Section 3(e) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(e)any debt due to:- (i) the Central Government or the State Government;(ii)any local authority;(iii)a banking company as defined in Section 5 of the Banking Regulation Act. 1949 (Central Act 10 of 1949), including the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955), a Subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959) and a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(iv)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949;(v)a co-operative society;(vi)a Government company as defined in Section 617 of the Companies Act, 1956 (Central Act 1 of 1956);(vii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (Central Act 1 of 1956);(viii)the Rajasthan State Agro-Industries Corporation;(ix)a corporation or any other body corporate by whatever name called and established or constituted by any law for the time being in force; and(x)any other financial institution that may be notified by the State Government in the Official Gazette;
