(6)The period within which the postponement certificate is in force shall be added to the period during which the person to whom the certificate was granted is liable under this Act to be called up for national service and accordingly this Act shall in relation to that person have effect as if for reference therein to the age of thirty years, there were substituted, an age being the sum of thirty years and the period during which-(i)the postponement certificate is in force, and(ii)the enlistment notice was of no effect by reason of the provisions of clause (b) of sub- section (4) of section 14.
