(8)For the purposes of this section, the expression "relative", in relation to an individual, means—(a)spouse of the individual;(b)brother or sister of the individual;(c)brother or sister of the spouse of the individual;(d)any lineal ascendant (maternal or paternal) or descendant of the individual;(e)any lineal ascendant (maternal or paternal) or descendant of the spouse of the individual;(f)spouse of a person referred to in clauses (b), (c), (d) or (e);(g)any lineal descendant of a brother or sister of either the individual or the spouse of the individual.
