(5)For the purposes of this section,––(a)"assessable" shall have the meaning assigned to it in section 2(105);(b)"card game and other game of any sort" includes any game show, an entertainment programme on television or electronic mode, where people compete to win prizes or any similar game;(c)"fair market value" of a property, other than an immovable property, means the value determined by such method as may be prescribed;(d)"jewellery" shall have the meaning assigned to it in section 2(22);(e)"lottery" includes winnings from prizes awarded by draw of lots, by chance, or in any other manner under any scheme or arrangement by whatever named called;(f)"property" means the following capital asset of the assessee:—(i)immovable property being land or building or both;(ii)shares and securities;(iii)jewellery;(iv)archaeological collections;(v)drawings;(vi)paintings;(vii)sculptures;(viii)any work of art;(ix)bullion; or(x)virtual digital asset;(g)"relative" means—(i)in case of an individual—(A)spouse;(B)brother or sister;(C)brother or sister of the spouse;(D)brother or sister of either of the parents;(E)any lineal ascendant (maternal as well as paternal) or descendant;(F)any lineal ascendant (maternal as well as paternal) or descendant of the spouse;(G)spouse of the person referred to in items (B) to (F); and(ii)for a Hindu undivided family, any member thereof;(h)"unit linked insurance policy" shall have the meaning assigned to it in Schedule II (Note 1).
