5. Certain debts and liabilities not to be affected.
- Nothing in this Act, shall affect debts and liabilities of any scheduled debtor under the following heads, namely:-(a)any liability in respect of maintenance whether under a decree of court or not;(b)any debt due to-(i)the Central Government or any State Government;(ii)any Local Authority;(iii)any bank as defined in clause (g) of Section 2;(iv)the Agricultural Refinance Corporation Limited, a Company incorporated under the Refinance Corporation Act, 1963;(v)any rent due in respect of any property let out to a debtor;(vi)any liability arising out of breach of trust or any tortuous liability;(vii)any liability in respect of wages or remuneration due as salary or otherwise for services rendered;(viii)any debt which represents the price of goods purchased by a debtor; and(ix)any other financial institution as may be notified by the State Government in the Official Gazette.
