(3)A fund shall not be denied the benefit of being an eligible fund for the purposes of section 9A, if,-(a)non-fulfilment of any of the conditions specified in clauses (c), (d) and (e) of sub-section (3) of section 9A,-(i)is for the reasons beyond the control of the fund and it does not exceed a period of ninety days;(ii)does not exceed a period of eighteen months beginning from the date on which the fund is setup or is not beyond the final closing of the fund, whichever is earlier, and bona fide efforts are made to satisfy the conditions specified in the clauses (c), (d) and (e) of sub-section (3) of section 9A;(iii)is for the reason that the fund is in the process of being wound up and it does not exceed a period of one year beginning from the date on which the process of winding has begun; or(b)there is delay in furnishing the statement referred to in sub-section (5) of section 9A and such delay does not exceed a period of ninety days.
