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    Doorga Churn Dass v. Nittokally Dassee

    Mr. Justice Wilson expressed an opinion that, although no provision was made in the Code to that effect, a defendant might, on his poverty being satisfactorily proved, be allowed to defend in forma pauperis. He, however, took time to consider the matter, and in the end made the order asked for.

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    Doorga Churn Dass v. Nittokally Dassee
    (Mar 15, 1880)