Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Tamilnadu - Section

Section 3 in Tamil Nadu Debt Relief Act, 1972

3. Certain debts and liabilities not to be affected.

- Nothing in this Act shall affect debts and liabilities of any debtor falling under the following heads:-
(a)any revenue, tax or cess payable to the State Government or any other sum due to them by way of loan or otherwise;
(b)any revenue, tax or cess payable to the Central Government or any other sum due to them, by way of loan or otherwise;
(c)any tax or cess payable to any local authority or any other sum due to them, by way of loan or otherwise;
(d)any liability in respect of any sum due to any co-operative society including a land development bank registered or deemed to be registered under the [Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961)] [This Act was repealed and re-enacted on the Tamil Nadu Co-operative Societies Act, 1983.]:
Provided that where the liabilities mentioned in this clause arise by reason of an assignment to any such co-operative society, either such assignment has taken place before the 1st March 1972 or is an assignment to any such co-operative society of a loan granted by another such co-operative society;
(e)any liability' arising out of breach of trust;
(f)any liability in respect of maintenance whether under a decree of Court or otherwise;
(g)any liability in respect of wages or remuneration due as salary or otherwise for services rendered;
(h)any liability in respect of any sum due to-
(A)any public company as defined in the Companies Act, 1956 (Central Act I of 1956);
(B)any banking company to which the Banking Regulation Act, 1949 (Central Act X of 1949) applies;
(C)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act XXIII of 1955);
(D)any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959;
(E)any corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);
(F)any company or corporation owned or controlled by the Central Government or any State Government.