Section 3 in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976
3. Inapplicability of the Act to certain debts and liabilities.
- The provisions of this act shall not affect the following debts and liabilities of a scheduled debtor:-(a)any rent due in respect of any property let out to a scheduled debtor;(b)any liability arising cut of breach of trust or any tortious liability;(c)any liability in respect of wages or remuneration due as salary or otherwise for services rendered to a scheduled debtor;(d)any liability in respect of maintenance whether under a decree of a court or otherwise;(e)any debt which represents the price of the goods purchased by a scheduled debtor;(f)any debt due to-(i)the Central Government or the State Government;(ii)any local authority;(iii)a banking company as defined in Section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949), including the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955), a Subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959) and a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(iv)any banking institution notified by the Central Government under Section 51 of the Banking Regulation Act, 1949;(v)a co-operative society;(vi)a Government company as defined in Section 617 of the Companies Act, 1956 (Central Act 1 of 1956);(vii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (Central Act 1 of 1956);(viii)the Rajasthan State Agro-Industries Corporation;(ix)a corporation or any other body corporate by whatever name called and established or constituted by any law for the time being in force; and(x)any other financial institution that may be notified by the State Government in the Official Gazette;(g)any sum recoverable as a public demand or arrears of land revenue under any law for the time being in force.
