(4)Any order made by the High Court at Madras-(a)before the appointed day in any proceedings transferred to the High Court of Mysore by virtue of sub-section (2) ; or(b)in any proceedings with respect to which the High Court at Madras retains jurisdiction by virtue of sub-section (3) , shall for all purposes have effect, not only as an order of the High Court at Madras, but also as an order made by the High Court of Mysore.
