The International Finance Corporation (Status, Immunities and Privileges) Act, 1958

[Act No. 42 of 1958]

[17th October, 1958.]

Contents
Sections	Chaptericulars
Title	The International Finance Corporation (Status, Immunities and Privileges) Act, 1958
1.	Short title and extent
2.	Definitions
3.	Conferment of status and certain immunities and privileges on the Corporation and conferment of certain immunities and privileges on its officers and employees
4.	Power to make rules
The Schedule	Provisions of the Agreement which Shall have force of Law
Article III
Section 1	Financing Operations
Section 5	Applicability of Certain Foreign Exchange Restrictions
Article VI	Status, Immunities and Privileges
Section 1	Purposes of Article
Section 2	Status of the Corporation
Section 3	Position of the Corporation with regard to Judicial Process
Section 4	Immunity of Assets from Seizure
Section 5	Immunity of Archives
Section 6	Freedom of Assets from Restrictions
Section 7	Privilege for Communications
Section 8	Immunities and Privileges of Officers and Employees
Section 9	Immunities from Taxation
Section 10	Waiver