Section 41 — Alteration in roll of advocates.―(1) Where an order is made under this Chapter reprimanding or suspending an advocate, a

Alteration in roll of advocates.―(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; 5* * * * * and where any order is made removing an advocate from practice, his name shall be struck off the State roll 6***. 7* * * * * (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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