Advocates Act, 1961
41. Alteration in roll of Advocate. -
1. Where an order is made under this Chapter reprimanding or suspending an advocate, a record of the punishment shall be entered against his name:-
a. in the case of an advocate whose name is entered in a State roll, in that roll;
b.(Note:- Clause (b) omitted by Act 60 of 1973, sec.31) any where any order is made removing an advocate from practice his name shall be struck off the State roll (Note:- The words "or the common roll, as the case may be" omitted by Act 60 of 1973, sec.31)
2.(Note:- Sub-section (2) omitted by Act 60 of 1973, sec.31)
3. Where any advocate is suspended or removed from practice, the certificate granted to him under Section 22, in respect of his enrolment shall be recalled.
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