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The Schedule [See Section 5] Provisions of The Agreement Which Shall Have force of Law Chapter VIII Status, Immunities, Exemptionsand Privileges Article 41 Purpose of Chapter To enable the Fund effectively to fulfil its purpose and carry out the functions entrusted to it, the status, immunities, exemptions and privileges set forth in this Chapter shall be accorded to the Fund in the territory of each State participant, and each State participant shall inform the Fund of the specific action which it has taken for such purpose.    |
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