Securities And Exchange Board Of India - Subsection
Section 35(2) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(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.
