(37)"product seller", in relation to a product, means a person who, in the course of business, imports, sells, distributes, leases, installs, prepares, packages, labels, markets, repairs, maintains, or otherwise is involved in placing such product for commercial purpose and includes-(i)a manufacturer who is also a product seller; or(ii)a service provider, but does not include-(a)a seller of immovable property, unless such person is engaged in the sale of constructed house or in the construction of homes or flats;(b)a provider of professional services in any transaction in which, the sale or use of a product is only incidental thereto, but furnishing of opinion, skill or services being the essence of such transaction;(c)a person who-(I)acts only in a financial capacity with respect to the sale of the product;(II)is not a manufacturer, wholesaler, distributor, retailer, direct seller or an electronic service provider;(III)leases a product, without having a reasonable opportunity to inspect and discover defects in the product, under a lease arrangement in which the selection, possession, maintenance, and operation of the product are controlled by a person other than the lessor;
