(1)The Registrar shall, [after the expiry of every period of three years] [Words substituted for the words 'in every year' by West Bengal Act 16 of 1954.], 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.] [Clause (c) substituted by West Bengal Act 16 of 1954.]
