Section 4(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)The Registrar shall, at least three months before the date fixed for the election of the [Council] [This word was substituted for the word 'Board' by Maharashtra 42 of 1975, Section 6(b).], cause to be printed and published a correct list of the names and qualifications of all practitioners for the time being entered in the register and the dates when such qualifications were acquired.
