(3)In calculating the periods of limitation applicable to suits to recover claims for interest relieved under this section the time during which such charge has continued shall be excluded][11. Procedure when any of joint proprietors ceases to be subject to the jurisdiction of the Court. - Whenever one or more of any joint proprietors of whose property the Court has taken charge under clause (a) (b) or (c) of sub-section (1) of Section 6, cease to be subject to the jurisdiction of the Court, the Court may retain charge of the persons and property of the other joint proprietors who continue to be subject to the jurisdiction of the Court.And, in case any person entitled to any property jointly with any joint proprietors who continue to be subject to the jurisdiction of the Court shall consent thereof, the Court may retain or resume charge of the property of such joint proprietor or any part thereof, so long as the property of such joint proprietor as aforesaid remains in charge of the Court.]
