Section 44 — (a) On a policy of insurance when the sum insured is payable after proof of the death has been given to or received by t

(a) On a policy of insurance when the sum insured is payable after proof of the death has been given to or received by the insurers. Three years. The date of the death of the deceased, or where the claim on the policy is denied, either partly or wholly, the date of such denial. (b) On a policy of insurance when the sum insured is payable after proof of the loss has been given to or received by the insurers. Three years. The date of the occurrence causing the loss, or where the claim on the policy is denied, either partly or wholly, the date of such denial. 15 Description of suit Period of limitation Time from which period begins to run

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