Section 79(15) in Insolvency And Bankruptcy Code, 2016
(15)"excluded debt" means-(a)liability to pay fine imposed by a court or tribunal;(b)liability to pay damages for negligence, nuisance or breach of a statutory, contractual or other legal obligation;(c)liability to pay maintenance to any person under any law for the time being in force;(d)liability in relation to a student loan; and(e)any other debt as may be prescribed;
