22. [ Certificate of enrolment. [ Substituted by Act 60 of 1973, Section 17, for Section 22 (w.e.f 31.1.1974).]
(1)There shall be issued a certificate of enrolment in the prescribed form by the State Bar Council to every person whose name is entered in the roll of advocates maintained by it under this Act.(2)Every person whose name is so entered in the State roll shall notify any change in the place of his permanent residence to the State Bar Council concerned within ninety days of such change.]
