Section 3(a) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(a)nothing contained in this Act, shall-(i)apply to debts including all liabilities owing to any person in cash or kind, secured or unsecured, payable under decree or order of a Civil Court or otherwise whether due or not due and arrears of wages or salary, where such debts, liabilities or arrears were not subsisting on the appointed date;(ii)revive the claim of any credit or which was discharged in accordance with the provisions of the Regulations and was not subsequently revived in accordance with the said provisions;
