“Transfer” and “revocable transfer” defined
"Transfer" and "revocable transfer" defined.
67 63.For the purposes of sections 60, 61 and 62 and of this section,—
( a) a transfer 68 shall be deemed to be revocable if—
(i ) it contains any provision for the re-transfer directly or indirectly 68 of the whole or any part of the income or assets to the transferor, or
(ii ) it, in any way, gives the transferor a right to re-assume power directly or indirectly over the whole or any part of the income or assets ;
( b) "transfer" 68 includes any settlement, trust, covenant, agreement or arrangement 68.