(2)No such person shall be tried for an offence, unless his trial commences within a period of two years after he has ceased to be subject to this Act; and in computing such period, the time during which such person has avoided arrest by absconding or concealing himself or where a proceeding in respect of an offence has been stayed by an injunction or order, the period of the continuance of the injunction or order, the day on which it was issued or made and the day on which it was withdrawn, shall be excluded:Provided that nothing contained in this sub-section shall apply to the trial of any such person for an offence of mutiny or desertion.
