Section 26(1) in Karnataka Medical Registration Act, 1961
(1)The Registrar shall every year on or before the thirtieth day of June publish [on the notice board in the office of the Medical Council] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] a correct list of the names and qualifications of all practitioners entered in the register on the first day of January of that year.
