"Transfer" and "revocable transfer" defined.
63. For the purposes of sections 60, 61 and 62 and of this section,—
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| (a) | | a transfer shall be deemed to be revocable if— |
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| (i) | | it contains any provision for the re-transfer directly or indirectly 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 ; |
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| (b) | | "transfer" includes any settlement, trust, covenant, agreement or arrangement. |
