Section 27 in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
27. Maintenance of Records.
(1)The Manager or Sponsor shall be required to maintain following records describing:(a)the assets under the scheme/fund;(b)valuation policies and practices;(c)investment strategies;(d)particulars of investors and their contribution;(e)rationale for investments made.(2)The records under sub-regulation (1) shall be maintained for a period of five years after the winding up of the fund.
