Section 58 in The Maharashtra Debt Relief Act, 1975
58. Further exemptions.
- Without prejudice to the provisions of section 60, nothing in this Chapter shall affect the debts and liabilities of any debtor due to,-(a)any other Corporation (including a company) owned or controlled by the State;(b)a co-operative society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960.
