Section 34(2) in The Orissa Ayurvedic Medicine Act, 1960
(2)In every year in which such statement has not been published, the Registrar shall cause to be printed and published on or before a date fixed as aforesaid, a supplementary statement containing-(a)the particulars specified in Clauses (a) to (c) of Sub-section (1), in the manner therein laid down, in regard to the persons whose names have been entered in the register 'during the year to which such supplementary statement appertains and(b)the names of any person removed from the register under any of the provisions of this Act during the said year.
