(3)Any judgement, decree, sentence or order passed or made before the commencement of this Act, by any court shall be deemed for the purpose of execution to have been passed by a court constituted under this Act which corresponds, as far as may be, to the court which passed or made the judgement, decree, sentence or order, as the case may be:Provided that nothing contained in sub-section (1) or sub-section (2) shall be construed as extending period of limitation to which any suit, proceeding, case or appeal may be subject.
