Securities And Exchange Board Of India - Subsection
Section 16(1) in Securities and Exchange Board of India (Underwriters) Regulations, 1993
(1)Subject to the provisions of any other law, every underwriter shall keep and maintain the following books of accounts and documents, namely :-(a)in relation to underwriter being a body corporate -(i)a copy of the balance sheet and profit and loss account as specified in sections 211 and 212 of the Companies Act, 1956 (1 of 1956);(ii)a copy of the auditor's report referred to in section 227 of the Companies Act, 1956 (1 of 1956).(b)in relation to an underwriter not being a body corporate -(i)records in respect of all sums of money received and expended by them and the matters in respect of which the receipt and expenditure take place; and(ii)their assets and liabilities.
