Section 37(2) in The Orissa Medical Registration Act, 1961
(2)The Registrar shall, on the expiry of every year, other than the year in which a list is printed and published under Sub-section (1) on or before a date to be fixed in this behalf by the Council, cause to be printed and published a list supplementary thereto, containing additions and alterations in the register, since the publication of the list under Sub-section (1).
