(i)terminates his contract of insurance referred to in clause (i) of sub-section (2), by notice to that effect or where the contract ceases to be in force by reason of failure to pay any premium, by not reviving ][contract of insurance,- [Substituted by Act 22 of 1995, Section 22, for " contract of insurance, before premiums have been paid for two year; or" (w.e.f. 1.4.1996).]
