(3)Any reference in this Act to the status or description of the father of a person at the time of that persons birth shall, in relation to a person born after the death of his father, be construed as a reference to the status or description of the father at the time of the fathers death; and where that death occurred before, and the birth occurs after, the commencement of this Act, the status or description which would have been applicable to the father had he died after the commencement of this Act shall be deemed to be the status or description applicable to him at the time of his death.
