Section 5(f) in Uttar Pradesh Rural Weaker Sections Moratorium on Recovery of Debts) Act, 1975
(f)a debt due to -(i)the Central Government or any State Government;(ii)any local authority;(iii)any banking company as defined in the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972;(iv)any corporation as defined in the Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972;(v)any co-operative society;(vi)any Government company within the meaning of the Companies Act, 1956;(vii)the life Insurance Corporation of India;
