Section 33(1) in United Provinces Medical Act, 1917
(1)The Registrar shall, in every year, 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 medical 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 registered titles and qualifications of each such person, and the date on which each such title was granted or each such qualification was certified.
