Section 2(g) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(g)["debt" means loan taken for agricultural occupations mentioned in clause (a) and includes construction of room for tubewell, purchase of van or cart etc. for transport of produce and all liabilities owing to a creditor including a bank, in cash or kind, secured or unsecured payable under a decree or order of a civil Court or otherwise] [Substituted by Haryana Act No. 8 of 1991.] whether due or not due but it does not include -(i)a debt due to the Central Government;(ii)a debt due to the Life Insurance Corporation of India established under the Life Insurance Corporation Act, 1956 (Parliament Act 3 of 1956), or other Corporations established under any law for the time being in force;(iii)any rent due in respect of any property let out to a debtor;(iv)any liability arising out of breach of trust or any tortuous liability;(v)any liability in respect of wages or remuneration due as salary or otherwise for services rendered;(vi)any liability in respect of maintenance whether under a decree of civil Court or otherwise;(vii)any debt which represents the price of any goods or property purchased by a debtor;(viii)any advance of money given to the debtor by a person as the price of goods or property to be sold later on;(ix)any advance of wages whether in cash or in kind, or partly in cash or partly in kind, made to a debtor at his instance by a person in pursuance of a contract of service for a specified period :
