93. Definitions. In this Chapter-
(a) 1[ " authorised insurer" means an insurer in whose case the requirements of the Insurance Act, 1938 , (4 of 1938 .) are complied with;]
(b) certificate of insurance" means a certificate issued by an authorised insurer in pursuance of sub- section (4) of section 95; and includes 3[ a cover note complying with such requirements as may be prescribed, and] where more than one certificate has been issued in connection with a policy, or where a copy of a certificate has been issued, all those certificates or that copy, as the case may be;
(ba) 4[ " liability" wherever used in relation to the death of or bodily injury to any person includes liability in respect thereof under section 92A;]"
(bb) 2[ " property" includes roads, bridges, culverts, causeways, trees, posts and milestones,]
(C) 3[ " reciprocating country" means any such country as may on the basis of reciprocity be notified by the Central Government in the Official Gazette to be a reciprocating country for the purposes of this Chapter;]
(d) 2[ " third party" includes the Government.]