Section 2(d) in The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
(d)"existing bank" means a banking company specified in column 1 of the First Schedule, being a company the total of the demand and time liabilities in India of which, as shown in the return as on the 14th day of March, 1980, furnished to the Reserve Bank under section 42 of the Reserve Bank of India Act, 1934 (2 of 1934), amounts to not less than rupees two hundred crores;(da)[ "prescribed" means prescribed by regulations made under this Act;]
