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State of Assam - Section

Section 74A in Civil Suit Rules (Assam)

74A.

When an application to sue or to appeal in forma pauperis is field in Court, notice in given under Rule 6 of Order XXXIII; of Rule 1 of Order XL1V of the First Schedule to the Code of Civil Procedure to the Government pleader, and an interval of at least 10 days is allowed for the production of evidence to disprove the applicant's pauperism.