Section 5(e) in The M.P. Gramin Rin Vimukti Adhiniyam, 1982
(e)a debt due to :-(i)the Central Government or any State Government;(ii)any local authority;(iii)a banking company as defined in Section 5 of the Banking Regulation Act, 1949 (No. X of 1949), and includes the State Bank of India constituted under the State Bank of India Act, 1955 (No. 23 of 1955), a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (No. 38 of 1959), a corresponding new bank as defined respectively in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (No. 5 of 1970), or the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (No. 40 of 1980), a regional rural bank established under the Regional Rural Banks Act, 1976 (No. 21 of 1976); and a Co-operative Land Development Bank or other Co-operative Bank registered or deemed to be registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961);(iv)the Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963 (No. 10 of 1963);(v)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949 (No. X of 1949);(vi)the Madhya Pradesh Agro Industries Development Corporation Limited;(vii)any Co-operative Society;(viii)any Government Company within the meaning of the Companies Act, 1956 (No. 1 of 1956);
