Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20A] [Entire Act] State of Punjab - Subsection Section 20A(2) in The Court Fees Act, 1870 (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.]
