Section 21 in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
21. Power to call for information.-
(1)The Board may at any time call for any information from a venture capital fund with respect to any matter relating to its activity as a venture capital fund.(2)Where any information is called for under sub-regulation (1) it shall be furnished [within the time specified by the Board] [Substitued by S.O. 831(E), dated 15.9.2000].
