Securities And Exchange Board Of India - Subsection
Section 20(1) in Securities And Exchange Board Of India (Venture Capital Funds) Regulations, 1996
(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.
