Section 17(3) in The Bombay Court of Wards Act, 1905
(3)In computing the period of limitation prescribed by the [Indian Limitation Act, 1877] [See now the Indian Limitation Act, 1908 (9 of 1908), Central Acts.], or by section 230 of the [Code of Civil Procedure] [See now the Code of Civil Procedure, 1908 (5 of 1908), Central Acts.], for any application for the execution of a decree, proceedings in which have been stayed or temporarily barred by reason of the claim not having been duly submitted, the time from the date of the notice published under section 14 sub-section (1) or of the decree if it was passed subsequently to the publication of the notice, to the date of due submission shall be excluded.
