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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(d) in The Orissa Advocates' Welfare Fund Act, 1987

(d)"Cessation of practice" means removal of the name of an Advocate from the State Roll maintained by the Bar Council on account of his death at retirement, or on account of his voluntary cessation on the ground of permanent physical or mental disability;