Section 20 in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
20. Maintenance of books and records.-
(1)Every venture capital fund shall maintain for a period of [eight years] [Substitued by S.O. 831(E), dated 15.9.2000] books of account, records and documents which shall give a true and fair picture of the state of affairs of the venture capital fund.(2)Every venture capital fund shall intimate the Board, in writing, the place where the books, records and documents referred to in sub-regulation (1) are being maintained.
