(d)any debt due to -(i)a banking company as defined in the Banking Regulation Act, 1949;(ii)the State Bank of India constituted under the State Bank of India Act, 1955;(iii)a subsidiary bank, as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(v)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949 ;(vi)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 ;(vii)the U.P. State Agro-Industrial Corporation Ltd., a company incorporated under the Companies Act, 1956;(viii)the Agricultural Finance Corporation Ltd., a corporation incorporated under the Companies Act, 1956;(ix)a Regional Rural Bank established under the Regional Rural Banks Act, 1976; and(x)any other financial institutions notified by the State Government as a bank for the purposes of this Act;
