(g)A debt due to.-(i)The Central Government or any State Government;(ii)Any local authority;(iii)A credit agency as defined in the Karnataka Agricultural Credit Operations Miscellaneous Provisions Act, 1974 (Karnataka Act 2 of 1975);(iv)A Government company within the meaning of the Companies Act, 1956;(v)The Life Insurance Corporation of India;(vi)A Co-operative Society registered under the Karnataka co-operative Societies Act, 1959.
