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 23] [Entire Act] Union of India - Section Section 26A in The Advocates Act, 1961 26A. [ Power to remove names from roll. [ Substituted by Act 60 of 1973, Section 20, for Section 26-A (w.e.f 31.1.1974).] - A State Bar Council may remove from the State roll the name of any advocate who is dead or from whom a request has been received to that effect.]
