Section 8(g) in The Karnataka Debt Relief Act, 1976
(g)a debt due to,-(i)the Central Government or any State Government;(ii)any local authority;(iii)a credit agency as defined in the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 (Karnataka Act No. 2 of 1975);(iv)any Government company within the meaning of the Companies Act, 1956;(v)the Life Insurance Corporation of India;(vi)a Co-operative Society; and
