(g)save as otherwise provided in this Act, any liability in respect of any sum due to-(i)(A)any banking company to which the Banking Regulation Act, 1949 (Central Act X of 1949) applies;(B)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act XXII of 1955);(C)any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(D)any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies Acquisition and Transfer of Undertakings Act, 1970 (Central Act 5 of 1970);(E)the Agricultural Refinance and Development Corporation established under the Agricultural Refinance and Development Corporation Act, 1963 (Central Act 10 of 1963);(F)any Regional Rural Bank established under the Regional Rural Banks Act, 1976 (Central Act 21 of 1976);(G)the Committee for the Administration of the Amalgamated Tamil Nadu Shares of the Post War Services Reconstruction Fund and Special Fund for Reconstruction and Rehabilitation of Ex-servicemen;(H)any other financial institution notified in this behalf by the Government in the Tamil Nadu Government Gazette;(ii)any Government company within the meaning of the Companies Act, 1956 (Central Act I of 1956);(iii)any company which is declared to be a Nidhi or Mutual Benefit Society under sub-section (1) of section 620-A of the Companies Act, 1956 (Central Act I of 1956);(iv)any corporation owned or controlled by the Central Government or any State Government;(v)the Life insurance Corporation of India;(vi)any co-operative society including a land development bank, registered or deemed to be registered under the [Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961)] [This Act has been repealed and re-enacted as the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).] ;
