(6)Nothing in this section shall prejudice-(a)the operation of any decree or order of a Court of competent jurisdiction pronounced or made before the twenty-fifth day of February, 1910, as between the parties to the proceedings in which the decree or order was made;(b)where an appeal has been preferred against any such decree or order, the operation of any decree or order passed on such appeal, as between the parties to such an appeal; or(c)any power to issue debentures in the place of any debentures paid off or otherwise satisfied or extinguished, reserved to a company by its debentures or the securities for the same.
