Section 15(5) in Uttarakhand Medical Council Act, 2002
(5)After the last date for payment of the prescribed fee under clause (b) of sub-section (4) has expired and the register prepared in accordance with foregoing provisions is ready, the Registrar, shall publish a notice in the official Gazette and such newspapers as the council may select, about the register having been prepared, and the register shall come into force from the date of the publication of such notice in the official Gazette.
