Section 2(d) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
(d)"cessation of practice" means permanent stoppage or cessation of practice by an advocate on account of his retirement, death or any other reason, as the case may be, duly notified to the Bar Council, and include removal of the name of an advocate from the State roll maintained by the Bar Council;
