Section 2(f) in The Haryana Relief of Agricultural Indebtedness Act, 1976
(f)"debt" includes all liabilities owing to a creditor in cash or kind, secured or unsecured, payable under a decree or order of a civil Court or otherwise and subsisting on the date of commencement of this Act whether due or not due but it does not include -(i)a debt due to the Central Government, any State Government, a local authority, a co-operative Society or a bank;(ii)a debt to any Government company within the meaning of the Companies Act, 1956 (Parliament Act 1 of 1956);(iii)a debt due to the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (Parliament Act 3 of 1956), or other corporations established under any law for the time being in force;(iv)any rent due in respect of any property let out to a debtor;(v)any liability arising out of breach of trust or any tortious liability;(vi)any liability in respect of wages or remuneration due as salary or otherwise for services rendered;(vii)any liability in respect of maintenance whether under a decree of civil Court or otherwise;(viii)any debt which represents the price of any goods or property purchased by a debtor;(ix)any advance of money given to the debtor by a person as the price of goods or property to be sold later on;(x)any advance of wages whether in cash or kind, or partly in cash or partly in kind, made to a debtor at his instance by a person in pursuance of a contract of service for a specified period :
