(3)In computing the period of limitation prescribed by the Indian Limitation Act, 1908 (IX of 1908), or by section 48 of the Code of Civil Procedure, 1908 (V of 1908), 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 sub-section (1) of section 12 or of the decree if it was passed subsequently to the publication of the notice, to the date of due submission shall be excluded.
