(1)When application is made to the court for the making of any order to which this section applies, the court shall, unless the Authority has itself 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 Authority, and shall give it an opportunity of being heard.(2)The orders to which this section applies are the following, namely:--(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 ;(e)an order under section 58 confirming a scheme for the partial winding up of an insurance company;
