(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).] [Sub-Section (1A) inserted by West Bengal Act 16 of 1954.]
