Section 32(2) in The Bihar and Orissa Medical Act, 1916
(2)[ In every year in which such list has not been published, the Registrar shall cause to be printed and published, on or before a date fixed as aforesaid, a supplementary list setting forth-(a)the particulars specified in Clauses (a) to (c) of sub-section (1), in the manner therein laid down, in regard to the persons whose names have been entered in the register during the year to which such supplementary list appertains, and(b)the names of any persons which have been removed from the register during the said year],
