Section 2(f) in The Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970
(f)"existing bank" means a banking company specified in column 1 of the First Schedule being a company the deposits of which, as shown in the return as on the last Friday of June, 1969, furnished to the Reserve Bank under section 27 of the Banking Regulation Act, 1949 (10 of 1949), were not less than rupees fifty crores;(fa)"prescribed" means prescribed by regulations made under this Act;
