(4)Notwithstanding anything contained in the General Insurance Business (Nationalisation) Act, 1972 or any other law for the time being in force or any instrument having the force of law, the General Insurance Corporation of India formed under section 9 of the said Act and the insurance companies for the time being carrying on general insurance business in India shall make to the Solatium Fund such contributions as the Central Government may from time to time by order in writing specify, and in addition to such contributions, the said Fund shall consist of-(a)such sums as the Central Government may, after due appropriation made by Parliament by law in this behalf, provide from time to time;(b)such sums as the State Governments may from time to time contribute; and(c)such other sums as may be received (whether by way of refund, gift, donation or in any other manner) for being credited to the Fund.
