(3)If on receipt of a notice under sub-section (1) or sub-section (2), the shipping master certifies to the Court, that the seaman is a serving seaman, the Court shall thereupon postpone the proceeding in respect of the seaman for such period as it think fit:Provided that if by reason of the continued absence of the seaman, the question of any further postponement of the proceeding in respect of the seaman arises, the Court shall in deciding the question have regard to the purposes of the provisions of this Act conferring special protection on seaman in respect of litigation.
