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