(111)"virtual digital asset" means—(a)any information or code or number or token (not being Indian currency or foreign currency), generated through cryptographic means or otherwise, called by any name, providing a digital representation of value exchanged with or without consideration, with the promise or representation of having inherent value, or functions as a store of value or a unit of account including its use in any financial transaction or investment, but not limited to investment scheme; and can be transferred, stored or traded electronically;(b)a non-fungible token or any other token of similar nature, by whatever name called;(c)any other digital asset, as the Central Government may, by notification, specify;(d)any crypto-asset being a digital representation of value that relies on a cryptographically secured distributed ledger or a similar technology to validate and secure transactions, whether or not such asset is included in sub-clause (a) or (b) or (c),where,––(i)"non-fungible token" means such digital asset as the Central Government may, by notification, specify;(ii)the Central Government may, by notification, exclude any digital asset from this definition, subject to such conditions as specified therein;
