Securities And Exchange Board Of India - Subsection
Section 35(1) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(1)On and from the date of the suspension of the certificate, the venture capital fund shall cease to carry on any activity as a venture capital fund during the period of suspension, and shall be subject to such directions of the Board with regard to any records, documents or securities that may be in its custody or control, relating to its activities as venture capital fund, as the Board may specify.
