Section 32(1) in The Bihar and Orissa Medical Act, 1916
(1)The Registrar shall, [from time to time] [Substituted for the word 'every year' by B. & O. Act 9 of 1922.] 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 registered practitioners, and setting forth-(a)all names entered in the register, arranged in alphabetical order;(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.
