(1)The Registrar shall, [after the expiry of every period of three years], on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being entered in the register of registered practitioners, and setting forth-(a)all names entered in the register, arranged in alphabetical order according to the surnames,(b)the registered address or appointment of each person whose name is entered in the register, and[(c) the qualifications of each such person represented by the abbreviations therefor and the year in which each such qualification was obtained.][(1A) The Registrar shall on the expiry of every year (other than the year in which a list is printed and published under sub-section (1), on or before a date to be fixed in this behalf by the Council, cause to be printed and published a list supplementary thereto, containing additions and alterations in the register of registered practitioners, since the publication of the list under sub-section (1).]
