Section 28(1) in The Maharashtra Acupuncture System of Therapy Act, 2015
(1)The Registrar shall, from time to time, as the occasion may require, on or before the date to be fixed in this behalf by the Council, cause to be printed and published (provided that at least twelve months shall have elapsed from the date of the last publication) a correct list of the names for the time being entered in the register setting forth therein,-(a)names of all registered Acupuncture practitioners and Acupuncture personnel arranged in alphabetical order according to surname ;(b)the registered address of each such person ; and(c)the registered qualification of each such person and the date on which each qualification was obtained.
