Section 2(d) in The West Bengal Advocates Welfare Fund Act, 1991.
(d)"cessation of practice" means the cessation of practice by an advocate of the profession of law upon death, or retirement, or suspension from practice, or removal of name from the State roll under section 35 of the Advocates Act, 1961;(da)[ "Corporation" means the West Bengal Advocates Welfare Corporation constituted under section 4 of the West Bengal Advocates Welfare Corporation Act, 2012 (West Ben, Act V of 2012);] [Inserted by Act No. 15 of 2012, dated 2.8.2012.]
