Section 3(h) in Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976
(h)any liability in respect of any sum due to-(A)any public company as defined in the Companies Act, 1956 (1 of 1956);(B)any banking company to which the Banking Regulation Act, 1949 (10 of 1949) applies;(C)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(D)any subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 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 (5 of 1970);(F)any company or corporation owned or controlled by the Central Government or any State Government;(G)the Committee for the Administration of the Amalgamated Tamil Nadu Shares of the Post-War Services Reconstruction Fund and Special Fund for Reconstruction and Rehabilitation of Ex-servicemen;(H)any other financial institution notified by the State Government in the Tamil Nadu Government Gazette;(I)[ any liability incurred or arising under any chit, the bye-laws of which have been registered under the Tamil Nadu Chit Funds Act, 1961 (Tamil Nadu Act 24 of 1961);] [Inserted and was deemed always to have been inserted by section 3 of the Tamil Nadu Debt Relief Laws (Amendment) Act, 1976 (President's Act 46 of 1976).](J)[ any liability in respect of any sum due to any company which is declared to be a Nidhi or Mutual Benefit Society under sub-section (1) of section 620-A of the Companies Act, 1956 (Central Act 1 of 1956).] [Inserted and was deemed always to have been inserted by section 3 of the Tamil Nadu Debt Relief Laws (Second Amendment) Act, 1978 (Tamil Nadu Act 27 of 1978).]
