(9)"insurer" means--(a)an Indian Insurance Company, or(b)a statutory body established by an Act of Parliament to carry on insurance business, or(c)an insurance co-operative society, or(d)a foreign company engaged in re-insurance business through a branch established in India.Explanation.--For the purposes of this sub-clause, the expression "foreign company" shall mean a company or body established or incorporated under a law of any country outside India and includes Lloyd's established under the Lloyd's Act, 1871 (United Kingdom) or any of its Members;
