(2)A person shall not be deemed for the purposes of this section to have authorised the issue of a prospectus by reason only of his having given-(a)the consent required by section 58 to the inclusion therein of a statement purporting to be made by him as an expert, or(b)the consent required by [* * *] [The words " clause (b) of" omitted by Act 65 of 1960, Section 19 (w.e.f. 28.12.1960). ] sub-section (3) of section 60.
