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

State of Himachal Pradesh - Subsection

Section 2(d) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(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 or retirement or on account of his voluntary cessation of practice on the ground of permanent physical or mental disability;