(1)Where a decree is passed against any debtor in a suit instituted on or after the 1st March 1972, the Court shall allow only such costs as would have been allowable if the suit had been filed for the amount of the debt as scaled down in accordance with the provisions of this Act, and wherein any such case a decree has been passed before the publication of this Act, the Court shall, on application by the judgement-debtor within six months from the publication of this Act, amend the decree accordingly.
