Section 2(1)(c) in The International Monetary Fund and Bank Act, 1945
(c)any charges payable by the Central Government to the International Fund under section 8 ofArticle V [Ins. by Act 41 of 1969, s. 2 (w.e.f. 26-12-1981)][, or under section 2, section 3 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;