Section 21(2) in The Gujarat Medical Council Act, 1967
(2)The Registrar shall cause to be printed and published annually on or before a date to he decided by the Executive Committee, an addendum and a corrigendum to the list published under sub-section (1) showing-(a)the names of all persons for the time being entered or re-entered in the register, and not included in any subsisting list already printed and published;(b)the names of all practitioners included in any subsisting list, whose names have since been removed on account of any reason whatsoever from, and not re-entered in, the register; and(c)any other amendments to the subsisting list.
