(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 Miscellaneous Provisions Act, 1974 (Karnataka Act 2 of 1975);(iv)a Government company within the meaning of the Companies Act, 2013 (Central Act 18 of 2013);(v)the Life Insurance Corporation of India;(vi)a Co-operative society registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959);(vii)non-banking financial institutions governed by the Reserve Bank of India Act, 1934 (Central Act 02 of 1934) and Micro finance institutions registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960), Trusts, Companies registered under Section 8 of the Companies Act, 2013 (Central Act 18 of 2013);(viii)a banking company, a corresponding new bank, the State Bank of India, a regional rural bank, a co-operative bank or a multi-State co-operative bank as defined in the Banking Regulation Act, 1949 (Central Act 10 of 1949); and(ix)any other institution which the State Government may by notification, specify for the purposes of this clause.
