(a) is issued by a person who is an authorised insurer 3[ or by a co- operative society allowed under section 108 to transact the business of an insurer], and
1. Subs. by Act 100 of 1956, s. 73. for sub- section (2) (w. e. f. 16- 2- 1957 )
2. Subs. by Act 56 of 1969, s. 53, for Explanation (w. e. f. 2- 3- 1970 ).
3. Ins. by Act 100 of 1956 s. 74 (w. e. f. 16- 2- 1957 ).