Section 8(1) in The Life Insurance (Emergency Provisions) Act, 1956
(1)The amount of compensation payable under section 7 shall in the first instance be payable out of the seven and a half per cent. of the surplus referred to in sub- section (1) of section 49 of the Insurance Act earned by the insurer during the period the management of the controlled business of the insurer vests in the Central Government, and where such compensation or any part thereof cannot be so paid out the Central Government shall make due provision for the payment of such compensation or part thereof as the case may be.
