Section 106A — Notice to and hearing of Authority.

1 [106A. Notice to and hearing of 2 [Authority].-- (1) When application is made to the court for the making of any order to which this section applies, the court shall, unless the 2 [Authority] has himself made the application or has been made a party thereto, send a copy of the application together with intimation of the date fixed for the hearing thereof to the 4 [Authority], and shall give him an opportunity of being heard. (2) The orders to which this section applies are the following, namely: -- 3 * * * * * 4 * * * * * (c) an order under section 36 sanctioning any arrangement for the transfer or amalgamation of life insurance business or any order consequential thereon; (d) an order for the winding up of an insurance company 5 ***; (e) an order under section 58 confirming a scheme for the partial winding up of an insurance company; 6 * * * * *

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