Section 10(e) in Gujarat Rural Debtors (Temporary Relief) Act, 1976
(e)debts due to-(i)a banking company as defined in the Banking Regulation Act, 1949 (10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (33 of 1959);(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);(v)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963 (10 of 1963); and(vi)any other barking, financial or other institution which the State Government may, by notification in the Official Gazette, specify in this behalf;
