Section 2(1) in The International Monetary Fund and Bank Act, 1945
(1)[There shall be paid, after due appropriationmade by Parliament by law in this behalf, out of the Consolidated Fund of India; Subs. by Act 41 of 1969, s. 2,for certain words (w.e.f. 26-12-1981)] all such sums as mayfrom time to time be required for the purpose of paying--(a)the subscriptions payable by the Central Government, to the International Fund underparagraph (a) of section 3 [Omitted by Act 67 of 1982, s. 2 (w.e.f. 15-1-1983)] of Article III of the Fund Agreement, and [Subs. by Act 25 of 1959, s. 4, for "to the International Bank under paragraph (a)" ; to the InternationalBank under paragraphs (a) and (c)] of section 3 of Article II of the Bank Agreement;(b)any sums payable by the Central Government to the International Fund under [section 11 of Article V; Subs. by Act 67 of 1982, s. 2, for "paragraph (b) of section of Article IV" (w.e.f. 15-1-1983)] of the Fund Agreement, and to the International Bank undersection 9 of Article II of the Bank Agreement;(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;(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)](e)any compensation required to be paid by the Central Government to the International Fund orto any member thereof under [Schedule I, Schedule J or Schedule K;Subs. by s. 2, ibid., for "Schedule D or Schedule E" (w.e.f. 15-1-1983)] to the Fund Agreement.
