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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 2[Authority], and shall give him an opportunity of being heard. (2) The orders to which this section applies are the following, namely:- 1* * * * * 2* * * * * (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 3***; (e) an order under section 58 confirming a scheme for the partial winding up of an insurance company; 1. Ins. by Act 20 of 1940, s. 14 (w.e.f. 10-4-1940). 2. Subs. by Act 41 of 1999, s. 30 and the First Schedule, for "Controller" (w.e.f. 19-4-2000).    |
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