Section 23(2) in The Maharashtra Medical Practitioners Act, 1961
(2)Except in a year in which a list is published under sub-section (1), the Registrar shall cause to be printed and published annually on or before a date to be prescribed by rules, 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; and(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.
