(1) in The International Monetary Fund and Bank Act, 1945
(1)Where under [paragraph (b) of section 3 of Article IV or; Ins. by Act 67 of 1982, s. 3 (w.e.f. 15-1-1983)] section 5 of Article VIII of the Fund Agreement, the International Fund requires the Central Government to furnish it with any information, the Central Government, or if generally or specially authorised by the Central Government in this behalf, the Reserve Bank, may by order in writing require any peson to furnish to such officer or other person as may be specified in the order such detailed information as the Central Government or the Reserve Bank, as the case may be, may determine to be essential for the purpose of complying with the request of the International Fund; and any person so required shall be bound to furnish such information.
