Section 2(e) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(e)"debt" includes all liabilities owing to a creditor in cash or kind, secured or unsecured, payable under a decree or order of a civil court or otherwise and subsisting on the date of commencement of the Rajasthan Scheduled debtors (Moratorium on Debts) Ordinance, 1975 (Ordinance No. 21 of 1975) whether due or not due;
