Section 5(1)(f) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

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(f)being a person nominated by the Bar Council-

(i)ceases to practise as an advocate under the Advocates Act, 1961 (25 of 1961); or

(ii)ceases to be member of the Bar Council; or

(iii)is debarred from practicing on the ground of professional misconduct.

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