20A. [ Exemption from certain processes. [Added by Punjab Act IV of 1939, section 2.]
(1)Notwithstanding anything contained in the preceding section or in the rules made there under, no fees shall be charged for serving and executing processes on behalf of [(a)] the prosecution in any criminal proceedings taken on information presented or complaint made by a public Officer acting in his official capacity [and (b) a liquidator or an arbitrator appointed under the provisions of the Co-operative Societies Act, 1912.] [Added by Punjab Act 1 of 1942, section 2(b).](2)The [State] [See Adaptation of Laws Order, 1950.] Government may, by notification, determine what persons shall be deemed to be public officers for the purpose of the preceding sub-section.]
